- [The [State] [These words were substituted for the words 'Government in Council' by the Adaptation of Indian Laws Order.] Government] or, subject to such orders as may from time to time be passed by [the [State] [These words were substituted for the words 'Government in Council' by the Adaptation of Indian Laws Order.] Government], any [servant of the [Government] [These words were substituted for the words 'Officer of Government', by the Adaptation of Indian Laws Order in Council.] whom [the [State] [These words were substituted for the words 'Government in Council' by the Adaptation of Indian Laws Order.] Government] empowers in this behalf, may-(a)appoint such officers with such designations, and assign to them respectively such powers and duties, under this Act, as [[State] [These words were substituted for the words 'Government in Council' by the Adaptation of Indian Laws Order in Council.] Government] or such officer may deem fit:(b)invest [any] [For notification issued under this/section, see Bombay Rules and Orders.] [Government Officer] [These words were substituted for the words 'Servant of the Crown' by the Adaptation of Indian Laws Order, 1950.], in any department, either personally, or in right, of this office, or any other person with such powers, and impose upon him such duties, under this Act, as [ [State] [These words were substituted for the words 'Government in Council' by the Adaptation of Indian Laws Order.] Government or such officer may deem fit:Provided that any assignment of, or investments with powers or duties made under this section may at any time be cancelled or varied by the Authority who made it.
