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State of Gujarat - Section

Section 28 in Gujarat Civil Services (Conduct) Rules, 1971

28. Delegation of Power.

- The Government may, by general or special order, direct that any power exercisable by it or any Head of Department or office under these rules (except the power under rule 27 and this rule) shall, subject to such conditions, if any, as may be specified in the order, be exercisable also by such officer or authority as may be specified in the order.