Section 42 in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954
42. Appointment of officers and staff and delegation of powers.
- The State Government may, for the administration of this Act, appoint such persons as it thinks fit, and may, by notification in the [Official Gazette] [Substituted by Rajasthan Act 27 of 1957.] delegate any of its powers or functions under this Act to any of its officers either by name or designation.
