Section 3(4) in The M.P. Sthaniya Nidhi Sampariksha Adhiniyam, 1973
(4)[ The State Government may, by notification, confer upon any officer not below the rank of an Assistant Director of Local Fund Audit all or any of the powers of the Director under Sections 8, 9, 10 and 11 subject to such restrictions and conditions as may be specified in the notification.] [Substituted by M.P. Act No. 20 of 1979.]
