(1)The Appropriate Authority may, by notification in the Official Gazette, either prospectively or retrospectively, appoint the Chief Engineer to be in-charge of the irrigation generally, an Additional Chief Engineer to be in-charge of a region or regions, a Superintending Engineer to be in-charge of a circle, an Executive Engineer to be in-charge of a division, a Sub-Divisional Officer to be in-charge of a sub-division, and a Sectional Officer to be in-charge of a section, specified in the notification.(2)The Appropriate Authority may, by notification in the Official Gazette, either prospectively or retrospectively, appoint persons to be additional Canal Officers in any section, sub-division, circle or region and may invest them with all any of the powers of a Sectional Officer, Sub-Divisional Officer, Executive Engineer or Superintending Engineer, respectively, specified in the notification.
