Constitution of India, 1949
154.Executive power of State.-
(1) The executive power of the State shall be
vested in the Governor and shall be exercised by him either directly or through
officers subordinate to him in accordance with this Constitution.
(2) Nothing in this article shall-
(a) be deemed to
transfer to the Governor any functions conferred by any existing law on any
other authority; or
(b) prevent Parliament
or the Legislature of the State from conferring by law functions on any
authority subordinate to the Governor.