Delegation by Central Government of its powers and functions under Act
Delegation of powers and functions of Central Government
Delegation by Central Government of its powers and functions under Act.
637. [[(1) The Central Government may, by notification in the Official Gazette, and subject to such conditions, restrictions and limitations as may be specified therein, delegate any of its powers or functions under this Act (other than the power to appoint a person as public trustee under and the power to make rules), to such authority or officer as may be specified in the notification.]
(2) The powers and functions which cannot be delegated under [***] sub-section (1) are those conferred by or mentioned in the following provisions of this Act, namely, and [***], [***], [***] and [***], and .
(2A) [Omitted by the Companies Act, 1988, w.e.f. 31-5-1991. For text of original sub-section (2A) of section 637, refer .]]
(3) A copy of every notification issued under sub-section (1) shall, as soon as may be after it is issued, be placed before both Houses of Parliament.