Section 29 in The M.P. Rajya Suraksha Adhiniyam, 1990
29. Delegation of powers and duties of State Government.
- The State Government may by order, direct that any power or duty which is conferred or imposed on the State Government by this Act egxcept the power of imposing collective fines under Section 21 and of framing rules under Section 30, shall under such conditions, if any, as may be specified in that direction be exercised or discharged by any officer subordinate to it, not below the rank of a District Magistrate.
