Section 36 in The U.P. Entertainments and Betting Tax Act, 1979
36. Delegation
. - (1) The State Government may, by Notification, delegate all or any of its powers under this Act, except the powers under Sections 3,4 and 38 to any person or authority subordinate to it and may in the like manner withdraw any power so delegated.(2)The exercise of any powers delegated under sub-section (1) shall be subject to such restrictions, limitations or conditions as may be laid down by the State Government from time to time, and shall also be subject to control and revision by Government at any time.
