Section 121(2) in Sikkim Urban and Regional Planning and Development Act, 1998
(2)The Chief Town Planner may, by an order in writing, delegate any power exercisable by him under this Act or rules or regulations made thereunder, to any officer of the Board or the Government or any Authority or the District Planning Committee or the Municipal bodies or a Panchayat in such cases and subject to such conditions, if any, as may be specified therein:Provided that the delegation to an officer of the Government shall require prior Government sanction.
