Section 24(3) in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996
(3)The Executive Officer may delegate any of the powers conferred or duties imposed on him by or under this Act to any officer appointed under section 23 to assist him, subject to such restriction and control as the Board may, by general or special order, lay down and also subject to such limitations and conditions, if any, as may be specified in the order of delegation.
