Section 21 in THE DELHI INDUSTRIAL DEVELOPMENT, OPERATION AND MAINTENANCE ACT, 2010
21. Officers of the Corporation may be vested with other powers.-
The Government may by notification in the official Gazette, nominate any officer of the Corporation to be a controller or licensing authority under any law for the time being in force relating to the procurement or distribution of any commodity in respect of the industrial undertakings established or to be established in the industrial estates or industrial areas or flatted factories complexes entrusted to or developed by the Corporation and no such nomination shall be called into question merely on the ground that such officer is not an officer of the Government.
