19. Delegation of powers 

The appropriate government may direct that any power or authority of jurisdiction exercisable by it under this Act the Scheme the 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.