5. Investing officers of [Police and] [These words were inserted by Bombay 22 of 1960, Section 3 (a).] other departments with power and duties under this Act.
- To aid the [Director] [This word was substituted for the word 'Commissioner' by Bombay 28 of 1950, Schedule] and the Collectors in carrying out the provisions of this Act, the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may appoint such subordinate officers with such designations, and assign to them such powers, duties and functions under this Act, rules or regulations or orders made thereunder, as may be deemed necessary.
