Section 28 in The Immigration and Foreigners Act, 2025
28. Power to delegate authority.
The Central Government may, by notification, direct that any power or functions which may be exercised or performed by it under this Act or by any rule or order made thereunder, subject to such conditions, if any, as it may specify in such notification, be exercised or performed-(a)by such officer or authority subordinate to the Central Government;(b)by any State Government or by any officer or authority subordinate to such Government or any officer or authority authorised by such Government.
