Section 9 in The Meghalaya Maintenance Of Public Order Act, 1947
9. Delegation of Power and duty of State Government
The State Government may by order direct that any power or duty except the power to make orders under Section 2(1) (a) and (b), which is conferred or imposed on the State Government shall in such circumstances and under such conditions, if any, as may be specified in that direction be exercised or discharged by an officer not below that rank of District Magistrate or Additional District Magistrate.
