(4)In this section" the appropriate Government" means—(a)in relation to a cantonment authority, a port authority for a major port, and any institution which, or the objects of which, appear to the Central Government to fall within List I in the Seventh Schedule to the Constitution, the Central Government; and(b)in other cases, the state Government.Explanation.— " The State Government" in relation to an institution registered under the Societies Registration Act, 1860, (21 of 1860) means the State government of the State in which the society is registered.
