258. Power of the Union to confer powers, etc., on States in certain
cases.—
(1) Notwithstanding anything in this Constitution, the President may,
with the consent of the Government of a State, entrust either conditionally or
unconditionally to that Government or to its officers functions in relation to any
matter to which the executive power of the Union extends.
(2) A law made by Parliament which applies in any State may,
notwithstanding that it relates to a matter with respect to which the Legislature
of the State has no power to make laws, confer powers and impose duties, or
authorise the conferring of powers and the imposition of duties, upon the State
or officers and authorities thereof.
(3) Where by virtue of this article powers and duties have been conferred
or imposed upon a State or officers or authorities thereof, there shall be paid by
the Government of India to the State such sum as may be agreed, or, in default
of agreement, as may be determined by an arbitrator appointed by the Chief
Justice of India, in respect of any extra costs of administration incurred by the
State in connection with the exercise of those powers and duties.
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