Section 30 in Rajasthan State Bus Terminal Development Authority Act, 2015
30. Delegation of powers by the Authority.
- The Authority may, by general or special order in writing, delegate to the Chairperson or any other member or to any officer of the Authority, subject to such conditions and limitations, if any, as may be specified in the order, such of its powers and functions under this Act (except its powers under section 38) as it may deem necessary.
