(1)The Sub-divisional Lift Irrigation Officer may in consultation with the applicants for any lease and with the Ziladar appoint one or more persons to be Lambardars to represent all the applicants jointly or may appoint a person to be Lambardar to represent any group of such applicants.(2)If the Sub-divisional Lift Irrigation Officer is unable to agree with the applicants as to the persons to be appointed as Lambardars the appointment shall be made by the Divisional Lift Irrigation Officer.(3)No person shall be appointed Lambardar unless he has a beneficial interest in the land to be irrigated or some part thereof and sufficiently literate.
