(1)The State Government or such Officer as may be authorized by the Government in this behalf, may, by notification in the Official Gazette, appoint the following classes of Revenue Officers, namely-(a)Revenue Commissioner for the whole of the State or a division as it may consider necessary and as many Joint Commissioners (Revenue) and Assistant Commissioners (Revenue) as may be necessary;(b)Collector for each district and as many Additional Collectors, Deputy Collectors and Assistant Collectors as it may consider necessary;(c)Director of Land Revenue and Settlement for the whole of the State and as many Additional Director(s), Joint Director(s), Deputy Director(s) and Assistant Director(s) as it may consider necessary;(d)Settlement Officer for each district and as many Additional Settlement officers, Deputy Settlement officers and Assistant Settlement Officers as it may consider necessary;(e)Sub-divisional Officer (Revenue) for each sub-division and as many Assistant Collectors and Assistants as it may consider necessary;(f)Revenue Circle Officer, for each Revenue Circle(2)The Revenue officers so appointed shall be responsible to maintain and preserve all land records in writing as well as in digitalized formats.
