Section 18 in THE DIGITAL PERSONAL DATA PROTECTION ACT, 2023
18. Establishment of Board.
(1)With effect from such date as the Central Government may, by notification, appoint, there shall be established, for the purposes of this Act, a Board to be called the Data Protection Board of India.(2)The Board shall be a body corporate by the name aforesaid, having perpetual succession and a common seal, with power, subject to the provisions of thisAct, to acquire, hold and dispose of property, both movable and immovable, and to contract and shall, by the said name, sue or be sued.(3)The headquarters of the Board shall be at such place as the Central Government may notify.
