6. Appointment of [Inspectors of Excise, Sub-Inspectors of Excise] [Substituted by Act 1 of 1971 w.e.f. 7-8-1970] and other subordinate officers.
(1)The State Government may appoint [Inspectors of Excise and Sub - Inspectors of Excise] [Substituted by Act 1 of 1971 w.e.f. 7-8-1970] to exercise the powers and to perform the duties in connection with detection, investigation and trail of offences under this Act.(2)The State Government may appoint subordinate officers of such classes and with such designations, powers and duties under this Act as it may think fit.(3)The State Government may, by notification direct that all or any of the powers and duties assigned to an [Inspector of Excise, Sub-Inspector of Excise] [Substituted by Act 1 of 1971 w.e.f. 7-8-1970] or subordinate officer under sub-sections (1) and (2), shall be exercised and performed by any officer of the State Government.(4)The State Government may, by notification, delegate its powers under sub-sections (1), (2) and (3) to the Excise Commissioner, [the Joint Commissioner] [Inserted by Act 21 of 1998 w.e.f. 28-5-1998] the Deputy Commissioner [the Superintendent of Excise or the Deputy Superintendent of Excise] [Substituted by Act 1 of 1970 w.e.f. 23-12-1969], as the case may be.
