95. Delegation of powers.- (1) Government may, by notification, delegate all or any of its powers under this Act other than the power to make rules, to a Deputy Commissioner 1[or the Sub-Divisional Officer as the case may be] or the Director.
(2)The Director may with the previous permission of Government delegate any of his powers other than those delegated to him 2[* * *] to an officer not below the rank of District Panchayat Officer.
