Section 14(1) in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976
(1)For carrying out the purposes of this Act, the State Government may appoint,-(i)an officer to be the Commissioner of Profession Tax for the whole of the State of Karnataka;(ii)one or more officers to be the [Additional Commissioners] [Substituted by Act 5 of 1993 w.e.f. 9.11.1992] of Profession Tax as the State Government may think necessary;(iii)such number of [Joint Commissioners] [Substituted by Act 5 of 1993 w.e.f. 9.11.1992] of Profession Tax, [Deputy Commissioners of Profession Tax] [Inserted by Act 29 of 1985 w.e.f. 1.8.1985 and substituted by Act 5 of 1993 w.e.f. 9.11.1992] [Assistant Commissioners of Profession Tax] [Substituted by Act 5 of 1993 w.e.f. 9.11.1992] [Profession Tax Officers,] [Substituted by Act 5 of 1993 w.e.f. 9.11.1992] and other [officers, Deputy Commissioners of Professions Tax and] [Substituted by Act 26 of 2004 w.e.f. 1.8.2004] persons (with such designations) as the State Government may think necessary.
