Section 34 in The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
34. Powers to delegate.—
The appropriate Government may, by general or special order in writing, delegate such of its powers and functions under this Act (excluding the power to frame scheme under section 38 and power to make rules under section 36), as it may deem necessary, to the local authority or the Town Vending Committee or any other officer, subject to such conditions, if any, as may be specified in that order.
