Section 51 in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
51. Delegation of powers by the State Development Bank.
- The State Development Bank may, if it thinks fit, delegate all or any of its powers under Section 26, 27 or 33 to a Committee consisting of not more than three members, one of whom shall be the Registrar or his nominee, not below the rank of Joint Registrar.
