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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(1) in Kerala Public Accountants Act, 1963

(1)The Collector may, by order in writing, delegate all or any of the powers conferred on him by or under this Act to any officer subordinate to him, not below the rank of a Tahsildar :Provided that the Collector shall not delegate such powers to an officer who is below the rank of the public accountant against whom action is taken.