Section 10 in The West Bengal Mining Settlements (Health And Welfare) Act, 1964
10. Delegation of powers and duties of Board to the Chairman. -
Subject to such conditions as may be prescribed, a Board may, for the transaction of business under this Act or the rules, by-laws or regulations made thereunder or for the purpose of making any order authorised thereby, delegate to the Chairman of the Board such of the powers or duties of the Board under this Act or the rules, by-laws or regulations made thereunder as the Board may think fit, and may, at any time, withdraw or modify any such delegation.
