Section 241A(2) in The Goa Panchayat Raj Act, 1994
(2)The Director, with the previous approval of the Government, may delegate any of his powers conferred upon him under the Act to any Officer subordinate to him subject to such conditions, if any, as may be specified in the notification:Provided that nothing shall prevent the Government or the Director to exercise any of the powers on such matters which are assigned under sub-sections (1) and (2), as the case may be.]
