Section 16(2) in Displaced Persons (Compensation and Rehabilitation) Act, 1954
(2)In particular, and without prejudice to the generality of the foregoing 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 to as managing officer); or(b)constitute such authority or corporation, as it may deem fit (hereinafter referred to as managing corporation).
