(1)The Board may, subject to the sanction of Government and subject to such conditions as may be prescribed -(a)enter into an agreement relinquishing the performance of any of the services specified in Clauses (a) and (e) of Sub-section (1) of Section 35 to an approved person; or(b)enter into an agreement accepting a liability greater or less than that imposed on the Board by Sub-section (1) of Section 37.
