Delhi (Delegation of Powers) Act, 1964 [Repealed]
1[Repealed by Act 4 of 2018, S. 3 and Sch. II]
Be it enacted by Parliament in the Fifteenth Year of the Republic of India as follows:
Section 1. Short title and extent
(1) This Act may be called the Delhi (Delegation of Powers) Act, 1964.
(2) It extends to the whole of the Union Territory of Delhi.
Section 2. Definitions
In this Act, unless the context otherwise requires,
(a) Administrator means the Administrator of Delhi appointed by the President under Article 239 of the Constitution;
(b) Chief Secretary means the Chief Secretary of the Delhi Administration;
(c) Delhi means the Union Territory of Delhi;
(d) District Judge means the District Judge, Delhi, and includes an Additional District Judge, Delhi.
Section 3. Delegation of powers, etc., vested in Administrator under certain laws
(1) Any power, authority or jurisdiction or any duty which the Administrator may exercise or discharge by or under the provisions of any enactment mentioned in column 1 of the Schedule may be exercised or discharged also
(a) by any officer or authority mentioned in relation thereto in column 2 of the said Schedule;
(b) by such other officer or authority as may be specified in this behalf by the Central Government by notification in the Official Gazette.
2[(1-A) Any power, authority or jurisdiction or any duty which the Administrator may exercise or discharge by or under the provisions of any enactments mentioned at S. Nos. 6 to 11 in column No. 1 of the Schedule may be exercised or discharged also by such other officer or authority as may be specified in this behalf by the Govt. of National Capital Territory of Delhi by Notification in Official Gazette.]
(2) The Administrator may transfer any appeal or application for revision or any other matter pending before him for disposal to an officer or other authority competent under sub-section (1) to dispose of the same.
(3) The Administrator may withdraw for disposal by himself any appeal or application for revision or any other matter pending before an officer or other authority competent under sub-section (1) to dispose of the same.
(See Section 3)
| Name of enactment |
Provisions vesting powers in the Administrator |
Officer or authority who may also exercise the powers |
|
|---|---|---|---|
| 1 |
2 |
3 |
|
| 1. |
The Punjab Land Revenue Act, 1887 (Punjab Act 17 of 1887), as in force in Delhi. |
Sections 13 and 16 |
Chief Secretary. |
| 2. |
The United Provinces Land Revenue, Act, 1901 (United Provinces Act 3 of 1901), as in force in Delhi. |
Sections 210 and 219 |
Chief Secretary. |
| 3. |
The Bengal Finance (Sales Tax) Act, 1941 (Bengal Act 6 of 1941), as in force in Delhi. |
Section 20(3) |
District Judge. |
| 4. |
The Delhi Land Revenue Act, 1954 (Delhi Act 12 of 1954). |
Sections 64, 66 and 72 |
Chief Secretary. |
| 5. |
The Slum Areas (Improvement and Clearance) Act, 1956 (96 of 1956). |
Section 20 |
Chief Secretary. |
| 3[6. |
Delhi Co-operative Societies Act, 1972 (No. 35 of 1972) |
Sections 31(7), 76(2)(b) & (c) and Section 80 |
Financial Commissioner |
| 7. |
Punjab Excise Act, 1914 (Punjab Act No. 1 of 1914) as in force in Delhi |
Section 15 |
Financial Commissioner |
| 8. |
Wild Life (Protection) Act, 1972 |
Section 14 |
Chief Secretary |
| 9. |
The Essential Commidities Act, 1955 |
Section 6-C |
Financial Commissioner |
| 10. |
The East Punjab Ayurvedic & Unani System of Medicines Act, 1949 (Punjab Act 14 of 1949) as in force in Delhi. |
Section 5 |
Financial Commissioner |
| 11. |
The Delhi Nursing Homes Registration Act, 1953 (Delhi Act 6 of 1953) |
Section 8(3) |
Financial Commissioner] |
1. Repealed by Act 4 of 2018, S. 3 and Sch. II, dated 8-1-2018.
2. Inserted by Delhi Act 5 of 1994, Section 2.
3. Inserted by Delhi Act 5 of 1994, Section 3.