376. Power and duties of Joint Commissioner of Excise.
(a)The Joint Commissioner of Excise is directly under the control of the Excise Commissioner and is responsible for the working of the Excise Intelligence Bureau of the Excise Department. The primary duty of which is to collect information for officers and to transmit them to the District Excise staff for action. He will maintain close and constant touch with District Superintendent of Excise in collaboration with whom it will usually be convenient for him to work. He will report promptly to the Excise Commissioner any important information which may reach him through the tour diaries and reports of his subordinate or from other sources and the action he takes thereon.(b)He should ordinarily spend 120 days on tour in each year. He will draw up his tour programme and submit it to the Excise Commissioner at least three days before the commencement of the tour. His tour dairies will be submitted to the Excise Commissioner immediately after completion of tour.(c)All travelling and transfer allowance bills of the staff of Excise Intelligence and that of office shall be passed by the Joint Commissioner of Excise as Head of Office as well as Controlling Officer.(d)The Joint Commissioner of Excise is authorized to grant festival advance, advance on transfer and withdrawal from General Provident Fund for the staff serving in the Excise Intelligence Bureau.He is also authorized to suspend, remove, dismiss or otherwise punish Excise Constables of Excise Intelligence Bureau including the office staff of the office of the Joint Commissioner of Excise, Assam.
