Section 65 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
65. Designation of powers.
(1)Subject to the provisions of this Act, this Board may be general or special order, delegate to the Managing Director/ Member/ Secretary or sub-committee appointed by it or to any officer of the Board such of the powers and duties under this Act, as it may deem fit.(2)Chairman or Secretary of the Board may delegate his power under this Act to any officer of the Board.
