(1)The State Government may appoint a Record Officer who shall be incharge of the record operation or the survey operation or both and may also appoint as many Assistant Record Officers as it may deem fit.(2)The Assistant Record Officer shall, for so long as the notification under [sub-section (1) or sub-section (2) of Section 43] [Substituted 'sub-section (1) of Section 43' by U.P. Act No. 4 of 2016, dated 11.3.2016.] is in force, exercise the powers conferred on him by this Code and shall discharge such other duties as may be entrusted to him by the Record Officer.
