Section 11 in The West Bengal Mining Settlements (Health And Welfare) Act, 1964
11. Delegation of powers and duties of Chairman to Vice-Chairman. -
Subject to such conditions as may be prescribed, the Chairman of a Board may by order in writing delegate to the Vice-Chairman or any officer of the Board such of the powers or duties assigned to him by this Act or the rules, by-laws or regulations made thereunder as he may think fit, and may, at any time, in like manner withdraw or modify any such delegation.
