Section 15 in The Bhaskar Textile Mills (Acquisition and Transfer) Act, 1986
15. Appointment of Commissioner of Payments.
(1)For the purpose of disbursing the amounts payable to the owner of the textile undertaking in accordance with Section 7, the State Government shall, by notification in the Official Gazette, appoint a Commissioner of Payments who shall exercise the powers conferred, and perform the duties imposed on him by or under this Act.(2)The State Government may appoint such other persons, as it may think fit, to assist the Commissioner and thereupon the Commissioner may authorise one or more of such persons also to exercise all or any of the powers exercisable by him under this Act, and different persons may be authorised to exercise different powers.(3)Any person authorised by the Commissioner to exercise any powers may exercise these powers in the same manner and with the same effect as if they have been conferred on that person directly by this Act, and not by way of authorisation.(4)Salaries and allowances of the Commissioner and other persons appointed under this Section shall be defrayed out of the Consolidated Fund of the State.
