Section 3 in The Rehabilitation Finance Administration Act, 1948
3. Establishment and incorporation.-
(1)The Central Government shall constitute a Corporation called the Rehabilitation Finance Administration for giving financial assistance on reasonable terms to displaced persons to enable them to settle in business and industry [or to any business or industry, a substantial portion of which is owned by displaced persons;Added by Act 1 of 1950, s. 4].(2)The Corporation shall be a body corporate by the name of the Rehabilitation Finance Administration having perpetual succession and a common seal, with power, subject to the provisions of this Act, to acquire, hold and transfer property, both movable and immovable, and shall by the said name sue and be sued.(3)The administration shall have its head office at Delhi and may, with the previous approval of the Central Government, open branches at such places in India as it may consider necessary to discharge effectively its functions under this Act.
