(1) The Central Government may, for the purposes of this Act, appoint,-- (a) A Director of Wild Life Preservation; 1 * * * * * (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. 2 [(3) The officers and other employees appointed under this section shall be required to assist the Director.]Open in Lexace · Ask the AI about this section
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