Section 3 in Chhattisgarh Private Placement Agencies (Regulation) Act, 2013
3. Appointment of Controlling Authority.
- The State Government shall, by notification in the Official Gazette, -(a)Appoint any person not below the rank of Sub-Divisional Magistrate, to be Controlling Authority for the purposes of this Act, and(b)define the limits within which a Controlling Authority shall exercise the powers conferred on him, by or under this Act.
