Section 12 in The Milk and Milk Product Order, 1992
12. Appointment and functions of Collector.
(1)The Central Government may, by notification in the Official Gazette, appoint or designate any officer of the Government, not below the rank of a Joint Secretary to the Government of India, to exercise the powers and functions of the Controller under this Order.(2)The Controller shall, subject to the control of the Central Government, be responsible for the general implementation and control of the provisions of this Order.(3)The Controller shall, without prejudice to any other powers conferred upon him under this Order and the powers of the Central Government under Paragraph 13. be responsible for implementing the provisions of this Order and shall take such steps as may be necessary for furtherance of the purposes of this Order.
