Section 11A in The Orissa Legal Aid to the Poor Rules, 1975
11A. [ Delegation of certain powers by the District Magistrate. [Inserted vide Notification No. 12635-LAP/27.7.1978.]
- The District Magistrate may, delegate all or any of his powers under the provisions of this rules, except the power of preparation of District Panel of Legal Practitioners under Rule 5, to the Sub-divisional Officers with his jurisdiction.]
