3A. [ Delegation of powers. [Inserted by G.S.R. 80(E), dated 22.2.1993.]
(1)Any power or duty conferred or imposed by these rules on the Central Government may be exercised or discharged by the Central Government or by any person authorised by it in that behalf.(2)Any power or duty conferred or imposed by these rules on the Director--General may be exercised or discharged by the Director-General or by any other person authorised by the Central Government in that behalf.(3)The exercise or discharge of any power or duty conferred or imposed by rule 19 or Part V or Part VI of these rules on the Central Government by an authority outside India specified by the Central Government in that behalf, shall have effect in India as though the powers have been exercised or the duty discharged by a person authorised in this behalf under sub-rule (1) of this rule.]
