(1)The State Government may group together into circles areas in which canals have been or are to be constructed, and may divide circles into divisions, and divisions into sub-divisions.(2)The State Government may at any time form new circles, divisions, or sub-divisions, abolish existing circles, divisions or sub-divisions, or alter the limits of existing circles, divisions or sub-divisions.(3)The State Government shall appoint a Chief Engineer to be in charge of the irrigation department generally, a Superintending Engineer to be incharge of each circle, an Executive Engineer to be incharge of each division, and a Sub-Divisional Officer to be incharge of each sub-division.(4)The State Government may appoint persons to be additional canal officers in any sub-division, division or circle, and may invest them with any or all the powers of a Sub-Divisional Officer, Executive Engineer or Superintending Engineer, respectively.(5)The State Government may invest Superintending Engineers with the power to appoint Sub-Divisional Officers to sub-divisions within their circles.
