4. Appointment of revenue officers.-

The Government or such officer as may be authorised by the Government in this behalf, may appoint the following classes of revenue officers, namely:-

(a) deputy commissioner;

(b) additional deputy commissioner;

(c) director of settlement and land records;

(d) sub-divisional officers;

(e) extra-assistant commissioners;

(f) survey and settlement officers;

(g) assistant survey and settlement officers;

(h) sub-deputy collectors;

(i) revenue inspectors;

(j) amins;

(k) such other village officers and servants as may be appointed by rules made under this Act.