Section 6 in The Rajasthan Divisional Commissioner (Office Abolition) Act, 1962
6. Provision as to delegated powers of Divisional Commissioner.
(1)Any powers conferred upon or delegated to a Divisional Commissioner under or in pursuance of any existing law or any rule, regulation, bye-law order or notification, there under shall, subject to the provision contained in the proviso to section 5 be deemed, as from the appointed day, to have been conferred upon or delegated to, the Collector or the revenue appellate authority, as the case may be:Provided that, any such power may be conferred or delegated by the State Government upon or to any other officer or authority.(2)If, under or in pursuance of any existing law or any rule, regulation, bye-law, order or notification made or issued thereunder, a Divisional Commissioner shall have been appointed for the purpose there of to be a competent authority or a prescribed authority or any other authority, than, subject to the provision contained in the proviso to section 5 and further subject to the provision contained in the proviso to sub-section (1) of this section the Collector or the revenue appellate authority, as the case may be shall, as from the appointed day, be deemed to have been appointed as such competent, prescribed as other authority.
