Section 74(2) in Rajasthan Special Investment Regions Act, 2016
(2)The State Government may, by notification in the Official Gazette, delegate such functions and powers of the Regional Development Authority as are provided under this Act, for such area within a Special Investment Region, as may be specified in the notification, to a Government Company and such Government Company shall exercise such powers and discharge such functions subject to the Master Development Plan, if any, of the Special Investment Region:Provided that no powers or functions under this Act for making of regulations shall be delegated to such Government Company.
