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State of Assam - Section

Section 242 in Instructions Relating to Liquor

242. Special Superintendent of Excise.

(a)The Deputy Commissioner of Excise is directly under the control of the Excise Commissioner and is responsible for the working of the Excise Intelligence Bureau Branch of the Excise Department. The primary duty of which is to collect informations from officers and to transmit them to the District Excise staff for action. He will maintain close and constant touch with District Superintendents of Excise in collaboration with whom it will usually be convenient for him to work. He will report promptly to the Excise Commissioner any important information which may reach him through the tour diaries or reports of his subordinates or from other sources and the action he is taking thereon.
(b)The Deputy Commissioner of Excise shall exercise all the powers as prescribed under Order 6.
(c)The Deputy Commissioner of Excise is required to inspect sadar and sub-divisional Excise offices besides his own at least once a year with approval of the Commissioner of Excise. He is also required to inspect the warehouses and the distilleries.
(d)He should ordinarily spend 180 days on tour in each year. He will draw up his tour programme and submit it to the Excise Commissioner at least three days before the commencement of the tour. His tour diaries will be submitted to the Excise Commissioner immediately after completion of tour.
(e)The Deputy Commissioner of Excise will do the normal duties of the Excise Commissioner as and when he is asked to do so by the Excise Commissioner or the State Government.
(f)All travelling and transfer allowance bills of the staff of Excise Intelligence Bureau and that of office shall be passed by the Deputy Commissioner of Excise as Head of Office as well as Controlling Officer.
(g)The Deputy Commissioner of Excise is authorised to grant festival advance, advance on transfer and advance and withdrawal from G.P. fund to the staff serving in the Excise Intelligence Bureau and the staff serving in his office.
(h)The Deputy Commissioner of Excise is authorised to appoint, transfer and grant leave to excise constables of Excise Intelligence Bureau, to appoint and grant leave to the Staff of office establishment of his office and transfer of Assistant Inspectors of Excise and Head Excise Constables within Excise Intelligence Bureau.
He is also authorised to suspect, removed dismiss or otherwise punish excise constables of Excise Intelligence Bureau including the office staff of office of the Deputy Commissioner of Excise, Assam.