(1)Where, by any [Central Act] [Substituted by A.O.1937, for " Act of the Governor General-in-Council" .] or Regulation made after the commencement of this Act, any power is conferred [* * * *] [The words " on the Government" omitted by Act 18 of 1919, Section 2 and Sch.I.], then [unless a different intention appears] [Inserted by A.O.1937.] that power may be exercised from time to time as occasion requires.
