Section 31 in The Gujarat Sick Textile Undertakings (Nationalisation) Act, 1986
31. Delegation of powers.
(1)The State Government may, by notification, direct that all or any of the powers exercisable by it under this Act other than the power under section 32, may also be exercised by any person or persons as may be specified in the notification.(2)Wherever any delegation of power is made under sub-section (1), the person to whom such power has been delegated shall act under the direction, control and supervision of the State Government.
