Section 24(4) in Gujarat Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2019
(4)A local authority or, as the case may be, the State Government may direct that the powers conferred on it by this section shall in such circumstances, and subject to such conditions, if any, as may be specified in the direction, be exercised by authorities referred to in sub-sections (1) and (2) .
