258A. Power of the States to entrust functions to the Union
Notwithstanding anything in this Constitution, the Governor of a State may, with the consent of the Government of India, entrust either conditionally or unconditionally to that Government or to its officers functions in relation to any matter to which the executive power of the State extends.[Editorial comment-The Constitution (Seventh Amendment) Act, 1956, this deals with the authority of the President to delegate Union duties to a State Government or its representatives. The addition of this gave state governors the authority to delegate Union duties to the central government or its representatives.Also Refer ]
