Section 7 in The Maharashtra Project Affected Persons Rehabilitation Act, 1999
7. Delegation of powers to subordinate officers.
(1)The State Government may, by notification in the Official Gazette and subject to such restrictions and conditions, delegate such of the powers conferred and duties imposed on the Commissioner or the Collector or the project authority by or under this Act to such officers of the State Government or local authority as it may deem proper and expedient,(2)The Commissioner or the Collector may, by order in writing, delegate such of the powers conferred and imposed on him by or under this Act,-(a)to such officers not below the rank of Tahsildar; or(b)to such officers of the State Government or local authority as, with the approval of the Commissioner, may be specified in the order.(3)The project authority may, by order in writing, delegate such of the powers conferred and duties imposed on it by or under this Act to such officers not below the rank of Sub-Divisional Officer, Deputy Engineer, Assistant Engineer, Assistant Conservator of Forests.
