Section 18 in Jammu and Kashmir Agrarian Reforms Act, 1976
18. Appointment, superintendence and control of Revenue Officers
[(1) There shall be the following class of officers for the purposes of this Act who shall be appointed by the Government, by notification in the Government Gazette, namely: (a)Commissioner Agrarian Reforms and Joint Commissioner Agrarian Reforms;(b)Collector;(c)Assistant Commissioner;(d)Tehsildar; and(e)Naib-Tehsildar.Every officer appointed by the Government under this sub-section shall be deemed to be a Revenue Officer within the meaning of section 6 of the Jammu and Kashmir Land Revenue Act, Samvat 1996 and shall exercise such powers within such jurisdiction as the Government may, by notification in the Government Gazette, specify] [Sub-section (1) substituted by Act No. IX of 1987, section 3.].(2)The general superintendence and control over such Revenue Officers shall vest with the Government.(3)Subject to the control of the Government, the Collectors, Assistant Commissioners, Tehsildars and Naib-Tehsildars shall be subordinate to and under the control of the Commissioner.(4)Subject as aforesaid and to the control of the Commissioner, the Assistant Commissioner, the Tehsildar and Naib-Tehsildar shall be subordinate to and under the control of the Collector.(5)Subject as aforesaid and to the control of the Collector, the Tehsildars and Naib-Tehsildars shall be subordinate to and under the control of the Assistant Commissioner.(6)Subject as aforesaid and to the control of the Assistant Commissioner, the shall be subordinate to and under the control of the Tehsildar.
