Section 3 in The Safeguard Measures (Quantitative Restrictions) Rules, 2012
3. Responsibility of Authorised Officer for making enquiry in respect to safeguard quantitative restrictions.
(1)The Central Government shall, by notification in the Official Gazette, designate an officer not below the rank of Additional Director General of Foreign Trade as an Authorised officer for making investigation for the purpose of this rules.(2)The Authorised Officer shall be responsible for conducting investigation, under subsection (1) of section 9A, for the purpose of imposition of safeguard quantitative restrictions and making necessary recommendation therein to the Central Government.(3)The Directorate General of Foreign Trade shall provide secretarial support and the services of such other persons and such other facilities as it deems fit.
