Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 6 in The Civil Defence Regulations, 1968

6. Organisation .-(1) The Controller may divide Corps into such number of sections consisting of such number of persons as he may consider necessary and appropriate and appoint a person (hereinafter called the Officer-in-Charge) to command each such section.

(2)The duties of the Officer-in-Charge shall be such as the Controller may by order prescribe from time to time.
(3)The Controller may appoint a Deputy to assist any Officer-in-Charge.
(4)The Controller shall, subject to such general or special orders as may be issued by the competent authority in this behalf from time to time, appoint all other staff required to man the service and may delegate such powers of appointment to any Officer-in-Charge.