(1)Where the Central Government or Tribunal is required or authorised by any provision of this Act,-(a)to accord approval, sanction, consent, confirmation or recognition to or in relation to, any matter; or(b)to give any direction in relation to any matter; or(c)to grant any exemption in relation to any matter, then, in the absence of anything to the contrary contained in such or any other provision of this Act, the Central Government or Tribunal may accord, give or grant such approval, sanction, consent, confirmation, recognition, direction or exemption, subject to such conditions, limitations or restrictions as it may think fit to impose and may, in the case of contravention of any such condition, limitation or restriction, rescind or withdraw such approval, sanction, consent, confirmation, recognition, direction or exemption.
