Section 28(2) in The M.P. State Aid to Industries Act, 1958
(2)The State Government may, by order, direct that all or any of the powers conferred on it by or under this Act or rules made thereunder shall, in relation to small-scale industries, be exercisable by any officer or authority subordinate to it and when any powers are so delegated, they shall be exercised subject to such directions as the State Government may issue from time to time.
