(1)Subject to such conditions and control [as may be prescribed] [See Rules issued in G. O. Ms. No. 222, Rural Development (C4), dated 20th October, 1999.], the Government may transfer to any Village Panchayat or to any Panchayat Union Council the protection and maintenance of any irrigation work, the management of turns of irrigation, or the regulation of distribution of water from any irrigation work to the fields depending on it.
