Section 33 in The M.P. Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 1999
33. Appointment of Controlling Officer.
(1)The State Government may, by notification, appoint Controlling Officers not below the rank of a Commissioner of Revenue Division to exercise the general control and superintendence over the Competent Authorities and the District Collectors in performance of their functions under this Act or rules made thereunder.(2)The powers to he exercised and the functions to be performed by the Controlling Officers shall be such as may be prescribed.
