(1) The 1 [Board] may appoint such persons as it thinks fit to be officers of customs. (2) Without prejudice to the provisions of sub-section (1) , 2 [Board may authorise a 3 [Principal Chief Commissioner of Customs or Chief Commissioner of Customs] or] a 4 [Principal Commissioner of Customs or Commissioner of Customs] or a 5 [Joint] or 6 [Assistant Commissioner of Customs or Deputy Commissioner of Customs] to appoint officers of customs below the rank of 6 [Assistant Commissioner of Customs or Deputy Commissioner of Customs.]Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.