(1)The State Government may appoint one or more [Deputy Labour Commissioner (Housing)] [Substituted by U. P. Act No. 1 of 1966, Section 96 (4) (i).] and [Assistant Labour Commissioners (Housing)] [Substituted by U. P. Act No. 1 of 1966, Section 96 (4) (i).] and other officers and staff as it may consider necessary to administer, supervise and carry out the work connected with the administration of this Act.
