Section 6(2) in The Rajasthan Divisional Commissioner (Office Abolition) Act, 1962
(2)If, under or in pursuance of any existing law or any rule, regulation, bye-law, order or notification made or issued thereunder, a Divisional Commissioner shall have been appointed for the purpose there of to be a competent authority or a prescribed authority or any other authority, than, subject to the provision contained in the proviso to section 5 and further subject to the provision contained in the proviso to sub-section (1) of this section the Collector or the revenue appellate authority, as the case may be shall, as from the appointed day, be deemed to have been appointed as such competent, prescribed as other authority.
