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State of Punjab - Section

Section 26 in The Punjab Lokpal Act, 1996

26. Power to delegate.

- The Lokpal may, by general or special order in writing and subject to such conditions and limitations as may be specified therein, direct that any powers conferred or duties imposed on him by or under this Act except the powers to dismiss complaint under sub-section (1) of section 12, the powers to close cases and make reports under section 16 and the powers under section 21, may also be exercised or discharged by such of the officers, employees or agencies referred to in sub-section (1) or sub- section (2) of section 8, as may be specified in the order.