Section 4 in The Rajasthan Irrigation and Drainage Act, 1954
4. Territorial divisions and appointment of officers.
(1)For the purposes of this Act-(i)the territories of the whole State shall consist of such number of circles,(ii)every circle shall consist of such number of divisions, and(iii)each division shall consist of such number of subdivisions,as the State Government may, from time to time, determine and notify in the [Official Gazette] [Substituted by Rajasthan Act 27 of 1957.]; and all circles, divisions and sub-divisions existing on the date on which this Act comes into force shall be deemed to be circles, divisions and sub-divisions constituted and notified under this section.(2)The State Government may, by notification in the [Official Gazette] [Substituted by Rajasthan Act 27 of 1957.](a)create new, or abolish existing circles, divisions and sub- divisions, or(b)define or alter the limits of any of them.(3)The State Government may, from time to time, by notification in the [Official Gazette] [Substituted by Rajasthan Act 27 of 1957.], appoint-(i)an officer to exercise general control over all irrigation and drainage works throughout [the State of Rajasthan] [Substituted by Rajasthan Act 27 of 1957.], and(ii)such other officers as it considers necessary to exercise control over irrigation and drainage works in a circle or a division or a sub-division constituted under sub-section (1).(4)The state Government may, from time to time, declare by notification in the [Official Gazette] [Substituted by Rajasthan Act 27 of 1957.], the officers by whom and the local limits within which all or any of the powers or duties hereinafter conferred or imposed shall be exercised or performed.(5)All officers mentioned in clause (i) of sub-section (1) of section 3 shall be respectively subject to the orders of such officers as the State Government from time to time directs.
