(1)The Government may, by notification appoint one or more Deputy Commissioners, The Lieutenant Governor, Pondicherry appoints the Deputy Collector (Excise), Pondicherry and the Sub/Deputy Collectors (Revenue), Mahe and Yanam and the Revenue Officer (Karaikal) as Deputy Commissioner (vide No.B.7289/69 dated 10-06-1970. Notification I Gazette No.47 dated 10-06-1970) & vide [who] [Notification No.9814/78-B dated 7-8-78 published in Gazette No.34, dated 22-8-78.] shall, within the limits of his or their jurisdiction, exercise such powers and perform such duties and functions as are assigned by or under the provisions of this Act to a Deputy Commissioner subject to such control as the Government may from time to time, direct.(2)For the purposes of this Act, all Deputy Commissioners shall be subordinate to the Excise Commissioner.
