Section 3 in The Haryana Goods and Services Tax Act, 2017
3. Officers under this Act.
- The Government shall, by notification, appoint the following classes of officers for the purposes of this Act, namely:-(a)Principal Commissioner or Chief Commissioner or Commissioner of State tax;(b)Special Commissioners of State tax;(c)Additional Commissioners of State tax;(d)Joint Commissioners of State tax;(e)Deputy Commissioners of State tax;(f)Assistant Commissioners of State tax;(g)Excise & Taxation Officer of the State tax;(h)Assistant Excise & Taxation Officer of the State tax; and(i)any other class of officers as it may deem fit:Provided that, the officers appointed under the Haryana Value Added Tax Act, 2003 (6 of 2003) shall be deemed to be the officers appointed under the provisions of this Act.
