Section 17 in The M.P. Vinirdishta Bhrashta Acharan Nivaran (Registration and Development of Colonies) Rules, 1982
17. Assistance for management.
(1)In the discharge of the duty for management of land, the Collector may confer upon one or more Officer subordinate to him or any other officer whose services may be placed at the disposal of the Collector by the State Government, such power or authority as may be necessary for proper management, protection and preservation of the property and wherever necessary, for the collection of rents and profits, for bringing defending any suit or prosecution or any other legal proceeding for management, protection and preservation of the property.(2)The Collector may in addition appoint any agent, servant or watchman for due management, protection and preservation of the property.(3)The officers, agent, servant and watchman shall be paid such remuneration, allowances or commission as the case may be, and at such rates, as may be approved by the State Government by general or special order.
