Section 25 in The Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983
25. Power to delegate.
- The Chairman may by order in writing and subject to such restrictions and conditions, if any, as he may specify therein, direct that any power relating to-(i)appointment of officers and servants of the Tribunal;(ii)administrative matters of the Tribunal; and(iii)financial powers which may be exercised by the Chairman by or in pursuance of this Act;may also be exercised by Vice-Chairman and/or one or more members or by one or more officers of the Tribunal
