Section 18(1) in The Goa, Daman And Diu Mining Concessions (Abolition And Declaration As Mining Leases) Act, 1987
(1)The Central Government may, by notification, direct that all or any of the powers exercisable by it under this Act, other than the powers conferred by section 20 and 21, may also be exercised by such person or persons as may be specified in the notification.
