Section 16(2) in The Displaced Persons (Compensation and Rehabilitation) Act, 1954
(2)In particular, and without prejudice to the generality of the fore-going power, the Central Government may, for the purposes referred in sub-section (1) by notification in the Official Gazette.—(a)appoint such officers as it may deem fit (hereinafter referred a managing officer); or(b)constitute such authority or corporation, as it may deem fit (hereinafter referred to as managing corporation)(c)Every managing corporation shall be constituted under such name and shall consist of such number of persons as may be specified in the notification and every such corporation shall be a body corporate having perpetual succession and a common seal and shall by the said name sue and be sued;Provided that one third of members of every managing corporation shall be non-officials.Commentary
