5. [Deputy Labour Commissioner (Housing)] [Substituted by U. P. Act No. 1 of 1966, Section 96 (4) (i).] and [Assistant Labour Commissioner (Housing)] [Substituted by U. P. Act No. 1 of 1966, Section 96 (4) (i).].
(1)The State Government may appoint one or more [Deputy Labour Commissioner (Housing)] [Substituted by U. P. Act No. 1 of 1966, Section 96 (4) (i).] and [Assistant Labour Commissioners (Housing)] [Substituted by U. P. Act No. 1 of 1966, Section 96 (4) (i).] and other officers and staff as it may consider necessary to administer, supervise and carry out the work connected with the administration of this Act.(2)A [Deputy Labour Commissioner (Housing)] [Substituted by U. P. Act No. 1 of 1966, Section 96 (4) (i).] and an Assistant [Labour Commissioner (Housing)] [Substituted by U. P. Act No. 1 of 1966, Section 96 (4) (i).] shall, subject to general control of the State Government, and the orders of the [Labour Commissioner] [Substituted by U. P. Act No. 1 of 1966, Section 96 (4) (i).] be competent to discharge any of the duties and to exercise any of the powers of the [Labour Commissioner] [Substituted by U. P. Act No. 1 of 1966, Section 96 (4) (i).], and when discharging such duties or exercising such powers, shall have the same privileges and be subject to the same liabilities as the [Labour Commissioner] [Substituted by U. P. Act No. 1 of 1966, Section 96 (4) (i).],
