Section 42(1) in Tamil Nadu Land Improvement Schemes Act, 1959
(1)The Soil Conservation Board or the Land Improvement Board may, by general or special order, delegate to the Secretary to the Soil Conservation Board, or the Land Improvement Board, as the case may be, and the District Committee may, by general or special order, delegate to the Land Improvement Officer, subject to such conditions and limitations, if any, as may be specified in the order, such of its powers and functions under this Act as it may deem necessary for the efficient running of the day to day administration of the Soil Conservation Board or the Land Improvement Board or the District Committee, as the case may be.
