Section 4 in Tamil Nadu Village Panchayats (Transfer of Irrigation Functions To Village Panchayats and Panchayat Union Councils) Rules, 1999
4. Arrangements for discharge of functions.
- A village panchayat or panchayat union council, as the case may be, shall with effect from the date on which the functions in respect of any village irrigation work are transferred to it make its own arrangements, for the discharge thereof and shall, if necessary, employ its own staff in the exercise of such functions. The village panchayat or panchayat union council, as the case may be, shall also have general control over work charged labourers, if any, employed by the Government. The Rural Development Department shall have the power of appointment, punishment, dismissal and payment of salary and other allowances to them if they were in service at the time of transfer of such minor irrigation sources.
