(1)The State Government may appoint, by notification, an officer not below the rank of a Deputy Commissioner, as Excise Commissioner for the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1-11-1973], who subject to the general or special orders of the State Government in this behalf, shall be the chief controlling authority in all matters connected with the administration of this Act.
