Section 45 in The Bombay Shops and Establishments Act, 1948
45. Delegation.
(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by order direct that any of its functions under any of the provisions mentioned below shall, in such circumstances and subject to such conditions, if any, as may be specified in the order, be exercised or discharged by any local authority or any officer subordinate to it [in the area within the jurisdiction of the local authority] [These words were inserted by Gujarat 11 of 1962, section 14.] namely:-[Section 6, sub-section (2) of section 11] [These words, brackets, and figures were substituted for the words, brackets and figures 'subsection (2) of section 11' by Gujarat 11 of 1962,], sub-section (2) of section 13, section 17, sub-sections (2) and (3) of section 19, section 23 and section 30.(2)Nothing in this Act shall derogate from the right of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to exercise any or all the functions hereby delegated to any local authority or officer subordinate to it.
