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Wild Life (Protection) Act, 1972 3. Appointment of Director and other officers (1) The Central Government may, for the purposes of this Act, appoint,- (a) A Director of Wild Life Preservation; (b) Assistant Directors of Wild Life Preservation; and (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. (3) The Assistant Directors of Wild Life Preservation and other officers and employees appointed under this section shall be subordinate to the Director.    |
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