Section 4 in The Maharashtra Khar Lands Development Act, 1979
4. Khar Lands Development Officers.
(1)For carrying out the purpose of this Act, the State Government shall appoint such number of––(a)Chief Engineers,(b)Superintending Engineers,(c)Executive Engineers,(d)Assistant Engineers,(e)Deputy Engineers,(f)Sub-Divisional Engineers,(g)Sub-Divisional Officers,(h)Section Officers or Junior Engineers, and(i)other officers, as it may deem necessary.(2)The officers appointed under sub-section (1) shall be given any of the above designations or such other designations as the State Government may, from time to time, determine.(3)The State Government may, by general or special order, define the area of the respective jurisdiction of the officers appointed under sub-section (1) and specify the duties and the powers of the Khar Lands Development Officers to be performed and exercised by different classes of such officers, within their respective jurisdiction.(4)The subordination of such officers amongst themselves shall be such as may be determined by the State Government.
