Section 3(1) in The Delhi (Delegation Of Powers) Act, 1964
(1)Any power, authority or jurisdiction or any duty which the Administrator may exercise or discharge by or under the provisions of any enactment mentioned in column 1 of the Schedule may be exercised or discharged also-(a)by any officer or authority mentioned in relation thereto in column 2 of the said Schedule;(b)by such other officer or authority as may be specified in this behalf by the Central Government by notification in the Official Gazette.
