Section 33H in Jharkhand Agricultural Produce Markets Act, 2000
33H. [ Delegation of Powers. [Inserted by Act 60 of 1982.]
- Subject to the provisions of this Act, the Board may by general or special order, delegate, either unconditionally or subject to such conditions as may be specified in the order, to the Managing Director or sub-committee appointed by it to the Director or any other officer of the Board such of its powers, and duties under the Act as it may deem fit.]
