Section 26I in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
26I. Delegation of powers.
- Subject to the provisions of this Act, the Board may, by general or special order, delegate, either unconditionally or subject to such conditions as may be specified in the order to any [the Director or] [Substituted by section 13 of U.P. Act No. 6 of 1977.] the Member-Secretary or any other officer of the Board such of its powers and duties under this Act, as it may deem fit.(a)has any share or interest of the nature described in clause (e) or
