Section 4(2) in The Rail Land Development Authority (Development of Land and Other Works) Regulations, 2012
(2)The Executive Board referred to in sub-regulation (1) may -(a)constitute Committees and Sub-Committees of Members and delegate to them any powers (excluding the power to make regulations); and(b)delegate powers to Vice-Chairman, Members and other officers at various levels including delineation of responsibilities and authorities of each for efficient functioning of the Authority.
