Section 33(1) in The M.P. Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 1999
(1)The State Government may, by notification, appoint Controlling Officers not below the rank of a Commissioner of Revenue Division to exercise the general control and superintendence over the Competent Authorities and the District Collectors in performance of their functions under this Act or rules made thereunder.
