(1)For carrying out the purposes of this Act, the State Government shall, by notification in the Official Gazette, appoint a person to be the Charity Commissioner for the State.(2)The Charity Commissioner, shall exercise such powers and shall perform such duties and functions as are conferred by or under the provisions of this Act and shall, subject to such general or special order as the Stale Government may pass, superintend the administration and carry out the provisions of this Act throughout the State.
