Section 14 — Establishment of State Dam Safety Organisation.

(1) The State Government shall, for the purposes of this Act, by notification, establish in the Department dealing with dam safety, a separate organisation, to be known as the State Dam Safety Organisation, within a period of hundred and eighty days from the date of commencement of this Act: Provided that in States having more than thirty specified dams, the State Dam Safety Organisation shall be headed by an officer not below the rank of Chief Engineer or equivalent, and in all other cases, the State Dam Safety Organisation shall be headed by an officer not below the rank of Superintendent Engineer or equivalent. (2) The State Dam Safety Organisation shall be responsible to, and report to, the technical head of the Department dealing with Dam Safety. (3) The organisational structure and work procedures of the State Dam Safety Organisation shall be such as may be prescribed by the State Government. (4) The administrative and other expenses of the State Dam Safety Organisation shall be borne by the respective State Government.

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