Section 8 in Hindu Religious Institutions and Charitable Endowments Act, 1997
8. Delegation of powers.
(1)The State Government may, by notification delegate any of its powers or functions under this Act or the rules other than the power conferred under section 76 or 77, to be exercised by the Commissioner or any other officer subject to such conditions as may be specified in the notification.(2)The Commissioner may, with the previous approval of the State Government delegate any of the powers exercisable or functions to be performed by him under this Act or the rules, other than those delegated to him under sub-section (1), to one or more of the officers subordinate to him.Chapter-Ill Archakas and Temple Servants
