Section 35 in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
35. Power to delegate.
- The State Government may by order in writing delegate any of its powers or functions under this Act or rules, other than power to remove difficulty under Section 34 to any of its officers, and subject to such conditions if any as it may deem fit, and may at any time modify or revoke any such delegation.
