Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Chattisgarh - Section Section 49 in Chhattisgarh E-Court Fees Rules, 2015 49. Appointing Authority may delegate all or any of its powers. - The Appointing Authority may by making an order in writing delegate all or any of their powers and/or functions to any officer(s) of the Department.
