Report No. 10
76. Delegation of powers by government.-
(1) The Central Government may, by notification in the Official Gazette, direct that the powers exercisable by it under Part III shall, in such circumstances and under such conditions, if any, as may be specified in the notification, be exercisable also by an officer subordinate to that Government or by the State Government or by an officer subordinate to the State Government.
[Section 17(1), R.A.]
(2) The State Government may, by notification in the Official Gazette, direct that the powers exercisable by it under Part III shall, in such circumstances and under such conditions, if any, as may be specified in the notification, be exercisable also by an officer subordinate to that Government.
(3) All notifications issued under this section by the Central Government or by the State Government shall be laid, as soon as may be, before Parliament or before the State Legislature, as the case may be.
[Section 17(3), R.A.]
Back
