Section 154(4) in The Maharashtra Co-Operative Societies Act, 1960
(4)The State Government may, by order, direct that the powers conferred on it by this section shall, in such circumstances and under such conditions, if any, as may be specified in the direction, be exercised also by an officer of the rank of Secretary to Government.][Chapter XIII-A [Chapter XIII-A was inserted by Maharashtra 20 of 1986, Section 64.] Maharashtra State Co-Operative Council
