Section 47(2) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006
(2)The Director may, by an order in writing, delegate any power exercisable by him under this Act or rules made thereunder to any officer of the State Government subordinate to him or the Chief Officer of an authority (by whatever designation called) or the Chief Fire Officer of any Authority in such case and subject to such conditions, if any, as may be specified in such order.
