Section 3(1) in Employees' State Insurance (General) Regulations, 1950
(1)Where a regulation empowers the Corporation to specify, prescribe, provide, decide or determine anything or to do any other act, such powers may be exercised by a resolution of the Corporation or subject to the provisions of section 18 of the Act by a resolution of the Standing Committee:PROVIDED that the Corporation or the Standing Committee may delegate any of the powers under these regulations to a sub-committee or to such officers of the Corporation as it may specify in that behalf:PROVIDED FURTHER that no power shall be delegated under this regulation which under the Act is required to be exercised by the Corporation only.
