(1)The State Government may, by notification in the Official Gazette, appoint one or more persons to be called Joint Charity Commissioners who shall, subject to the control of the Charity Commissioner and to such general or special order as the State Government may pass, exercise all or any of the powers and perform all or any of the duties and functions of the Charity Commissioner.(2)The State Government may, by general or special order, declare a Joint Charity Commissioner to be the regional head to superintend, subject to the control of the Charity Commissioner, the administration in one or more regions or sub-regions, as may be specified in such order.
