Section 4 in Advertisement (Registration and Regulation) Bye-laws, 2012
4. Appointment of Superintendent.
(1)Within fifteen days of these bye-laws coming into force, the Commissioner shall appoint an officer not below the rank or an Executive Engineer as Superintendent for executing, under his overall guidance, the purpose of these bye-laws.(2)Till such time as a Superintendent is appointed, and, thereafter, if a Superintendent is not appointed under clause (1) within the prescribed time, the Commissioner shall be deemed to be the Superintendent under these bye-laws till such time as another officer is appointed.
