Section 61(3) in The Punjab Minor Canals Act, 1905
(3)In all matters connected with this Act, the [State Government] shall have and exercise over the Financial Commissioner, the Commissioner and the Collector, and the Financial Commissioner shall have and exercise over the Commissioner and the Collector and the Commissioner shall have and exercise over the Collector, the same authority and control as it or they respectively have and exercise over them in the general and revenue Administration.
