Section 14 in The Goa Animal Preservation Act, 1995
14. Delegation of powers.—
The Government may by notification in the Official Gazette, delegate subject to such conditions and limitations as may be specified in the notification,–(a)to any local authority, its powers and functions under section 3 within the local area subject to the jurisdiction of such local authority;(b)to any officer of the Government, its powers and functions under sub-section (3) of section 4 as it may deem necessary or expedient.
