Section 12A in The Uttar Pradesh First Offenders Probation Act, 1938
12A. Delegation of powers
The State Government may, by a notification in the Official Gazette, direct that all or any of the powers exercisable by it under this Act shall, in relation to such matters and subject to such conditions, if any, as may be specified in this behalf be exercised also by such officer or authority as may be specified.
