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State of Haryana - Section

Section 107 in Haryana Minor Mineral Concession, Stocking, Transportation of Minerals and Prevention of Illegal Mining Rules, 2012

107. Delegation.

- The Government may delegate any of its powers under these rules, save in the cases of appeals and subject to such restrictions as it may deem appropriate to the Director, by an executive order. Similarly, the Director, may delegate any of his powers under these rules, save in the case of appeals, and subject to such restrictions as he may deem appropriate, to any of his subordinate officer(s) by an executive order.