Section 4(2) in The Departmental Inquiries (Enforcement Of Attendance Of Witnesses And Production Of Documents) Act, 1972
(2)The power conferred on the Central Government by sub-section (1) may also be exercised by such authority, not being an authority inferior to the appointing authority in relation to the person against whom the departmental inquiry is being held, as the Central Government may, by notification in the Official Gazette, specify in this behalf.
