Section 28 in Tamil Nadu Bovine Breeding Act, 2019
28. Delegation of powers.
(1)The Government may, by notification, direct that all or any of the powers exercisable by them under this Act, other than the powers conferred by this section and sections 3, 30 and 31 may also be exercised by such person or persons as may be specified in the notification.(2)Whenever any delegation of power is made under sub-section (1), the person to whom such power has been delegated shall act under the direction, control and supervision of the Government.
