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[Cites 0, Cited by 1] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3) in Damodar Valley Corporation Act, 1948

(3)The Corporation may appoint such other officers and servants as it considers necessary for the efficient performance of its functions.
Sub-sections (1) and (2) omitted by Act 1 of 2012 read as;(1) The secretary and the financial adviser of the Corporation shall be appointed by the Central Government.(2) The secretary shall be the chief executive officer of the Corporation.