(2)The State Government may, subject to such restrictions and conditions (if any) as it may impose, by order, delegate its power of appointment of officers of and below the rank of Child Welfare Officer referred to in clause (e) of sub-section (1) to the Deputy Director (Child Welfare).] [Sub-sections (1) and (2) were substituted by Maharashtra 54 of 1975, Section, 20(1).]
