This Act may be called the Raj. Excise and Taxation Officers (Change in Designation) Act, 1964.
In this Act, unless the context otherwise requires:
The enactments specified in the Schedule shall, as from the appointed day, be deemed to have been amended to the extent and in the manner specified in the fourth column thereof.
Any reference, by whatever from of words, to any of the officers specified in column No.2 of the Table given herender, in any law for the time being in force, or in any instrument or other document, except in any instrument or document made or executed under the Rajasthan Excise Act, 1950 (Raj. Act 2 of 1950), shall as from the appointed day, be construed as a reference to the officers specified against each in column No.3 thereof.
TABLE | ||
---|---|---|
S.No. | Desigantions which have been changed | New designations Taxes |
1 | 2 | 3 |
1 | Commissioner, Excise and Taxation, Rajasthan | Commissioner, Commercial Taxes, Rajasthan |
2 | Additional Commisioner (Taxation), Excise and Taxation, Rajasthan | Additional Commissioner, Commercial Taxes, Rajasthan |
3 | 1. Deputy Commissioner, Excise and Taxation (Administration). 2. Deputy Commissioner (Administration). 3. Deputy Commissioner (Sales Tax). 4. Deputy Commissioner (Inspection). | Deputy Cominissioner, Commercial Taxes (Administration) |
4 | 1. Deputy Commissioner, Excise and Taxation (Apeals) 2. Deputy Commissioner Sales Tax (Appeals) 3. Deputy Commissioner (Appeals) | Deputy Commissioner, Commercial Taxes (Appeals) |
5 | Sales Tax Officers | Commercial Taxes Officers |
6 | Inspector, Sales Tax Department | Inspector, Commercial Taxes Department |
Any reference to Assistant Excise Commissioner in any instrument or document executed or made under or with reference to the Raj Excise Act, 1950, shall, as from the appointed day, he construed as a reference to the District Excise Officer.
Notwithstanding anything contained in sections 3.4 and 5. the change made by this Act in the designations of taxation officers or the Assistant Excise Commissioner shall not affect the previous use of old designation by any such officer or render invalid anything done, or any action taken, by him previously to the commencement of this Act merely on the ground that the changed designation as provided in this Act was not used after the appointed day.