(2)An Assistant Commissioner appointed under sub-section (1) shall exercise such powers and perform such duties and functions as can be exercised or performed under the provisions of this Act or any other law for the time being in force or as are assigned to him by the Commissioner under the general or special orders of the State Government:Provided that, the powers to be exercised by the Commissioner of making, altering or rescinding rules under section 33 shall not be exercisable by the Assistant Commis-sioner.
