3. [Director of Prohibition and Excise] [These words were substituted for the words 'Director of Excise and Prohibition' by Bombay 12 of 1959, Section 7 (a).].
- The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, appoint an officer to be called the [Director of Prohibition and Excise] [These words were substituted for the words 'Director of Excise and Prohibition' by Bombay 12 of 1959, Section 7 (a).], who subject to the control of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government and subject to such general or special orders as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may from time to time make, shall exercise such powers and shall perform such duties and such functions as are conferred upon, by or under the provisions of this Act and shall superintend the administration and carry out generally the provisions of this Act;[Provided that, the person holding the office of Director of Excise and Prohibition immediately before the commencement of the Bombay Prohibition (Extension and Amendment) Act, 1959, shall be the Director of Prohibition and Excise for the State and shall hold the Office until the State Government otherwise directs; and accordingly any reference by whatever form of words to "the Director of Excise and Prohibition" in any law for the time being in force, or in any instrument or document, shall be construed as a reference to the Director of Prohibition and Excise, and all proceedings pending before the Director of Excise and Prohibition shall be deemed to be transferred to the Director of Prohibition and Excise for disposal according to law, and if in any legal proceeding pending before any court, tribunal or, authority, the Director of Excise and Prohibition is a party, the Director of Prohibition and Excise shall be substituted as a party to those proceedings] [This proviso was substituted by Bombay 12 of 1959, Section 7 (b).].
