(1)The Government may appoint such number of Additional Commissioners, Joint Commissioners, Deputy Commissioners and Assistant Commissioners of Prohibition and Excise and District Prohibition and Excise Officers and such other officers as they think fit for the purpose of performing the functions respectively conferred on them by or under this Act.(2)The Government may sanction the appointment of as many Prohibition and Excise Superintendents, Assistant Prohibition and Excise Superintendents and other subordinate staff as they think fit for the purpose of performing the functions respectively conferred on them by or under this Act.(3)The appointment to the posts sanctioned in sub-section (2) shall be made by such authority as may be prescribed.(4)All such officers shall perform the said functions within such area or areas or in the whole of the State as the Government or the Commissioner may assign to them.
