Section 3 in Gujarat Irrigation and Drainage Act, 2013
3. Appointment of Canal-Officer.
- For carrying out the purposes of this Act, the State Government may by notification in the Official Gazette -(a)appoint such officers not below the rank of Overseer or Additional Assistant Engineer as the canal-officer and assign to them such powers and such duties under this Act, as the State Government may deem fit and also specify the area of jurisdiction;(b)authorise or empower the water users' association to appoint the office bearer of the Association to exercise such powers and perform such duties of the canal-officer,as the State Government may deem fit and also specify the area of jurisdiction.
