(1)The State Government may delegate any of its powers or functions under this Act to the Charity Commissioner or any other officer subject to such conditions as it thinks fit.(2)The State Government may also direct that any power exercisable and duties or functions to be performed by any particular officer appointed under this Act may be performed by any other officer subject to such conditions as it thinks fit.(3)Subject to the direction and control of the State Government, every person appointed under the provisions of this Act shall work under the general guidance, superintendence and control of the Charity Commissioner.
