(2)[ The Central Government may, by notification in the Official Gazette, delegate to the telegraph authority all or any of [its] [Inserted by Act 7 of 1914, Section 4.] powers under the first proviso to sub-section (1).The exercise by the telegraph authority of any power so delegated shall be subject to such restrictions and conditions as the Central Government may, by the notification, think fit to impose.] [Inserted by Act 7 of 1914, Section 4.]
