Section 16 in Talcher Thermal Power Station (Acquisition and Transfer) Act, 1994
16. Appointment of Commissioner.
(1)The State Government shall, for the purposes of determining the amount payable to the Board for acquisition of the Power Station by the State Government and for its disbursement, appoint, by notification, a Commissioner of Payments.(2)The State Government may appoint such other persons as it may think fit to assist the Commissioner.
