Section 16 — Delegation of powers.
The State Bank of Sikkim (Acquisition of Shares) and Miscellaneous Provisions Act, 1982
(1) The Central Government may, by notification, direct that all or any of the powers exercisable by it under this Act, other than the powers conferred by sections 17 and 18, may also be exercised by such person or persons as may be specified in the notification. (2) Whenever any delegation of power is made under sub-section (1), the person to whom such power has been delegated shall act under the direction, control and supervision of the Central Government.Open in Lexace · Ask the AI about this section