[37-A. Delegation of powers. The Central Government may, by notification in the Official Gazette, direct that subject to such conditions, if any, as may be specified in the notification(a)any power exercisable by the Board under this Act may be exercisable also by 436[a [Chief Commissioner]437 of Central Excise or a 438[Principal Commissioner of Central Excise or Commissioner of Central Excise]] empowered in this behalf by the Central Government;(b)any power exercisable by a 439[Principal Commissioner of Central Excise or Commissioner of Central Excise] under this Act may be exercisable also by a 440[Joint] 441[Principal Commissioner of Central Excise or Commissioner of Central Excise] or an Assistant 442[Principal Commissioner of Central Excise or Commissioner of Central Excise] 443[or Deputy 444[Principal Commissioner of Central Excise or Commissioner of Central Excise]] empowered in this behalf by the Central Government;(c)any power exercisable by a 445[Joint] 446[Principal Commissioner of Central Excise or Commissioner of Central Excise] under this Act may be exercisable also by an Assistant 447[Principal Commissioner of Central Excise or Commissioner of Central Excise] 448[or Deputy 449[Principal Commissioner of Central Excise or Commissioner of Central Excise]] empowered in this behalf by the Central Government; and(d)any power exercisable by an Assistant 450[Principal Commissioner of Central Excise or Commissioner of Central Excise] 11[or Deputy 451[Principal Commissioner of Central Excise or Commissioner of Central Excise]] under this Act may be exercisable also by a gazetted officer of Central Excise empowered in this behalf by the Board.]
