Section 14 in The Himachal Pradesh Non-Biodegradable Garbage (Control) Act, 1995
14. Power to delegate.
- The State Government may, by order published in the Official Gazette direct that any power exercisable by it under this Act (not including the power to make rules under section 17) may also be exercised, in such cases as may be specified in the order, by such officer or authority, as my be specified therein.
