Section 15 in The United Provinces Minor Irrigation Works Act, 1920
15. Appointment of office-in-charge.
- The [State Government] [Substituted by A.O.1950.] may by general or special order, appoint an officer (hereinafter called the officer-in-charge) to be in-charge of the construction or maintenance of a minor irrigation work in respect of which an approved scheme has been published.
