(2)A scheme made under sub-section (1) may provide that-(a)a contravention of any provision thereof shall be punishable with imprisonment for such term as may be specified but in no case exceeding three months, or with fine which may extend to such amount as may be specified but in no. case exceeding five hundred rupees or with both;(b)the powers, functions or duties conferred or imposed on any officer or authority by such scheme may be delegated, with the prior approval in writing of the Central Government, by such officer or authority to any other officer or authority;(c)any provision of such scheme may operate with retrospective effect from a date not earlier than the date of establishment of the Solatium Fund:Provided that no such retrospective effect shall be given so as to prejudicially affect the interests of any person who may be governed by such provision.
