Section 38 in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
38. Appointment of Competent Authority.
(1)The Appropriate Authority may, by notification in the Official Gazette, appoint or designate such number of officers of the State Government in the Water Resources Department, as it may deem fit, to be the Competent Authority in respect of any Water Users' Association for the purposes of this Act.(2)The Competent Authority so designated under sub-section (1) shall provide technical advice and ensure that work is executed in accordance with technical parameters.
