Section 4 in Indian Merchant Shipping (Seamen's Employment Office, Calcutta) Rules, 1954
4.
(1)The Central Government shall appoint a Director and, if necessary, one or more Deputy and Assistant Directors, for the Employment Office;(2)Subject to the general or specific orders of the Director, a Deputy Director or an Assistant Director may perform any functions of the Director and any functions so performed shall be deemed to have been performed by the Director;(3)Notwithstanding anything contained in sub-rules (i) and (ii), Central Government may appoint any person to perform such functions in relation to the Employment Office as may be assigned to him, and when such person is so appointed, reference in these rules to the Director shall be construed as a reference also to such person in respect of the functions so assigned to him.
