Constitution of India, 1949
73. Extent of executive power of the Union.-
(1) Subject to the provisions of this
Constitution, the executive power of the Union shall extend-
(a) to the matters with
respect to which Parliament has power to make laws; and
(b) to the exercise of
such rights, authority and jurisdiction as are exercisable by the government of
India by virtue of any treaty on agreement:
Provided that the executive power referred to in
sub-clause (a) shall not, save as expressly provided in this constitution or in
any law made by Parliament, extend in any State to matters with respect in
which the Legislature of the State has also power to make laws.
(2) Until otherwise provided by Parliament, a
State and any officer or authority of a State may, notwithstanding anything in
this article, continue to exercise in matters with respect to which Parliament
has power to make laws for that State such executive power or functions as the
State or officer or authority thereof could exercise immediately before the
commencement of this Constitution.