Section 166 in The Representation of the People Act, 1951
166. Delegation of functions of the State Government with regard to requisitioning.—
The State Government may, by notification in the Official Gazette, direct that any powers conferred or any duty imposed on that Government by any of the provisions of sections 160 to 165 shall, under such conditions, if any, as may be specified in the direction, be exercised or discharged by such officer or class of officers as may be so specified.
