Section 10 in Telangana Public Security Measures Act, 1951
10. Delegation of powers and duties of the State Government.
- The State Government may by order direct that any power or duty which is conferred or imposed on the State Government by or under this Act shall in such circumstances and under such conditions, if any, as may be specified in the order, be exercised or discharged by any officer or authority subordinate to it, not being in the opinion of the State Government below the rank of a Commissioner of Police or a Collector.
