(Received the assent of the Governor General on the 9th May, 1879).
PREAMBLE
Whereas it is expedient to provide temporarily for the appointment of an Additional Financial Commissioner to assist the Financial Commissioner of the Panj b; It is hereby enacted as follows:
This Act may he called The Panj b Additional Financial Commissioner's Act, 1879:
Commencement. And it shall come into force at once.
The Lieutenant-Governor of the Panj b may, from time to time, with the previous sanction of the Governor General in Council, appoint such person as the said Lieutenant-Governor thinks fit to he an Additional Financial Commissioner.
Every person so appointed shall hold his office during the pleasure of the Governor General in Council:
Provided that no such person shall he so appointed or continue in office after the thirtieth day of September, 1879.
Every Additional Financial Commissioner, appointed under section 2, shall hold his sittings at such place in the Panj b as the said Lieutenant-Governor from time to time directs, and shall dispose of such revenue, judicial and other business, now or hereafter pending before the financial Commissioner of the Panj b, under any enactment for the time being in force, as the said Financial Commissioner may, from time to time, transfer to him for that purpose, and, in the disposal of such business, shall follow the same procedure and exercise the same powers as would be followed and exercised by the said Financial Commissioner in like cases.
Power to withdraw cases so transferred. The said Financial Commissioner may at any time withdraw and himself dispose of any business transferred to the Additional Financial Commissioner under this section and not disposed of by him.