Section 8(2) in The Maharashtra Irrigation Act, 1976
(2)The Appropriate Authority may, by notification in the Official Gazette, either prospectively or retrospectively, appoint persons to be additional Canal Officers in any section, sub-division, circle or region and may invest them with all any of the powers of a Sectional Officer, Sub-Divisional Officer, Executive Engineer or Superintending Engineer, respectively, specified in the notification.
