Section 42(1) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
(1)The State Government may, by notification in the Official Gazette, direct that any power or duty which by this Act is conferred or imposed upon the State Government (except the power to make rules) shall, in such circumstances and under such conditions, if any, as may be specified in the direction, be exercised or discharged also by an Officer or authority subordinate to it.
