Section 21A in The Rajasthan Urban Improvement Act, 1959
21A. [ Delegation of powers, duties and functions of the Trust. [Inserted by Rajasthan Act 9 of 1978, dated 26-10-1978. w.e.f. 15-6-21978.]
- Any powers, duties and functions, which may be exercised, or performed by or on behalf of the Trust, may, by a specific resolution of the Trust and subject to such restrictions, limitations and conditions as may be prescribed by rules or regulations, be delegated to the Chairman or the Secretary or any other officer of the Trust, without prejudice to any powers conferred on any committee by or under section 21 of this Act.]
