A canal officer may take over any case or class of cases arising under the provisions of the Act or otherwise, for enquiry or decision to any canal officer or canal subordinate to him and competent to deal with such case or cases, or may withdraw any case or class of cases from any such Canal Officer or canal subordinate and may deal with such cases or class of cases or refer the same for disposal to any other such canal officer or canal subordinate :Provided that when after inquiry in a case, a report is submitted by a canal officer or canal subordinate to a superior canal officer or canal subordinate for final orders, the latter may, before passing final orders give the parties an opportunity to be heard.
