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State of Uttar Pradesh - Section

Section 100 in Rules under the United Provinces Excise Act, 1910

100.

(1)Superintendent of Excise constitute the Uttar Pradesh Subordinate Excise Service (Gazetted) Rules regarding their appointment, promotion, etc. will be found in Appendix A-II.
(2)Such number of Excise Inspectors, Excise Clerks and Excise Constables will be allotted under the jurisdiction of the Superintendent of Excise as are needed by local requirements. The staff will be directly under the control of the Superintendent of Excise.
(3)Superintendent of Excise is authorised to issue detailed or special instructions where necessary to the staff subordinate to him and shall watch the progress of the work of the staff under him through their daily diaries, registers and periodical returns as also by local inspections of their work. After scrutiny the diaries shall be forwarded to the Assistant Excise Commissioner of the charge concerned. Copies of inspection notes by the Superintendent of Excise shall also be forwarded to the Assistant Excise Commissioner concerned.
(4)Superintendent of Excise shall consult District Excise Officers and Assistant Excise Commissioners of the area concerned on all important matters. He shall guide the subordinate Staff and help them in their preventive work.
(5)Superintendent of Excise shall submit to the Excise Commissioner, through the Assistant Commissioner of the charge, a statement not later than 25th of each month, with comments in Form D-3-B, on the work done by each Inspector under him in the previous month and a statement in Form D-3-A, regarding the work done by himself not later than the 7th of each month following that to which it relates.
(6)Superintendent of Excise is required to be on tour for at least hundred and fifty days in a year.
(7)Work of each Inspector under his control shall be inspected once in three months by the Superintendent of Excise.
(8)The controlling officer regarding travelling allowance, pay, contingent expenses of the Excise Inspectors, the Clerks and the Constables shall be the Assistant Excise Commissioner in charge, Ganja and Charas Squad, Uttar Pradesh, Allahabad. He can grant casual leave to Excise Inspectors and Constables under him.
(9)The control of any Government vehicle placed under the Superintendent of Excise shall rest with the Assistant Excise Commissioner in charge, Ganja and Charas Squad, Uttar Pradesh, Allahabad.Excise InspectorsA-General