7. Appointment of [Deputy or Assistant Collector.] [Substituted for the words 'Duwan Taluqdars' (second collectors) by the A.P Adaptation of Laws Order, 1957.].
(1)The Government may appoint in each district so many [Deputy or Assistant Collectors] [Substituted for the words 'Duwan Taluqdars' (second collectors) by the A.P Adaptation of Laws Order, 1957.], as it may deem expedient, and they may be called Additional [Deputy or Assistant Collectors] [Substituted for the words 'Duwan Taluqdars' (second collectors) by the A.P Adaptation of Laws Order, 1957.] or Divisional officers or by any other name, as may be specified in the order of appointment. All the [Deputy or Assistant Collectors] [Substituted for the words 'Duwan Taluqdars' (second collectors) by the A.P Adaptation of Laws Order, 1957.] and all other officers employed in the revenue administration of the district shall be subordinate to the [Collector] [Substituted for the word 'Taluqdar' by the A.P Adaptation of Laws Order, 1957.].(2)Subject to the general orders of the Government a [Collector] [Substituted for the word 'Taluqdar' by the A.P Adaptation of Laws Order, 1957.] may, for the purpose of revenue administration, place one or more of the taluqas in his district in the charge of any [Deputy or Assistant Collector] [Substituted for the words 'Duwan Taluqdars' (second collectors) by the A.P Adaptation of Laws Order, 1957.], or may himself retain charge thereof. Any [Deputy or Assistant Collector] [Substituted for the words 'Duwan Taluqdars' (second collectors) by the A.P Adaptation of Laws Order, 1957.] so made in charge of any taluqa shall perform all the duties and exercise all the powers imposed or conferred upon a [Deputy or Assistant Collector] [Substituted for the words 'Duwan Taluqdars' (second collectors) by the A.P Adaptation of Laws Order, 1957.] by virtue of this Act or perform and exercise such of the duties and powers of a [Collector] [Substituted for the word 'Taluqdar' by the A.P Adaptation of Laws Order, 1957.] as have been imposed or conferred on a [Collector] [Substituted for the word 'Taluqdar' by the A.P Adaptation of Laws Order, 1957.] under this Act or under any other law for the time being in force and as may be assigned to him by the [Collector] [Substituted for the word 'Taluqdar' by the A.P Adaptation of Laws Order, 1957.] or by a special or general order of the Government:Provided that the [Collector] [Substituted for the word 'Taluqdar' by the A.P Adaptation of Laws Order, 1957.] may, whenever he may deem fit, direct any such [Deputy or Assistant Collector] [Substituted for the words 'Duwan Taluqdars' (second collectors) by the A.P Adaptation of Laws Order, 1957.] not to perform or exercise certain duties or powers, and may reserve the same to himself or assign them to any other subordinate [Deputy or Assistant Collector] [Substituted for the words 'Duwan Taluqdars' (second collectors) by the A.P Adaptation of Laws Order, 1957.].(3)To such [Deputy or Assistant Collectors] [Substituted for 'Duwan Talukdar' (second Collector) by A.P Adaptation of Laws Order, 1957.] as it may not be possible or expedient to place in charge of a taluqa [Collector] [Substituted for 'Taluqdar' by A.P Adaptation of Laws Order, 1957.] shall, in pursuance of the general or special order of the Government, assign such of his special duties and powers as may, from time to time, appear fit.
