(2)The Assistant Record Officer shall, for so long as the notification under [sub-section (1) or sub-section (2) of Section 43] [Substituted 'sub-section (1) of Section 43' by U.P. Act No. 4 of 2016, dated 11.3.2016.] is in force, exercise the powers conferred on him by this Code and shall discharge such other duties as may be entrusted to him by the Record Officer.
