Section 18 in The Goa, Daman And Diu Mining Concessions (Abolition And Declaration As Mining Leases) Act, 1987
18. Delegation of powers.
(1)The Central Government may, by notification, direct that all or any of the powers exercisable by it under this Act, other than the powers conferred by section 20 and 21, may also be exercised by such person or persons as may be specified in the notification.(2)Whenever any delegation of power is made under sub-section (1), the person to whom such power has been delegated shall act under the direction, control and supervision of the Central Government.
