Section 21 in Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997
21. Appointment of Competent Authority and his functions.
(1)The Government may by notification appoint such officer from the [Water Resources] [Substituted 'Irrigation and Command Area Development ' by Act No. 4 of 2018, dated 2.1.2018.] Department or any other department or Corporation including Irrigation Development Corporation, as they consider necessary, to be the competent authority to every Farmers' Organisation for the purpose of this Act.(2)The competent authority appointed under sub-section (1) shall be responsible to the respective Farmers' Organisation in the implementation and execution of all decisions taken by the Farmers' Organisation.
