Section 23 in Himachal Pradesh City Transport and Bus Stands Management and Development Authority Act, 1999
23. Delegation.
- The Authority, may, by general or special order in writing, delegate to the Chairman or any other member or to any officer of the Authority, subject to such conditions and limitations, if any, as may be specified in the order, such of its powers and functions under this Act, except the powers under section 28 as it may deem necessary.
