(1)There shall be the following classes of Revenue-officers, namely :-(a)the Financial Commissioner;(b)the Commissioner;(c)the Collector;(d)the Assistant Collector of the first grade; and(e)the Assistant Collector of the second grade.(2)The Deputy Commissioner of a district shall be the Collector thereof.(3)[ The [State Government] [Vide Punjab Government Notification No. 731, dated Ist November, 1887, all Assistant Commissioners and Extra Assistant Commissioners who have not been invested with the power of the Assistant Collector of the first grade have been appointed Assistant Collector second grade, and, vide Punjab Government Notification No. 730, of the same date, all Tehsildars and Naib-Tehsildars have been appointed Assistant Collector s of the second grade.] may appoint any Assistant Commissioner, Extra Assistant Commissioner or Tehsildar to be an Assistant Collector of the first or of the second grade, as it thinks fit, and any Naib-Tehsildar to be an Assistant Collector of the second grade.](4)Appointment under sub-section (3) shall be by notification and may be of a person specially by name or by virtue of his office or of more persons than one by any description sufficient for their identification.(5)[Subject to the provisions of this Act, the jurisdiction of the Financial Commissioner extends to the whole of the territories [-] [See also Punjab Government Notification No. 684, dated the 18th September, 1893, appointing all Assistant Commissioners and Extra Assistant Commissioners, who have been invested with the powers of a Magistrate of the first or second class under the Criminal Procedure Code and also with powers of a Munsif of the first or second class under the Punjab Courts Act as Assistant Collectors of the first grade.] administered by the [State Government] [Substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and the Adaptation of Laws Order, 1950.] of Punjab and of Commissioners and of Collector and Assistant Collectors to the division and districts, respectively, in which they are for the time being employed.]
