Section 47 in Tamil Nadu Private Colleges (Regulation) Act, 1976
47. Delegation of powers of Government.
(1)The Government may, by notification, authorize any authority or officer to exercise any of the powers vested in them by or under this Act except the power to make rules and may, in like manner, withdraw such authority.(2)(a)The exercise of any power delegated under sub-section (1) shall be subject to such restrictions and conditions as may be prescribed or as may be specified in the notification and also to control and revision by the Government or by such authority or officer as may be empowered by them in this behalf.(b)The Government shall also have the power to control and revise the acts or proceedings of any authority or officer so empowered.
