The Competition Act, 2002
13. Financial and
administrative powers of Member Administration.-
The Central
Government shall designate any Member as Member Administration who shall
exercise such financial and administrative powers as may be vested in him under
the rules made by the Central Government: Provided that the Member
Administration shall have authority to delegate such of his financial and
administrative powers as he may think fit to any other officer of the
Commission subject to the condition that such officer shall, while exercising
such delegated powers continue to act under the direction, superintendence and
control of the Member Administration.