Section 5 in The Kerala Ground Water (Control and Regulation) Act, 2002
5. Officers and staff of the Authority.
- All officers and other employee of the Ground Water Department shall, for the purpose of this Act, be considered as the officers and staff of the Authority and they shall exercise the powers and perform the duties assigned to them from time to time by the Authority in writing:Provided that the Government may depute such number of scientists and technicians, as it may deem necessary for the purpose of the proper functioning of the Authority under this Act or for the proper exercise of the powers under this Act.
