Section 3 in The Immigrants (Expulsion From Assam) Act, 1950
3. Delegation power.
The Central Government may, by [notification] [See Notification No. F. 17-1/50-Pak. III, dated 20th March, 1950, in Gazette of India, 1950 Pt. I, p. 388. ] in the Official Gazette, direct that the powers and duties conferred or imposed on it by section 2 shall, subject to such conditions, if any, as may be specified in the notification, be exercised or discharged also by--(a)any officer subordinate to the Central Government;(b)the [Government of Assam, Meghalaya] or Nagaland] [Substituted by the State of Nagaland (Adaptation of Laws on Union Subjects) order, 1965, for "Government of Assam" (w.e.f. 1-12-1963). Substituted by the North-Eastern Areas (Reorganisation) (Adaptation of Laws on Union Subjects) Order, 1974, for "Government of Assam" (w.e.f. 21-1-1972). ]or any officer subordinate to that Government.
