Section 4 in THE MARINE AIDS TO NAVIGATION ACT, 2021
4. Appointment of Director General, Deputy Director Generals and Directors.
(1)The Central Government shall, by notification in the Official Gazette, appoint,—(a)the Director General;(b)Deputy Director Generals; and(c)Directors for districts.(2)For the purposes of sub-section (1), the Central Government may demarcate such areas to be districts.(3)Every officer appointed under sub-section (1) shall discharge his functions under the general superintendence and control of the Director General.
