5. Appointment of Officers and conferment, delegation of powers.
- a. The administration of the Excise Department and the collection of the excise revenue within any district or whole of State shall ordinarily be under the charge of the Excise Commissioner.b. The Government may, by notification applicable to the whole of the State or to any district or to any local area comprised therein -i. appoint an Officer who shall, subject to such control as the Government may direct, have the control of the administration of the provisions of this Act and rules made there under and the collection of the excise revenue;ii. appoint any person to exercise all or any of the powers and to perform all or any of the duties conferred and imposed on an Additional Commissioner, Joint Commissioner, Deputy Commissioner or Assistant Commissioner by or under this Act, either concurrently with, or in sub-ordination to, or to the exclusion of the Additional Commissioner, Joint Commissioner, Deputy Commissioner or Assistant Commissioner and subject to such control as the Government may direct;iii. appoint officers of appropriate educational background for the administration of the provisions of this Act and the rules made thereunder of such classes and with such designations, powers and duties as the Government may think fit;iv. appoint scientific experts designated as "State Chemical Examiner" or "State Assistant Chemical Examiner";v. order that all or any of the powers on duties assigned by or under this Act to any officer appointed under clause (iii) shall be exercised and performed by any Government Officer or any other person;vi. delegate to the Excise Commissioner all or any of the powers conferred upon the Government by or under this Act except the powers conferred by section 76 and 77; and vii. permit the delegation by the Excise Commissioner or Additional Commissioner, Joint Commissioner, Deputy Commissioner or Assistant Commissioner to any person or classes of persons specified in such notification of any powers conferred or duties imposed upon him by or under this Act.
