Section 12 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
12. Appointment of Cane Commissioner.
(1)The State Government may, by notification in the official Gazette, appoint any person to be the Cane Commissioner for the State of Bihar and to exercise the powers and perform the duties conferred and imposed on the Cane Commissioner by or under this Act.(2)The State Government may, be notification in the official Gazette, appoint such persons as it thinks fit to be the Additional Cane Commissioner, Joint Can Commissioner, Deputy Cane Commissioner and Assistant Cane Commissioner to assist the Cane Commissioner within such local limits as may be assigned to them and confer and impose upon them all or any of the powers and duties of the Cane Commissioner within their respective jurisdiction.
