Section 14 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
14. Delegation by Chairperson of his powers and duties.- (1)The Chairperson
may empower, by general or special order, any member of the Board elected undersection 15 to exercise under his control any one or more of his powers, duties orfunctions.(2)An order by the Chairperson under sub-section (1) may lay down anyconditions and impose any restrictions, in respect of the exercise of any power, theperformance of any duty or the discharge of any function by such member.(3)In particular, such order may lay down the condition that any order made inthe exercise of a power conferred on him by sub-section (1) shall be liable to rescissionor modification by the Chairperson upon appeal to him within a specified time.
