Section 5 in Administration of Evacuee Property Act, 1950
5. Appointment of Custodian.-
General, Deputy Custodians.-General, etc.- The Central Government may, by notification in the Official Gazette, appoint a Custodian - General and as many Deputy and Assistant Custodians - General as may be necessary for the purpose of discharging the duties imposed upon the Custodian - General and the Deputy and Assistant Custodians - General by or under this Act.
