(4)A scheme made under sub-section (3) may provide that, -(a)a payment of such sum as may be prescribed by the Central Government as interim relief to any claimant under such scheme;(b)a contravention of any provision thereof shall be punishable with imprisonment which may extend to two years, or with fine which shall not be less than twenty-five thousand rupees but may extend to five lakh rupees or with both;(c)the powers, functions or duties conferred or imposed on any officer or authority by such scheme may be delegated with the prior approval in writing of Central Government, by such officer or authority to any other officer or authority.
