Section 3(a) in The U.P. Excise Constables, Drivers and Tari Supervisors Service Rules, 1983
(a)[ "appointing authority" in case of Excise Constables and Drivers of a Charge, means the Deputy Excise Commissioner of the charge and for other posts in the service means the Additional Excise Commissioner, Headquarters, posted in the Office of the Excise Commissioner. [Substituted by the U.P. Excise Constable, Drivers and Tari Supervisors Service (First Amendment) Rules, 1989.]
