Section 89 in Chhattisgarh Minor Mineral Rules, 2015
89. Delegation of powers and functions.
- The State Government, may by notification in the Official Gazette, direct that any power or function which may be exercised or performed by it under these rules, may in relation to such matters subject to such conditions, if any, as it may specify in the notification, be exercised or performed also by such officer or authority subordinate to the State Government as may be specified in the notification.
