61. Power to appoint officers to exercise functions under this Act.
(1)The [State Government] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may appoint any person or any class of officials to perform any functions or to exercise any powers, by this Act or the rules made thereunder conferred on or vested in the Collector, Commissioner or such Government.(2)Such appointment may be made in respect of any canal or of all or any of the canals, situate within any specified local area.(3)In all matters connected with this Act, the [State Government] shall have and exercise over the Financial Commissioner, the Commissioner and the Collector, and the Financial Commissioner shall have and exercise over the Commissioner and the Collector and the Commissioner shall have and exercise over the Collector, the same authority and control as it or they respectively have and exercise over them in the general and revenue Administration.
