- The Government may, by order direct that any power or duty, which is conferred or imposed on the Government under this Act. shall, in such circumstances and under such conditions, if, any, as may be specified in the order, be exercised or discharged by any officer or authority ;Provided that nothing contained in this section shall apply to any power of Government to make rules under this Act or to their powers under Sections 6, 11, 12, 19, 23, 71, 84, 126, 127, 128 and 141.
