(1)The Central Government may, for the purposes of this Act, appoint,-(a)a Director of Wildlife Preservation;(b)Assistant Directors of Wildlife Preservation; and(c)such other officers and employees as may be necessary.(2)In the performance of his duties and exercise of his powers by or under this Act, the Director shall be subject to such general or special directions, as the Central Government may, from time to time, give. (3) The Assistant, Directors of Wildlife Preservation and other officers and employees appointed under this section shall be subordinate to the Director.
