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Public Premises (Eviction of Unauthorized Occupants) Act, 1971 3. Appointment of Estate Officers.- The Central Government may, be notification in the Official Gazette,- (a) appoint such persons, being Gazetted Officers of Government [ or of the Government of any Union Territory] or officer of equivalent rank of the [ Statutory Authority] as it thinks fit, to be Estate Officers for the purposes of this Act; Provided that no officer of the Secretariat of the Rajya Sabha shall be so appointed except after consultation with the Chairman of the Rajya Sabha and no officer of the Secretariat of the Lok Sabha shall be so appointed except after consultation with Speaker of the Lok Sabha : Provided further that an officer of a Statutory Authority shall only be appointed as an Estate Officer in respect of the public premises controlled by that authority; and] (b) define the local limits within which, or the categories of public premises in respect of which, the Estate Officers shall exercise the powers conferred and perform the duties imposed, on Estate Officers by or under this Act.    |
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