- In addition to any power specifically conferred by this Act, the State Government may make rules-(a)prescribing the manner in which irrigation panchayats shall be constituted and dissolved, conferring on them further powers and allotting to them further duties, regulating their procedure, and providing for their remuneration;[(a-l) regulating the control and distribution of irrigation beyond the outlet, prescribing the authority controlling and distributing such irrigation and providing for all matters connected with such control and distribution including the levy and recovery of charges for the purpose of remunerating such authority] [Inserted by C.P. and Berar Act 55 of 1948.];(b)prescribing the rates at which diet-money shall be paid to persons required to attend an inquiry under this Act; and(c)generally, for the purpose of carrying into effect the provisions of this Act.
