Section 65 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
65. Delegation of powers.
- [(1) The State Government may, delegate to any officer of the State Government not below the rank of [ Managing Director] [Substituted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).] any of the powers conferred on it by or under this Act other than powers to make rules under Section 79.](2)[ The Managing Director may delegate to any officer of the State Mandi Board Service any of the powers conferred on him by or under this Act.] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).](3)[ The [Managing Director] [Inserted by M.P. Act No. 24 of 1986 (w.e.f. 21-7-1986).] or the officer empowered under this section, while exercising powers under this Act or the rules made thereunder to enquire into or to decide any question arising for determination between the Market Committee and any person or between parties to any proceedings, shall be deemed to be a Court.]
