- The Government may appoint a person to be the Director and may appoint as many Additional Directors, Joint Directors or Deputy Directors as well as the Staff and establishment as may be required to assist him. The Government may, by general or special order, confer such powers, duties and functions of the Director under this Act upon the Additional Directors, Joint Directors and Deputy Directors as it may consider necessary. The salaries of the Director, Additional Directors or Joint Directors and Deputy Directors and the Staff and establishment as well as any other expenses which Government may incur in carrying into effect the provisions of this Act, shall be defrayed by the Government.
