Section 18 in The Orissa Excise (Methyl Alcohol) Rules, 1976
18. Appointment of Officer-in-charge and guarding staff.
(1)The Commissioner may appoint an Officer-in-charge not below the rank of an Inspector of Excise who shall be the Officer-in-charge of the plant to control and regulate manufacture, storage and issue of methyl alcohol from the plant :Provided that the Commissioner may appoint a Sub-Inspector of Excise to function as an Officer-in-charge of the plant in the exigencies of Government work for a period not exceeding six months at any one time.(2)Such excise staff as may be considered necessary by the Commissioner to assist the Officer-in-charge shall be appointed by the collector or the Superintendent of the district who may be competent to make the appointments.
