53. (i) It is desirable that the Commissioner should be kept in touch with the general working of the department, and the Superintending Engineer shall keep him informed in regard to irrigation matters consult him on new projects or any proposed important departure from established practice.
(ii)The Commissioner may call on the Superintending Engineer for any information, and any views the former may express shall receive the fullest consideration. He may stop any action of the Department which he considers undesirable as affecting the people and the general administration. If the Superintending Engineer does not agree with the Commissioner, he shall refer the matter to Government for orders.(iii)Minor disputes with other departments which cannot be settled amicably shall be referred to the Commissioner, who may direct a joint inquiry to be held by the local representatives of the Departments interested.Security Deposits of Government Servants
