Section 13 in Himachal Pradesh Ex-servicemen Corporation Act, 1979
13. Delegation of Powers to [Chairman-cum-Managing Director] [In section 12, for the word 'Chairman' the, words 'Chairman-cum-Managing Director' substituted vide Act No. 16 of 1981 repealed by Act No. 13 of 1984-effective w.e.f. 25.8.1981.] and other officers and employees.
- The Board may, by a general or special order, delegate to the [Chairman-cum-Managing Director] [In sections 13 and 14 for word 'Chairman' the words 'Chairman-cum-Managing Director' substituted and words 'or the Managing Director' omitted vide Act No. 16 of 1981 repealed by Act No. 13 of 1984-effective w.e.f. 25.8.1981.], the Vice-Chairman [xx] [In sections 13 and 14 for word 'Chairman' the words 'Chairman-cum-Managing Director' substituted and words 'or the Managing Director' omitted vide Act No. 16 of 1981 repealed by Act No. 13 of 1984-effective w.e.f. 25.8.1981.] or any committee appointed by it or any other officer or employee of the Corporation subject to such conditions and limitations, if any, as may be specified, such of its powers and duties under this Act, except the power to make regulations, as it may deem necessary.
