(1)The [State] [Word Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may provide and maintain together with the necessary furniture and establishment one or more receiving centres at such place or places as it thinks fit, or may certify by notification in the Official Gazette any existing charitable or other institution, subject to the prior consent of the controlling authority of such institution and on such conditions as may be mutually agreed upon between the [State] [Word Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government and the said authority, to be a receiving centre for the purposes of this Act.(2)For the purposes of this Act every receiving centre shall be under the immediate control of an officer-in-charge who shall be appointed by the [State] [Word Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government and who shall perform his functions subject to the orders of the Controller.(3)The [State] [Word Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government shall also appoint for the receiving centre one or more suitable qualified persons as medical officers.
