Section 26 in The Oil And Natural Gas Commission Act, 1959
26. Deligation of powers and duties.
The Commission may, by general or special order in writing, direct that all or any of the powers or duties which may be exercised or discharged by it shall, in such circumstances and under such conditions, if any, as may be specified in the order, be exercised or discharged also by any person specified in this behalf in the order.
