(1)The Chief Engineers may, subject to rules made under this Act, divide a sub-division into subordinate charges, may appoint canal subordinates to such charges, and may prescribe the duties of such subordinates.(2)All canal subordinates in sub-division shall be subordinate to the Sub-Divisional Officer.(3)The State Government may, by notification, invest any canal subordinate with any of the powers of a canal officer, except a power to decide appeal.(4)The Chief Engineer may, subject to rules made under this Act, delegate to Superintending Engineers of to Executive Engineers any or all of his powers under this sub-section.
