26. Amendment of Section 9, Rajasthan Act No. 2 of 1950.
- For the existing sub-section (1A) of Section 9 of the Rajasthan Excise Act, 1950 (Act No. 2 of 1950), hereinafter in this Chapter referred to as the principal Act, the following shall be substituted, namely:-"(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 Commissioner;(iii)District Excise Officer;(iv)Assistant Excise Officer;(v)Other Excise Officers.".
