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State of Karnataka - Section

Section 11 in The Karnataka Prohibition Act, 1961

11. Delegation.

(1)The State Government may, by notification, delegate any of the powers exercisable by it under section 5, section 6 or section 9 to the Commissioner or such other officer as it deems fit.
(2)Subject to the control and direction of the State Government, the powers conferred on the Commissioner or any other officer appointed or invested with powers under this Act may be delegated by him to any of his subordinates.