(2)(i)The power of making, altering or rescinding orders under clauses (a), (b), (c), (e), (f), (g), (h), (i), (j), (k), (l), (m), (n), (o), (p), (q), (r), (s), (t) and (u) and in so far as it relates to any of the aforesaid matters under clause (z) of sub-section (1) shall be subject to the control of the Government.(ii)The power of making, altering or rescinding orders under the remaining clauses of sub-section (1) shall be subject to the previous sanction of the Government.
