Section 33 in Assam Shops and Establishments Act, 1971
33. Delegation of powers.
(1)The State Government may, by notification in the official Gazette authorise any officer or authority subordinate to them to exercise all or any of the powers vested in them by or under this Act, except the power mentioned in Section subject to such restrictions and conditions. if any, as may be specified in the notification.(2)The exercise of the powers delegated under sub-section (1) shall be subject to control and revision by the State Government or by such persons, as may he empowered by them in that behalf. The State Government shall also have power to control and revise the acts or proceedings of any person so empowered.
