The State Government may, by notification in the Official Gazette, exclude any specified area from the operation of all or any specified provisions of this Act.[4A. Technical Adviser.—(1)The Central Government shall appoint a Technical Adviser from amongst the persons having such qualifications and experience as may be prescribed by rules.(2)The terms and conditions of service of the Technical Adviser shall be such as may be prescribed by the Central Government.(3)The Technical Adviser shall, in addition to exercising the powers and discharging the functions assigned to him under this Act or rules or regulations made thereunder, exercise such other powers and discharge such functions as the Central Government and the Board may delegate to him.
