(1)The [Board] [ Substituted by Act 20 of 2002, Section 117, for " Central Government" (w.e.f. 11.5.2002).] may appoint such persons as it thinks fit to be officers of customs.(2)Without prejudice to the provisions of sub-section (1), the [Board may authorise a Chief Commissioner of Customs or] [ Substituted by Act 20 of 2002, Section 117, for " Central Government may authorise the Board," (w.e.f. 11.5.2002).] a [Joint or [Deputy or Assistant Commissioner of Customs to appoint officers of customs below the rank of Assistant Commissioner of Customs] [Substituted by Act 27 of 1999, Section 101, for " Deputy Commissioners of Customs" (w.e.f. 11.5.1999). ].]
