Section 4 in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
4. Administration of Regulations and Delegation of Powers.
(1)These regulations shall be administered by the Executive Board.(2)The Executive Board referred to in sub-regulation (1) may -(a)constitute Committees and Sub-Committees of Members and delegate to them any powers (excluding the power to make regulations); and(b)delegate powers to Vice-Chairman, Members and other officers at various levels including delineation of responsibilities and authorities of each for efficient functioning of the Authority.
