Section 78(2) in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
(2)Subject to the provisions of the order or the agreement, as the case may be, the tramway operator may, by general or special order in writing and with the previous approval of the State Government, delegate to any of its officials, subject to such conditions and limitations, if any, as may be specified by it, such of its powers and functions under this Act, except its power under Section 82.
