Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 52 in The Manual of Departmental Orders

52. Complaints on any subject connected with the administration of the Irrigation Branch should be addressed to the Irrigation Officer concerned. The complainant may at the same time inform the tehsildar, who shall, however, refrain from investigating the case, but shall report it to the Collector. All complaints received by the Collector shall be forwarded to the Divisional Officer for disposal, but the Collector may in any particular case, request the latter to inform him of the result of the inquiry. If the Collector thinks that further inquiry is necessary, he may make such further investigation as he considers fit, and acquaint the Divisional Officer with the result. Should the latter disagree with the Collector, he shall refer the case to the Commissioner.

Liaison Between Commissioners and Superintending Engineer