Section 21 in Tripura Horticultural Nurseries (Regulation) Act, 2013
21. Power to delegate.
- The State Government may, by notification in the Official Gazette, direct that any power or duty, which by this Act or by any rule made thereunder is conferred or imposed on the State Government (except the power to make rules), shall in such circumstances and subject to such conditions, if any, as may be specified in the notification, be exercised or performed also by any officer or authority subordinate to the State Government.
