(1)The Central Government may, by notification in the Official Gazette, direct that any power or function which may be exercised or performed by it under this Act other than the power under section 41 or the power under section 44 may, in relation to such matters and subject to such conditions, if any, as it may specify in the notification, be exercised or performed also by(a)such officer or authority subordinate to the Central Government, or(b)such State Government or such officer or authority subordinate to the State Government, as may be specified in the notification.
