Section 4 in The Assam Reorganisation (Meghalaya) Act, 1969
4. Executive power of Meghalaya.
(1)The executive power of Meghalaya shall be vested in the Governor and shall be exercised by him either directly or through officers subordinate to him in accordance with this Act.(2)Nothing in this section shall--(a)be deemed to transfer to the Governor any functions conferred by any existing law on any other authority; or(b)prevent Parliament or the Legislature of the State of Assam or Meghalaya from conferring by law functions on any authority subordinate to the Governor.
