Section 115 in The Goa, Daman and Diu (Excise Duty) Rules, 1964
115. Delegation of powers by Commissioner under sub-sections (7) [of section 3.] [Inserted by Notification No. FD/F.111/20-3/part/4899/66 dated 26-9-1966, published in Official Gazette Series I, No. 27 dated 6-10-1966.]
- The Commissioner may delegate all or any of his powers vested in him under section 4 read with Rules 5(3), 9(3), 10A, 13(1), 32, 38(1) and 87; section 5 read with Rules 10A, 19, 35, 39 and 88; section 8 read with Rules 20, 36 and 40; section 16(2)(a); section 18; Rules 14, 15, 17, 19B and 88B to the Assistant Commissioner of Excise, Superintendent of Excise, Excise Officer, Inspectors of Excise, [Sub-Inspectors of Excise] [Inserted by Notification No. FD/F.111/20-3/part/4899/66 dated 26-9-1966, published in Government Gazette, Series I, No. 27 dated 6-10-1966.], [Upper Division Clerks, Lower Division Clerks and Excise Guards] [Substituted vide Notification No. 1/7/80- Fin.(R&C)II dated 24-10-1988.].
