(1)There may be the following classes of Canal Officers appointed by the State Government, with the following designations, or such other designations as the State Government may, by an order in writing from time to time, determine, namely:—(1)The Chief Engineers,(2)Additional Chief Engineers,(3)Superintending Engineers,(4)Executive Engineers,(5)Sub-divisional Officers, that is to say, the following officers holding charge of a sub-division:—(a)Assistant Engineer, Class I;(b)Assistant Engineer, Class II;(c)Deputy Engineer;(d)Sub-Divisional Engineer;(e)Sub-divisional Officer;(6)Sectional Officers.(2)For the purposes of Part XIII of this Act, the Canal Officer shall be a Revenue Officer not below the rank of a Tehsildar.(3)The Canal Officers appointed by the Company or a Zilla Parishad may bear such designations referred to in sub-section (1) as it thinks fit, and in doing so, their rank corresponding to the rank of Canal Officers appointed by the State Government shall be indicated in their order of appointment, and the provisions of this Part shall be construed accordingly.
