Employee's Provident Funds Miscellaneous Provisions Act, 1952

19. Delegation of powers

The appropriate government may direct that any power or authority or jurisdiction exercisable by it under this Act, the Scheme ¹⁸³[, the ¹²⁷[Pension] Scheme or the Insurance Scheme] 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 sub-ordinate to the State Government, as may be specified in the notification; and

(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.]

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