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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(9) in Kerala Cultural Activists Welfare Fund Act, 2010

(9)The Board may, with the previous approval of the Government and subject to such restrictions and conditions, as may be specified by the Board, delegate to the Chairman or to any member or to the Secretary or any other officer of the Board, such of its powers and functions under this Act or the Schemes, as it may consider necessary for the efficient administration of the Fund.