Section 25(1) in The Industries (Development And Regulation) Act, 1951
(1)The Central Government may, by notified order, direct that any power exercisable by it under this Act (other than the power given to it by sections 16,][18-A, 18-AA and 18-FA] [ Substituted by Act 72 of 1971, Section 7, for " and 18-A" (w.r.e.f. 1.11.1971).])[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 (including in the said expression any Development Council, State Government or officer or authority subordinate to the Central Government) as may be specified in the direction.
