Section 4(3) in Indian Merchant Shipping (Seamen's Employment Office, Calcutta) Rules, 1954
(3)Notwithstanding anything contained in sub-rules (i) and (ii), Central Government may appoint any person to perform such functions in relation to the Employment Office as may be assigned to him, and when such person is so appointed, reference in these rules to the Director shall be construed as a reference also to such person in respect of the functions so assigned to him.
