7. Revenue Commissioner, Director, Collector and Other Revenue Officers.
(1)Subject to over-all control of the State Government, the Revenue Commissioner shall be the Chief Revenue Officer of the State and shall exercise such powers and discharge such duties as are conferred on or vested in him under this Act.(2)The Director of Land Revenue and Settlement shall be in charge of all matters of direction and implementation of the policies of the Government relating to land administration, settlement of land and collection of land revenues throughout the State and shall in respect thereof exercise all such powers and discharge all such duties as are conferred on or vested in him under this Act.(3)Each revenue district shall be placed under the charge of a Collector or Settlement Officer or Assistant Settlement Officer who shall be in charge of the revenue administration of the district and exercise such powers and discharge such duties of a collector as are conferred on or vested in him under this Act.(4)Each Revenue Sub-division shall be placed under the charge of a Sub-divisional Officer (Revenue) who shall be designated as Deputy Collector of the Sub-division or Assistant Settlement Officer who shall exercise such powers and discharge such duties as are conferred on or vested in him under this Act.(5)All other Revenue officers shall exercise such powers and perform all such duties for the purposes of this Act, as may be specified by the State Government by notification in the Official Gazette.(6)Each Revenue Circle shall be placed under the charge of a Revenue Circle Officer who shall be assisted by as many as Revenue Inspectors who shall exercise such powers and discharge such duties as are conferred on or vested in him under this Act.(7)Each Revenue Village may have Revenue Assistant who shall maintain and update all such revenue registers, accounts and records as may be prescribed by the government from time to time.
