Section 3 in Telangana District Collector's Powers (Delegation) Act, 1961
3. Delegation of powers of District Collector.
- The State Government may, by notification in the Telangana Gazette, authorise any Joint Collector or [any other officer of the State Government] [Substituted by Act No.29 of 1976.] not below the rank of Deputy Collector to exercise all or any of the powers vested by or under any law in the District Collector and may, in like manner, withdraw such authorisation:Provided that no authorisation under this section shall prevent the District Collector from exercising in such cases as he deems fit, all or any of the powers exercisable by the Joint Collector or other officer by virtue of the authorisation aforesaid:Provided further that where in respect of any case, the District Collector, exercises his powers, the Joint Collector or other officer authorised under this section shall not exercise his powers in respect of the same case.
