(2)The Government may appoint [subordinate] [The Firka Revenue Inspectors (including the Excise Revenue Inspectors) and the Karnams are appointed as Excise Sub-Inspectors and Excise Guards, respectively (vide No. 12499/72 Notification in E.O.G. 94, 02-11-1972)] officers of such classes and with such designations, powers and duties under this Act as it may think fit.
