Section 33 in Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997
33. Appointment of a Commissioner.
(1)The Government may by notification appoint a Commissioner to exercise general control and superintendence over the competent authorities and the District Collectors in performance of their functions under this Act or the rules made thereunder.(2)The powers to be exercised and the functions to be performed by the Commissioner shall be such as may be prescribed.
