Section 48 in Tamil Nadu Shops and Establishments Act, 1947
48. Delegation of powers.
(1)The [State] [Substituted for 'Province' by the Adaptation Order of 1950] Government may, by notification, authorize any officer or authority subordinate to them, to exercise any one or more of the powers vested in them by or under this Act, except the power mentioned in section 49, subject to such restrictions and conditions, if any, as may be specified in the notification.(2)The exercise of the powers delegated under sub-section (1) shall be subject to control and revision by the [State] [Substituted for 'Province' by the Adaptation Order of 1950] Government or by such persons as may be empowered by them in that behalf. The [State] [Substituted for 'Province' by the Adaptation Order of 1950] Government shall also have power to control and revise the acts or proceedings of any person so empowered.
