It shall be lawful for the Governor of Bombay in Council, by a notification published in the Bombay Government Gazette, to delegate to the Commissioner in Sind all or any of the powers conferred on the said Governor in Council, as the local Government of the Province of Sind, by any of the Bombay Regulations, or by any Act of the Governor General of India in Council solely applicable to the Presidency of Bombay, or by any Act passed heretofore or hereafter by the Governor of Bombay in Council, or by any of the Acts of the Governor General of India in Council mentioned in the schedule to this Act.

It shall be lawful for the Governor of Bombay in Council, with the consent of the Governor General of India in Council, to delegate to the Commissioner in Sind all or any of the powers heretofore or hereafter conferred by any Act of the Governor General of India in Council on the Governor of Bombay in Council as the Local Government of the Province of Sind.

All acts done by the Commissioner in Sind under the authority of any power so delegated, shall be as valid as if they had been done by the Governor of Bombay in Council.

SCHEDULE

Act XXVI of 1860 (to enable improvements to be made in Towns).

Act VII of 1854 (for the apprehension within the territories under the Government of the East India Company, of persons charged with the commission of heinous offences beyond the limits of the said territories, and for delivering them up to justice, and to provide for the execution of warrants in places out of the jurisdiction of the authorities issuing them).

Act XXV of 1861 (for simplifying the Procedure of the Courts of Criminal Judicature not established by-Royal Charter).

Act VI of 1868 (to consolidate and amend the laws relating to the administration of the Department of Sea Customs in India).

Act VII of 1865 (to give effect to Rules for the management and preservation of Government Forests).