Section 4(3) in The Rajasthan Irrigation and Drainage Act, 1954
(3)The State Government may, from time to time, by notification in the [Official Gazette] [Substituted by Rajasthan Act 27 of 1957.], appoint-(i)an officer to exercise general control over all irrigation and drainage works throughout [the State of Rajasthan] [Substituted by Rajasthan Act 27 of 1957.], and(ii)such other officers as it considers necessary to exercise control over irrigation and drainage works in a circle or a division or a sub-division constituted under sub-section (1).
