Section 4 in The United Provinces Control of Supplies (Temporary Powers) Act, 1947
4. Delegation of powers.
- The State Government may, by notified order, direct that the power to make orders under Section 3 shall, in relation to such matter and subject to such conditions, if any, as may be specified in the direction be exercisable also by such officer or authority subordinate to the State Government as may be specified in the direction.
