9. Appointment of Commissioner and Excise Officers.
- [(1)] [Substituted by Rajasthan Act No. 8 of 1951.] The [State government] [Substituted by Rajasthan Act No. 38 of 1957.] shall appoint an Excise Commissioner and may appoint as many Additional Excise Commissioners as may be deemed necessary, for the whole of [those parts of the State of Rajasthan to which this Act extends]. [Substituted by Rajasthan Act No. 38 of 1957.](1A)[ The State Government may also appoint such and so many other persons as it thinks fit and necessary to be(i)Joint Excise Commissioner,(ii)Deputy Excise Commissioners;(iii)District Excise Officer,(iv)Assistant Excise Officer;(v)Other Excise Officers.](1B)The [State Government] [Substituted by Rajasthan Act No. 38 of 1957.] may prescribe duties and powers to be performed and exercised by each officer or class of officers appointed under sub-section (1) and (IA).(2)The [State Government] [Substituted by Rajasthan Act No. 38 of 1957.] may delegate to the Excise Commissioner such powers of the [State Government] [Substituted by Rajasthan Act No. 38 of 1957.] conferred by this Act, as it may specify, except the power to make rules thereunder.(3)The [State Government] [Substituted by Rajasthan Act No. 38 of 1957.] may also authorise the Excise commissioner to delegate to any of his subordinate officers of his powers under this Act as may be specified.
