138. Delegation of powers to DC, SDC or any other Gazetted Officer.
(1)The Statement may delegate any of their powers under this Act or rules framed there under accept where expressly provided to the contrary to any Government officer of Gazetted rank.(2)Except where expressly provided to the contrary, the Government may delegate all or any of the powers of the Deputy Commissioner or the Sub-divisional officer under this Act or rules framed there under this to any Government Officer of Gazetted rank.(3)Except where expressly provided to the contrary, the Deputy Commissioner or the Sub-divisional Officer as the case may be, may delegate all or any of their powers under this Act or rules framed under this Act to any Government officer of Gazetted rank.(4)The delegation of power under sub-section (1), (2) and (3) shall be an order in writing and such order may be modified or withdrawn at any time.
