14. Delegation of powers and duties.-

The Committee may, by general or special order in writing, direct that all or any of the powers or duties which may be exercised or discharged by it shall, in such circumstances and under such conditions, if any, as may be specified in its order, be exercised or discharged also by any officer or employee of the Committee specified in this behalf in the order.

1. Clause (b) omitted by Act 51 of 1973, s. 9 (w.e.f. 1-1-1975).

2. Clause (c) re-lettered as clause (b) thereof by s. 9, ibid. (w.e.f. 1-1-1975).

3. Subs. by s. 9, ibid. , for "other" (w.e.f. 1-1-1975).

4. Ins. by s. 9, ibid. (w.e.f. 1-1-1975).

5. Subs. by s. 9, ibid., for "Provided that" (w.e.f. 1-1-1975).