Section 6(1) in Administration of Evacuee Property Act, 1950
(1)The State Government may, in consultation with the Custodian - General, by notification in the Official Gazette, appoint for the State a Custodian, and as many Additional, Deputy or Assistant Custodians of evacuee property as may be necessary for the purpose of discharging the duties imposed on the Custodian by or under this Act.
