Section 13 in U.P. Revenue Code (Amendment) Act, 2016
13. Amendment of Section 13.
- In Section 13 of the said Code -(a)for sub-section (1), the following sub-section shall be substituted, namely -"(1) The State Government may appoint in each district as many persons as it thinks fit to be Assistant Collectors of the first or second class".(b)for sub-section (2), the following sub-section shall be substituted, namely -"(2) The State Government may place an Assistant Collector first class in-charge of one or more sub-divisions of a district, and such an officer shall be called the Assistant Collector first class in-charge of a sub-division or a Sub-Divisional Officer.".(c)in sub-section (4), for the words "Assistant Collector" the words "Assistant Collector first class" shall be substituted;(d)after sub-section (5), the following sub-section shall be inserted, namely -"(6) The State Government may, at the time of making the appointment or at any time subsequent thereto, designate any Assistant Collector first class, as Sub-Divisional Officer (Judicial) for one or more tahsils, and any such Sub-Divisional Officer (Judicial) shall be allotted only judicial business. Such a Sub-Divisional Officer (Judicial) shall exercise such powers and discharge such duties of a Sub-Divisional Officer in such cases or classes of cases as the State Government, or in the absence of any direction from the State Government, the Collector, may direct."
