(2)The State Government may by notification applicable to the whole of the State or to any specified local area,-(a)appoint an officer who shall, subject to such control as the State Government may direct, have the control of the administration of the Excise Department and the collection of the excise-revenue;(b)appoint any person to exercise all or any of the powers and to perform all or any of the duties, conferred and imposed on a Collector by or under this Act, subject to such control as the State Government may direct;(c)appoint officers of the Excise Department of such classes, and with such designations, powers and duties as the State Government may think fit;(d)order that all or any of the powers and duties assigned by or under this Act to any officer appointed under clause (c) of this section shall be exercised and performed by any Government Officer or any other person;(e)delegate to the Board, the Commissioner of a Division or the Excise Commissioner all or any of the powers conferred upon the State Government by or under this Act, except the power conferred by Section 89 to make rules;(f)withdraw from any officer or person all or any of the powers or duties conferred or imposed upon him by or under this Act; and(g)permit the delegation by the Board, the Commissioner of a Division, the Excise Commissioner or the Collector, to any person or classes of persons specified in such notification, of any powers conferred or duties imposed upon it or him by or under this Act.
