The appropriate Government may, by notification in the Official Gazette, direct that any power exercisable by it under this Act or the rules made thereunder shall, in relation to such matters and subject to such conditions, if any, as may be specified in the direction be exercisable also—(a)where the appropriate Government is the Central Government by such officer or authority, subordinate to the Central Government or by the State Government or by such officer or authority subordinate to the State Government, as may be specified in the notification; and(b)where the appropriate Government is the State Government, by such officer or authority subordinate to the State Government as may be specified in the notification.
