Section 37 in Bihar Private Irrigation Works Act, 1922
37. Appointment of Irrigation Committee.
(1)The State Government may appoint an irrigation Committee for any district [or part of a district] [Inserted by Act 4 of 1960.] and may from time to time, appoint and accept the resignation of the members of such Committee and direct that any person shall cease to be a member thereof.(2)The State Government may, from time to time, direct that any such Committee shall be consulted by the Collector in the discharge of any function or the performance of any duty imposed on him by this Act and by notification may from time to time, direct that any such function or duty shall be performed or discharged by such Committee.(3)The business of every Committee shall be conducted under such Rules as the State Government may, from time to time, make in that behalf.(4)Whenever, the Collector differs from the Irrigation Committee in any matter on which he is required by this Act, or by the Rules thereunder to consult the said Committee, he shall submit the question to the [prescribed authority] [Substituted by Act 10 of 1939.] for decision, with copies of any remarks which may have been recorded by the Committee or any members thereof.
