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State of Odisha - Section

Section 21 in Orissa Pani Panchayat Act, 2002

21. Appointment of competent authority and its functions.

(1)The Government may by notification appoint such officer from the Department of Water Resources, or any other Department or Corporation as they consider necessary, to be the competent authority in respect of every Farmers' Organisation for the purpose of this Act.
(2)The competent authority appointed under Sub-section (1) shall perform such of the duties as may be prescribed.Chapter-IV Resources