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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(2)(c) in Tamil Nadu State Housing Board Act, 1961

(c)the Chairman shall not delegate any of his powers under section 18 to any officer in respect of any employee of the Board unless such employee was appointed by such officer or any subordinate of such officer, by virtue of a delegation of Chairman's power of appointment under section 16.