Section 44(ii) in The Maharashtra Habitual Offenders Rules, 1960
(ii)may delegate to any [Deputy Director of Correctional Services] [Substituted by G. N. of 4.7.1973.] any of the said powers exercisable by the Superintendents or any powers vested in himself under these rules except that of discharge of a settler on licence, or of exempting a settler from taking passes.
