(2)The Chief Commissioner may, by notification applicable to the whole of the Union territory of Tripura or any specified local area,-(a)appoint an officer who shall, subject to such control as the Chief Commissioner may direct, have the control of the administration of the Excise Department and the collection of the excise revenue;(b)appoint any person to exercise all or any of the powers and to perform all or any of the duties, conferred and imposed on a Collector by or under this Act, either concurrently with, or in subordination to, or to the exclusion of, the Collector and subject to such control as the Chief Commissioner may direct;(c)appoint officers of the Excise Department of such classes, and with such designations, powers and duties, as the Chief Commissioner may think fit;(d)order that all or any of the powers and duties assigned by or under this Act to any officer appointed under Clause (c) of this sub-section shall be exercised and performed by any servant of the Government or any other person;(e)delegate to the Excise Commissioner all or any of powers conferred upon the Chief Commissioner by or under this Act, except the power conferred by Section 85 to make rules ;(f)withdraw from any officer or person all or any of the powers or duties conferred or imposed upon him by or under this Act; and(g)permit the delegation by the Excise Commissioner or the Collector, 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.
