Section 3(2) in Delhi Entertainments and Betting Tax Act, 1996
(2)To assist the Commissioner in the execution of his functions under this Act, the Government may appoint as many Deputy Entertainment Tax and Betting Tax Commissioners, Entertainment and Betting Tax Officers, Additional Entertainment and Betting Tax Officers, [Assistant Entertainment and Betting Tax Officers,] [Inserted by the Delhi Entertainments and Betting Tax (Amendment) Act, 2009 (Delhi Act 2 of 2010), dated, 5-1-2010, w.e.f. 1-2-2010.] Inspectors, Sub-Inspectors and such other persons with such designations as the Government thinks necessary.
