- The procedure for taking up the works by the Farmers' Organisation shall be,-(a)The Maintenance works which may include :-*. Desilting.*. Weed removal.*. Repairs and painting to shutters.*. Repairs to masonary and lining, and*. Emergent breach closing works and maintenance of inspection path.Note - The above works shall be executed by the Farmers' Organisation under the supervision of the Competent Authority of the Department of Water Resources.(b)Identification of normal operations and maintenance works-Participatory Walk Through.Note - The President along with the Competent Authority shall, prior to commencement of every crop season, organise participatory walk through within the area of operation of the Farmers' Organisation and identify all the critical reaches, which need immediate repair as listed out in above. The Competent Authority shall assist the Farmers' Organisation in preparation of detailed list of works to be undertaken.(c)Prioritizing works :Note - The Executive Committee of the Farmers' Organisation shall discuss the list so prepared and fix up priority of works to be taken up immediately.(d)Preparation of Estimates :Note - The Competent Authority shall prepare estimate and accord technical sanction for the works so prioritized according to the prevailing schedule of rates within a fortnight.(e)Administrative Approval :Note - The Executive Committee of the Farmers' Organisation shall accord administrative approval for the estimates prepared subject to availability of funds. Each Administrative Approval shall be recorded in the Register of Administrative Approvals in Form-C.(f)Technical Sanction ;Note - The power of technical sanction by the Competent Authority shall be as per the prevailing Orissa Public Works Department (OPWD) Code.(g)Manner of taking up works :Note - (i) Works as approved by the Committee of the Farmers' Organisation shall be taken up for execution by the Farmers' Organisation itself by an agency selected by the Committee.(ii)The work order shall be issued by the President and the agreement shall be executed by the Secretary with the executing agency.(iii)The detailed accounts including maintenance of muster roll of such of the works as may be executed by the Farmers Organisation itself shall be maintained by the Secretary. All purchases in respect of these works will be approved by the Executive Committee.(iv)The Competent Authority shall record the pre-measurement and final measurements works of the Farmers' Organisation for quantifying the work done by the Farmers' Organisation directly or through an agency for making payments by the Farmers' Organisation.(v)The Competent Authority shall prepare the bill in accordance with the measurements taken by him. The bills will be passed for payment by the President in respect of the works executed by Agency.(vi)In case of the work executed by the Farmers' Organisation itself the Competent Authority shall prepare a material statement basing on the measurement recorded by him for approval of expenditure.(h)Limitation on works:Note - No Farmer's Organisation shall have the power to interfere with the designed hydraulic particulars of an irrigation system.(i)Publication of List of works to be taken up :Note - (I) The list of works to be taken up along with the estimated amount and the names of the Executing Agency shall be given wide publicity by means of display in the office of the Farmers' Organisation and institutions within the area.(II)The members are free to contribute resources either in cash or by way of material or labour.(j)Payment for the works done:Note - (I) All payments for works done above Rs.1000.00 (one thousand) shall be paid by cheque. The Treasurer shall maintain a record of all payments made in the cash book date-wise. The cheque will be jointly signed by the President and the Secretary.
