21. State Government may appoint Embankment Committee.
- The State Government may, if it think fit, [appoint] [For a list or appointments, directions and Rules made under Section, 21, 22 and 23, see B.O.R.O., Volume 1, Part VI.] an Embankment, Committee for any district; 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.
