(2)[ The powers and functions which cannot be delegated under [* * *] [Substituted by Act 53 of 1963, Section 14, for sub-Section (2) (w.e.f. 1.1.1964). ][sub-section (1) are those conferred by or mentioned in the following provisions of this Act, namely, sections 10, 81, 89(4), 211(3) and (4), 212, 213, 235, 237, 239, 241, 242, 243, 244, 245, 247, [* * *] [Substituted by Act 53 of 1963, Section 14, for sub-Section (2) (w.e.f. 1.1.1964). ][250, 259, 268, 269, 274(2), 295, 300, 310, 311, [* * *] [Substituted by Act 53 of 1963, Section 14, for sub-Section (2) (w.e.f. 1.1.1964). ][349, [* * *] [Substituted by Act 53 of 1963, Section 14, for sub-Section (2) (w.e.f. 1.1.1964). ] [372, 396, 399(4) and (5), 401, 408, [* * *] [Substituted by Act 53 of 1963, Section 14, for sub-Section (2) (w.e.f. 1.1.1964). ][410, 411(b), 448, 609, 613, 620, 638, 641 and 642.] [Substituted by Act 53 of 1963, Section 14, for sub-Section (2) (w.e.f. 1.1.1964). ][* * *] [ Sub-Section (2-A) omitted by Act 31 of 1988, Section 62 (w.e.f. 31.5.1991).]
