Section 16 in Displaced Persons (Compensation and Rehabilitation) Act, 1954
16. Management of compensation pool.
- The Central Government may take such measures as it considers necessary or expedient for the custody, management and disposal of the compensation pool in order that it may be effectively utilised in accordance with provisions of this Act -(2)In particular, and without prejudice to the generality of the foregoing power, the Central Government may, for the purposes referred in sub-section (1), by notification in the Official Gazette, -(a)appoint such officers as it may deem fit (hereinafter referred to as managing officer); or(b)constitute such authority or corporation, as it may deem fit (hereinafter referred to as managing corporation).(3)Every managing corporation shall be constituted under such name and shall consist of such number of persons as may be specified in the notification, and every such corporation shall be a body corporate having perpetual succession and a common seal and shall by the said name sue and be sued;Provided that one-third of the members of the every managing corporation shall be non-officials.
