Section 23 in The M.P. Employees' State Insurance (Medical Benefit Services System) Rules, 1959
23. Delegation of powers.
(1)The State Government may delegate any of the powers or duties conferred or imposed upon it by these Rules to such of its officers as it may, with consent of the Corporation, specify in this behalf.(2)Without prejudice to the provisions of sub-rule (1) the State Government may delegate all or any of the powers or duties conferred or imposed upon it by Rule 8 or 9 to such officers of the Corporation as it may deem fit.
