Section 14 in The Meghalaya Maintenance Of Public Under (Autonomous Districts) Act
14. Delegation of power and duties of State Government
The State Government may by order direct that any power or duty except that power to make orders under section 2(1) (a) and (b), which is conferred or imposed on the State Government shall in such circumstances and under conditions if any as may be specified in that direction be exercised or discharged by an officer not below the rank of a District Magistrate or Additional District Magistrate.
