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State of Uttar Pradesh - Section

Section 3 in The U.P. Goods and Services Tax Act, 2017

3. Officer under this Act.

- The Government shall, by notification, appoint the following classes of officers for the purposes of this Act, namely:-
(a)Principal Commissioner, Chief Commissioner or Commissioner of State tax,
(b)Special Commissioners of State tax,
(c)Additional Commissioners of State tax,
(d)Joint Commissioners of State tax,
(e)Deputy Commissioners of State tax, (1) Assistant Commissioners of State tax,
(g)State tax officers, and
(h)any other class of officers as it may deem fit:
Provided that, the officers appointed under the Uttar Pradesh Value Added Tax Act, 2008 shall be deemed to be the officers appointed under the provisions of this Act.