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State of Rajasthan - Section

Section 50 in Rajasthan State Highways Act, 2014

50. Delegation of powers by the Authority.

- The Authority may, by general or special order in writing, delegate to the Chairperson or any other member or to any officer of the Authority, subject to such conditions and limitations, if any, as may be specified in the order, such of its powers and functions under this Act (except its powers under section 103) as it may deem necessary.