Section 19 in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011
19. Delegation.
- The Commission may, by general or special order in writing, delegate to any Member. Secretary, officer of the Commission or any other person subject to such conditions, if any. as may be specified in the order, such of its powers and functions under this Act (except the powers to adjudicate disputes under section 14 and the powers to make regulations under Section 6 as it may deem necessary.
