Section 29 in Aluminium Corporation Of India Limited (Acquisition And Transfer Of Aluminium Undertaking Act, 1984
29. Delegation of powers.-
(1)The Central Government may, by notification, direct that all or any of the powers exercisable by it under this Act, other than the power conferred by this Section 30 or section 31 may also be exercised by such person or persons as may be specified in the notification.(2)Whenever any delegation of power is made under sub-section (1) , the person to whom such power has been delegated shall act under the direction, control and supervision of the Central Government.
