Section 18 in The Great Eastern Hotel (Acquisition of Undertaking) Act, 1980
18. Delegation of powers.
(1)The State Government may by notification direct that all or any of the powers exercisable by it under this Act, other than the power to make rules, may also be exercised by such person or persons as may be specified in the notification.(2)Whenever any delegation of power is made under sub-section (1), the person or persons to whom the power has been delegated shall act under the direction, control and supervision of the State Government.
