(2)In any Bengal Act or West Bengal Act, references to the "State Government" or "Central Government" in any provision conferring power to make appointments to the civil services of, or civil posts under, the Government in India include references to such person as the State Government or the Central Government, as the case may be, may direct, and in any provision conferring power to make rules prescribing the conditions of service of persons serving Government in a civil capacity in India, include references to any person authorised by the State Government or the Central Government, as the case may be, to make rules for the purpose.
