4. Appointment and functions of Administrator and Gold Control Officers.
(1)The Central Government shall, by notification, appoint an Administrator for carrying out the purposes of this Act.(2)The Central Government may, by notification, appoint as many persons as it thinks fit to be Gold Control Officers for the purpose of enforcing the provisions of this Act.(3)The Administrator shall discharge his functions subject to the general control and directions of the Central Government.(4)The Administrator may authorise such person as he thinks fit to also exercise all or any of the powers exercisable by him under this Act other than the powers under sub-section (6) of this section [***] [Omitted by Act 44 of 1980, (w.e.f 11-10-1982).] and different persons may be authorised to exercise different powers.(5)Subject to any general or special direction given or condition imposed by the Administrator any person authorised by the Administrator to exercise any powers may exercise those powers in the same manner and with the same effect as if they had conferred on that person directly by this Act and not by way of authorisation.(6)The Administrator may also-(a)perform all or any of the functions of, and(b)exercise all or any of the powers conferred by this Act or any rule or order made thereunder on any officer lower in rank than himself.(7)A Gold Control Officer shall, subject to such limitations, restrictions and conditions as the Central Government may think fit to impose, exercise such posers and discharge such functions as are specified or conferred, as the case may be, by or under this Act.
