(1)The State Government shall, by notification in the Official Gazette, appoint an officer to be called the Devasthan Commissioner who, in addition to other duties and functions imposed on him by or under the provisions of this Act or any other law for the time being in force shall, subject to the general and special orders of the superintend the administration and carry out the provisions of this Act throughout the territories to which this Act extends.(2)The Commissioner shall be a corporation sole by the names of the Devasthan Commissioner of the State of Rajasthan', shall as such have perpetual succession and a common seal and may sue and be sued in his corporate name.
