Section 24(1) in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018
(1)Subject to the provisions of this Act and of the rules made thereunder, the Chief Administrative Officer may,-(a)exercise all or any of the powers conferred on him by or under this Act with the previous approval of the Board through the collector of the District in which the concerned trust or endowment is situated or through any other responsible officer whom the collector may appoint for such purpose;(b)delegate, from time to time, any of his power to any collector or any such officer appointed by him; and(c)revoke at any time the delegation so made by him.
