(3)The following officers may discharge the function of the proper officer under sub-rule (2), namely :-(i)Any principal assistant of the proper officer empowered by the Local Government in this behalf :(ii)In Calcutta, the Deputy Collector and the Superintendent of the Stamp Department of the Collector's office ;(iii)In Karachi, the Assistant Superintendent of Stamps ; and(iv)[ In Chandigarh, the Superintendent or any Assistant for the time being in charge of the stamping work in the office of the Financial Commissioner, Punjab and at the Divisional headquarters the Superintendent or any official-in-charge of the stamping work in the office of Commissioner.] [See Legislative Supplement Part III dated 3.2.81 P.63.]
