Essential Commodities Act, 1955

5. Delegation of Powers.

The Central Government may, by notified order, direct that [ 20 the power to make orders or issue notification under Sec. 3 20 ] shall, in relation to such matters and subject to such conditions, if any, as may be specified in the direction, be exercisable also by, -

(a) such officer or authority subordinate to the Central Government, or