(1)the State Government may, by general or special order, direct that any power exercisable by it under this Act other than that under Section 67 shall, in such circumstances and under such conditions, if any, as may be specified in the order, be exercisable also by the Chief Child Welfare Officer.(2)The Chief Child Welfare Officer may, by general or special order, direct that any power exercisable by him under this Act, or the rules made thereunder shall, in such circumstances and under such conditions, if any, as may be specified in the order, be exercisable also by an officer subordinate to him.
