(1)The [State] [Substituted by A.L.O. for 'Provincial'.] Government may, by notification, delegate all or any of its power under this Act except those conferred upon it by sub-section (3) of section 21 and this section, to any person or authority subordinate to the [State] [Substituted by A.L.O. for 'Provincial'.] Government, and may in like manner withdraw any power so delegated.(2)The exercise of any power delegated under sub-section (1) shall be subject to such restrictions, limitations and conditions, if any, as may be laid down by the [State] [Substituted by A.L.O. for 'Provincial'.] Government and shall also be subject to control and revision by it.
