Del. HC: Threshold Income to Claim Financial Aid Under Rashtriya Arogya Nidhi Unreasonable || Bom. HC: Tender Conditions Challenged by Contractors Through PIL Pollute Purity of Stream of PIL || Del. HC: Can Only Interfere With Industrial Tribunal’s Decision if Found Perverse || Raj. HC: Impermissible for Mag. & ASJ to Take Cognizance Against Same Accused for Diff. Offences || Del. HC: Municipal Solid Waste in Delhi Not Getting Processed as Per Solid Waste Management Rules || Supreme Court Launches Whatsapp Messaging Services, Advocates and Parties to Receive Updates || Kar. HC: Challenge to Singing State Anthem Dismissed, Right to Remain Silent Cited || Del. HC: Property Given by Deceased Husband Can Only be Enjoyed by Hindu Woman Without Income || SC: Can Only Apply Egg Shell Skull Rule if Patient Had Pre-Existing Conditions || NCDRC Members Roasted for Issuing Warrants Despite SC’s Order Directing Non-Coercive Steps

Delegation of powers by Central Government- (Ministry of Corporate Affairs) (04 Jan 2022)

MANU/DCAF/0001/2022

Company

In exercise of the powers conferred by sub-section (1) of section 458 of the Companies Act, 2013 (18 of 2013), the Central Government hereby delegates its powers under sub-section (11) of section 132 of the said Act to the National Financial Reporting Authority for the purpose of the appointment to the posts of Chief General Manager (CGM), General Manager (GM), Deputy General Manager (DGM), Assistant General Manager (AGM), Manager, Assistant Manager, Personal or General Assistant, Sr. PS., Private Secretary and Driver in the said Authority.

Tags : DELEGATION POWERS BY CENTRAL GOVERNMENT

Share :