Section 31(2) in The U.P. Forests Corporation Act, 1974
(2)Subject to the provisions of this Act and the rules made thereunder the Corporation may, by general or special order, delegate either unconditionally or subject to such conditions, including the condition of review by itself, as may be specified in the order, to the Chairman or the Managing Director or any Other member or employee of the Corporation such of its powers and duties not being the powers and duties delegated to it under sub-section (1), as it may deem necessary.
