Section 28 in Employees' State Insurance (Punjab Medical Benefit) Rules, 1953
28. Delegation of powers.
- [(1)] [Rule 28 renumbered as sub-rule (1) and new sub-rule (2) inserted by Punjab Government Notification No. 6033/7014-C-Lab.57/56372, dated 24.6.1957.] The State Government may delegate any of the powers or duties conferred or imposed upon it by these rules to such of its officers as it may, with the consent of the Corporation, specify in this behalf.(2)[ Without prejudice to the provisions of sub-rule (1) the State Government may delegate powers of duties conferred or imposed upon it by Rule 25-A to such officers of the Corporation as it may deem fit.] [ibid.]
