(3)The following officers may discharge the function of the proper officer under sub-rule (2), namely :-(i)Any principal assistant of the proper officer empowered by the Local Government in this behalf :(ii)In Calcutta, the Deputy Collector and the Superintendent of the Stamp Department of the Collector's office ;(iii)In Karachi, the Assistant Superintendent of Stamps ; and(iv)[ (a) In Chandigarh, the Superintendent or an Assistant in-charge of the stamping work in the Office of the Office of the Financial Commissioner Revenue, Punjab; [Substituted by Punjab Notification No. G.S.R.3/C.A.2/1899/S.75/Am.(2)/2013, dated 10.1.2013.](b)At Divisional headquarters, the Superintendent or an official in-charge of the stamping work in the Office of the Divisional Commissioner concerned; and(c)At District level, the Superintendent or an official in-charge of the stamping work in teh office of the Deputy Commissioner concerned.]
