Section 13 in The Export (Quality Control And Inspection) Act, 1963
13. Delegation of powers.
The Central Government may, by notification in the Official Gazette, direct that any power exercisable by it under this Act shall, in relation to such matters and subject to such conditions, if any, as may be specified in the direction, be exercisable also by--(a)the Council;(b)such officer or authority subordinate to the Central Government, or such State Government or such officer or authority subordinate to a State Government as may be specified in the direction.
