3. Delegation of power.-

The Central Government may, by notification in the Official Gazette, direct that the powers and duties conferred or imposed on it by section 2 shall, subject to such conditions, if any, as may be specified in the notification, be exercised or discharged also by-

(a) any officer subordinate to the Central Government;

(b) the 1[2[Government of Assam, Meghalaya] or Nagaland] any officer subordinate to that Government.