12. Appointment of persons to carry out the provisions of this Act.
(1)Notwithstanding anything contained in this Act or in any other Act governing a local authority, the Government may, by general or special order, appoint any person or persons to carry out such provisions of this Act, and in such areas, as may, be specified in the order.(2)The expenses incurred by such person or persons in doing so shall be met from the funds of the local authority or authorities concerned, either wholly or in part, and where more than one local authority is concerned, in such proportions, as may be determined by the Government.
