Section 2(e) in The Cotton Textiles (Control of Movement) Order, 1948
(e)"Textile Commissioner" means the Textile Commissioner, appointed by the Central Government and includes any Additional Textile Commissioner, Joint Textile Commissioner, Industrial Adviser and ex-officio Joint Textile Commissioner or Deputy Textile Commissioner appointed by the Central Government and includes any officer authorised by such Textile Commissioner to exercise all or any of the powers of the Textile Commissioner under this Order.
