Section 2(11) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(11)"Director" means the person appointed by the Government by notification, as Director of Agricultural Marketing and includes any officer or officers empowered by the Government by notification, to exercise or perform such of the powers or functions of the Director under the provisions of the rules or this Act bye-laws made thereunder as may be specified in such notification;
