Section 21(2) in The Capital of Punjab (Development and Regulation) Act, 1952
(2)The Chief Administrator may delegate all or any of his powers under this Act to any officer of the [Central Government] [Substituted for the words 'State Government' by Punjab Reorganisation (Chandigarh) (Adaptation of Laws on State and Concurrent Subjects) Order, 1968.] subject to such conditions, if any, as may be specified by the Chief Administrator.
