Section 122 in The Bihar (Coal Mining) Area Development Authority Act, 1986
122. Power to Delegate.
- The Authority may, by resolution, direct that any power exerciseable by it under this Act, rules, or regulations thereunder, except the power to prepare any Development Plan or Development Scheme or to make regulations, may also be exercised by any local authority or any officer of the Government with previous consent of Government, as may be mentioned therein, in such cases and subject to such conditions, if any, as may be specified therein.
