Section 47 in The Jammu and Kashmir Consolidation of Holdings Act, 1962
47. Officers and authorities.
(1)The Government may appoint such number of officers and authorities as may be required for the purposes of consolidation.(2)The Director of Consolidation and the Deputy Director of Consolidation shall perform such duties and exercise such powers of supervision and superintendence over the work of the Settlement Officer (Consolidation), [Consolidation Tehsildar, Consolidation Naib-Tehsildar, Consolidation Girdawar] [Substituted by Act VI of 1973, Section 6.] and Consolidation Patwari as may be prescribed.(3)The Settlement Officer (Consolidation), the [Consolidation Tehsildar, the Consolidation Naib-Tehsildar, Consolidation Girdawar] [Substituted by Act XXVI of 1969.] and Consolidation Patwari shall exercise the powers and perform the duties conferred or imposed upon them by or under this Act or the rules framed thereunder.(4)The Government may, by Notification in the Government Gazette, empower the Deputy Director of Consolidation to discharge all or such of the functions of the Director of Consolidation as may be specified in the notification and thereupon all references to the Director of Consolidation in this Act shall, in respect of the functions so specified, be deemed to include reference to the Deputy Director of Consolidation also,(5)Where powers are to be exercised or duties are to be performed by any authority under this Act or the rules made thereunder, such powers or duties may also be exercised or performed by an authority superior to it.
