Section 27 in The Rajasthan Urban Improvement Act, 1959
27. Delegation of Chairman's functions.
(1)The Chairman may, by general or special order in writing, delegate to any officer of the Trust any of his powers, duties or functions under this Act or under the rules made thereunder except the power to preside over the meetings of the Trust.(2)The exercise or discharge by any officer of any powers, duties or functions delegated under sub-section (I) shall be subject to such conditions and limitations, if any, may be specified in the said order and also to control and revision by the Chairman.
