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State of Gujarat - Section

Section 22 in The Gujarat Lokayukta Act, 1986

22. Power to delegate.

- The Lokayukta may, by a general or a special order in writing, direct that any powers conferred or duties imposed on him by or under this Act (except the power to make reports to the Governor under Sections 12 and 13) may also be exercised or discharged by such of the officers, employees or agencies referred to in Section 15 as may be specified in the order.