Section 53 in Kerala Irrigation and Water Conservation Act, 2003
53. Appointment of competent authority and his functions.
(1)The Government shall, by notification, appoint such officer from the Water Resources and Agriculture Departments as they consider necessary, to be competent authority for the association for the purposes of this Act.(2)The competent authority appointed under sub-section (1) shall be responsible to the respective association in the implementation and execution of all decisions taken by the association.
