Section 16(3) in Shri Kashi Vishwanath Special Area Development Board Varanasi Act, 2018
(3)Subject to the provisions of this Act and to such restrictions, as may be imposed by the State Government by a general or special order, the Chairperson and the Chief Executive Officer may, by an order in writing, delegate, any officer subordinate to the Board all or any powers exercisable by the Board or the Chairperson, as the case may be, under this Act, or the rules made thereunder.
