(1)The head office of the Corporation shall be at Madras or at such other place as the Central Government may, by notification in the Official Gazette, specify.(2)[ The Corporation may establish offices or agencies at other places in or outside India:Provided that no such office or agency shall be established at any place outside India without the previous approval of the Central Government.] [Substituted by Act 67 of 1972, Section 4. (w.e.f. 15-12-1972)]
