(8)"Deputy Commissioner" or "Deputy Commissioner of the district" includes Additional Deputy Commissioner, Joint Deputy Commissioner or any [other officer not below the rank of an Extra Assistant Commissioner] [See Haryana Act 12 of 1979.] at any time appointed by the State Government to perform in any district or districts the functions of a Deputy Commissioner under this Act:[-] [Proviso omitted by Haryana Act 12 of 1979.]
