Report No. 60

Section 18A (New)

18A. Where, under any Central Act or Regulation made on or after the day of 1 or under any statutory instrument made thereunder-

(a) the exercise of a power or discharge of a function, by a person or authority is dependent upon the opinion, belief or state of mind of that person or authority in relation to any matter, and

(b) that power or function has been delegated in pursuance of such Act or Regulation or statutory instrument, then, save as is otherwise expressly provided by such Act or Regulation or statutory instrument, the power or function may be exercised or discharged by the delegate upon the opinion, belief or state of mind of the delegate in relation to that matter.

1. Date of Amendment Act to be entered.

[Ch. 11]