Section 3 in The Semiconductor Integrated Circuits Layout-Design Act, 2000
3. Registrar of Semiconductor Integrated Circuits Layout-Design.—
(1)The Central Government may, by notification in the Official Gazette, appoint a person to be known as the Registrar of Semiconductor Integrated Circuits Layout-Design for the purposes of this Act.(2)The Central Government may appoint such other officers with such designation as it thinks fit for the purpose of discharging, under the superintendence and direction of the Registrar, such functions of the Registrar under this Act as he may from time to time authorise them to discharge.
