35. Delegation of certain of Chairmans functions. -
(1)The Chairman may, by general or special order in writing, delegate to any officer of the Board any of the Chairmans powers, duties or functions under this Act or any rule made hereunder, except those conferred or imposed upon or vested in him by sections 18, 21, 29, 55, 108, 112, 116, 118, 154 and 158:Provided as follows: -(a)the Chairman shall not delegate his power under section 25 to make on behalf of the Board any contract involving an expenditure exceeding [five thousand rupees] [Words substituted by W.B. Act 42 of 1983.];[* * * * *] [Clauses (b) and (c) omitted by W.B. Act 42 of 1983.][* * * * *] [Clauses (b) and (c) omitted by W.B. Act 42 of 1983.](2)The exercise or discharge by any officer of any powers, duties or functions delegated to him under sub-section (1) shall be subject to such conditions and limitations (if any) as may be prescribed in the said order, and also to control and revision by the Chairman.
