(m)(i)"Engineer" means an engineer in-charge of irrigation works in the area or any engineer specially appointed by the State Government to perform the function of an engineer under this Act;(ii)"Chief Engineer" means the Chief Engineer of the Water Resources Department of the State Government, and includes any person appointed by the State Government, by notification to be Chief Engineer for the purposes of this Act either generally or in respect of any proposed work or sanctioned work specified in such notification who shall be responsible and answerable for the proper and efficient working of the branch of irrigation work under him and work as professional advisor to Government in all matters relating to his branch.(iii)"Superintending Engineer" means an officer appointed by the State Government to be Superintending Engineer in charge of a Circle, an administrative unit of Water Resources Department who shall be responsible to the Chief Engineer for the administration and general professional control of irrigation works and officers of the department within his circle and includes any person appointed by the State Government, by notification to be Superintending Engineer for the purposes of this Act either generally or in respect of any proposed work or sanctioned work specified in such notification.(iv)"Executive Engineer" means an officer appointed by the State Government to be Executive Engineer in charge of a division, an executive unit of Water Resources Department who shall be responsible to Superintending Engineer for execution and management of all works in his division and includes any person appointed by the State Government by notification to be Executive Engineer for the purpose of this Act either generally or in respect of any proposed or sanctioned work specified in such notification.(v)"Divisional Canal Officer" means an Executive Engineer exercising control over a Division of an irrigation work, or a portion of an irrigation work and includes any person appointed by the State Government by notification to be Divisional Canal Officer for the purpose of this Act either generally or in respect of any proposed work or sanctioned work specified in such notification.(vi)"Canal Officer" means an officer exercising control over a subdivision of an irrigation work or portion of an irrigation work and includes an officer to whom any of the function of a Canal Officer under this Act have been assigned by the State Government.
