Section 49 in The Rajasthan Soil and Water Conservation Act, 1964
49. Delegation of powers, etc.
- The State Government, and subject to the control of the State Government, the Board or the Collector may delegate to any officer or authority subordinate to it or him any of the powers, functions and duties conferred or imposed on it or him by or under this Act:Provided that the power of the State Government under section 52 to make rules shall not be so delegated.
