Section 47 in The U.P. Participatory Irrigation Management Act, 2009
47. Inquiry.
- The State Government if satisfied that any action of the water users' association involves violation of any provision of this Act or any irregularity it may, by order, direct the competent canal officer or any other officer to make inquiry or to hold like appropriate proceedings under this Act, and the competent canal officer or any other officer shall report to the State Government, the result of the inquiry or the proceedings within such period as may be specified in the order.
