(6)The discharge of [the functions delegated under sub-section (1) or sub-section (3) and of the functions devolved under sub-section (2)] [Substituted 'the functions delegated under sub-section(1) and of the functions devolved under sub-section(2) or sub-section(3)' by Act 14 of 1999, w.e.f. 24-3-1999.], shall be subject to such restrictions, limitations and conditions, as may be laid down by the Chairperson and shall also be subject to his control and revision.
