[* * *] [[Section 53 omitted by U.P. Act No. 49 of 2007. Prior to omission it stood as under :'53. Delegation by President of his powers and duties to the Vice-President. - (1) A President may empower, by general or special order the Vice-President to exercise under his control any one or more of his powers, duties or functions except those specified in clauses (n) and (b) of Section 51.(2)An order by the President under sub-section (1) may prescribe any condition, and impose any restrictions, in respect of the exercise of any powers, the performance of any duty or the discharge of any function.(3)In particular, such order may prescribe the condition that any order by the Vice-President in the exercise of a power conferred on him by sub-section (1) shall be liable to rescission or revision by the President upon appeal to the President within a specified time.']]
