Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 236] [Entire Act]

State of Assam - Subsection

Section 236(c) in Instructions Relating to Liquor

(c)The Superintendent of Excise should not be employed on duties other than those relating to the department without the sanction of the Commissioner of Excise. During the absence of the Superintendent of Excise on tour, an Extra Assistant Commissioner should be placed in-charge of the routine work at the sadar Excise office but all papers disposed of by such an officer as also all papers received during the absence of the Superintendent of Excise should be put up to him on his return. Papers relating to important matters, however, must always be dealt with by the Superintendent of Excise and if necessary, such papers may be sent out to him on tour.