Section 22 in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978
22. Delegation of powers and functions of Board.
- Subject to such restrictions and conditions as may be prescribed, the Board may, by order in writing, delegate any of its powers and functions, except those under Section 29, to the [Chairman, Vice-Chairman, Managing Director or other officers of the Board or the District Committees constituted under Section 12-A.] [Substituted by M.P. Act No. 28 of 1981 (w.e.f. 2-6-1981).]
