Section 25(2) in Rail Land Development Authority (Constitution) Rules, 2007
(2)The Authority may by general or special order in writing, delegate to any 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 power to make Regulations under sub-section (1) of section 41 as it may deem necessary).
