Section 3 in The United Provinces Court of Wards (Repeal) Act, 1969
3. Delegation of power by the Board.
- The Board may delegate the exercise of the powers vested in it by sub-section (2) of Section 2, or such of them as it may deem expedient, to any of its members or officers or, with the approval of the State Government, to any officer of that Government.
