(4)Any requirement in this Act that the Governor-General shall exercise his individual judgment with respect to any matter shall not come into force until the establishment of the Federation, but, notwithstanding that Part II of this Act has not come into operation, the following provisions of this Act, that is to say-(a)the provisions requiring the prior sanction of the Governor-General for certain legislative proposals;(b)the provisions relating to broadcasting;(c)the provisions relating to directions to, and principles to be observed by, the Federal Railway Authority; and(d)the provisions relating to civil services to be recruited by the Secretary of State,shall have effect in relation to defence, ecclesiastical affairs, external affairs and the tribal areas as they have effect in relation to matters or functions with respect to, or in the exercise of, which the Governor-General is by the provisions of this Act for the time being in force required to act in his discretion, and any reference in any of the provisions of this Act for the time being in force to the special responsibilities of the Governor-General shall be construed as a reference to the special responsibilities which he will have when Part II of this Act comes into operation.
