(1)When under this Act any duty is to be performed or power is to be exercised by canal officer, and the class of canal officer is not specified, rules made under this Act regulating performance of such duty or exercise of such power may prescribe the class of canal officers by which it is to be performed or exercised.(2)In addition to the above, rules may be made under this Act prescribing generally the class of canal officers who is to perform any duty or exercise any power which, under this Act, is to be performed or exercised by a canal officer.(3)When the class of canal officers who is to perform any duty or exercise any power under this Act is not prescribed under sub-section (1) or sub-section (2), such duty shall be performed or such power exercised by the Sub-Divisional Officer.
