16. Delegation of Board's power to sanction contract.
(1)Subject to any rules that may be made in mat behalf, the Board may, by order, delegate any of its powers under Section 15 to the Chairman or to any other officer of the Board.(2)The exercise of any powers delegated under this section shall be subject to such restrictions, limitations and conditions and to such control by the Board as may be specified in the order.Chapter-III Housing scheme
