Section 12 in The Orissa Water Supply and Sewerage Board Act, 1991
12. Delegation of powers.
- Subject to the provisions of this Act, the Board may by general or special order, delegate either unconditional or subject to such conditions, including the condition of review by itself, as, may be specified in the order, to any Committee appointed by it or to the Chairman or the Member-Secretary or any other officer of the Board such of its powers, duties and functions under this Act as it deems fit, not being its powers, duties and functions under Sections 35, 67 and 68.
