2. Investment of Railway Board with powers under Indian Railways Act, 1890 . The Central Government may, by notification 2[ in the Official Gazette, invest the Railway Board, either absolutely or subject to conditions,--
(a) with all or any of the powers or functions of the Central Government under the Indian Railways Act, 1890 (9 of 1890 ), with respect to all or any railways, and
(b) with the power of the officer referred to in section 47 of the said Act to make general rules for railways administered by the Government.