(1)The Sub-divisional Canal Officer may, in consultation with the applicants for any lease and with the Ziladar concerned, appoint one or more persons to be Lambardars to represent all the applicants jointly or may appoint a person to be Lambardar to represent any section of such applicants.(2)If the Sub-divisional Canal Officer is unable to agree with the applicants as to the persons to be appointed as Lambardar, the appointment shall be made by the Divisional Canal Officer.(3)No person shall be appointed to be Lambardar unless he has a beneficial interest in the land to be irrigated or some part thereof and is sufficiently literate.
