Section 21 in The Jammu and Kashmir Employees Provident Funds and Miscellaneous Provisions Act, 1961
21. Delegation of powers.
- The Government may direct that any power or authority or jurisdiction exercisable by it under this Act or any scheme shall, in relation to such matters and subject to such conditions, if any, as may be specified in the direction, be exercisable also by such officer or authority subordinate to the Government as may be specified in the notification.
