Section 51 in Haryana Urban Development Authority Act, 1977
51. Power to delegate.
(1)The [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] may, by resolution, authorise that any power exercisable by it under this Act or the rules or regulations made thereunder, except the power to make regulations, may also be exercised by such officers of the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] or State Government or local [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] as may be mentioned therein, in such cases and subject to such conditions, if any, as may be specified therein.(2)The State Government may, by notification direct that any power exercisable by it under this Act, except the power to make rules, may also be exercised by such officer as may be mentioned therein, in such cases and subject to such conditions, if any, as may be specified therein.(3)The Director may, be notification direct that any power exercisable by him under this Act may also be exercised by such officer as may be mentioned therein, in such cases and subject to such conditions, if any, as may be specified therein.(4)[ The State Government may, by notification, direct that any power exercisable by the Chief Administrator under this Act may be exercised by such other officer of the [Pradhikaran] [Inserted by Haryana Act No. 4 of 1979 w.e.f. 10.1.1979.] as may be mentioned therein, in such cases and subject to such conditions, if any, as may be specified therein.]
