Section 6A(4) in The Rajasthan Lands and Buildings Tax Act, 1964
(4)The Director may, subject to the rules made under the proviso to Article 309 of the Constitution, and the orders of the State Government, regulating the conditions of service, appoint such number of Inspectors and other persons with appropriate designations as the State Government may sanction, and such Inspectors and other persons shall exercise such powers and perform such duties as the Director may, subject to any rules made in this behalf, specify.
