[39. Delegation of powers.—The appropriate Government may, by notification in the Official
Gazette, direct that any power exercisable by it under this Act or rules made thereunder shall, in relation
to such matters and subject to such conditions, if any, as may be specified in the direction, be exercisable
also,—
(a) where the appropriate Government is the Central Government, by such officer or authority
subordinate to the Central Government or by the State Government, or by such officer or authority
subordinate to the State Government, as may be specified in the notification; and
1. Ins. by Act 36 of 1956, s. 26 (w.e.f. 10-3-1957).
2. Ins. by Act 36 of 1964, s. 20 (w.e.f. 19-12-1964).
3 Clause (ab) omitted by Act 24 of 2010, s. 8 (w.e.f. 15-9-2010).
4. Subs. by s. 8, ibid., for clause
(c) (w.e.f. 15-9-2010).
5. Subs. by Act 36 of 1956, s. 26, for “or Tribunal” (w.e.f. 10-3-1957).
6. Ins. by Act 36 of 1956, s. 26 (w.e.f. 10-3-1957).
7. Ins. by Act 36 of 1964, s. 20 (w.e.f. 19-12-1964).
8. Subs. by Act 32 of 1976, s. 5, for certain words (w.e.f. 5-3-1976).
9. Subs. by Act 36 of 1956, s. 27, for section 39 (w.e.f. 17-9-1956).
61
(b) where the appropriate Government is a State Government, by such officer or authority
subordinate to the State Government as may be specified in the notification.]
1
