Section 3 in Andhra Pradesh Irrigation Utilisation and Command Area Development Act, 1984
3. Constitution of the Command Area Development authority and its functions.
(1)As soon as may be after the commencement of this Act, the Government may, by notification, constitute a Command Area Development Authority for the development of each command area or tow or more command areas or any parts thereof, which shall consist of such members as may be specified therein;(2)The Command Area Development Authority shall be a body corporate by the name "Command area Development Authority" of (the name of the area to be specified), having perpetual succession and a common seal with power, subject to the provisions of this Act, to acquire, hold and dispose the property, both movable and immovable, and to contract, and shall, by the said name, sue and be sued.(3)The Command Area Development Authority shall have the following functions, namely:-(a)to formulate and implement schemes for the comprehensive development of the command area or command areas;(b)to ensure integrated utilization of water flows;(c)to co-ordinate work relating to command area development;(d)to arrange systematic land development, including planning, construction and maintenance of field channels, field drains, farm roads and ayacut roads;(e)to ensure propagation, demonstration and implementation of improved water management techniques and the education and training of farmers in irrigated agriculture;(f)to enforce a proper system of rotational water supply as specified in Warabandi and fair distribution of water to individual fields;(g)to formulate conjunctive use of surface and ground water;(h)to prevent land erosion and water logging ;(i)to select and introduce a suitable cropping pattern;(j)to strengthen agricultural extension activities;(k)to arrange agricultural credit facilities for systematic land development and agricultural production in the select command areas;(l)to improve the supply of other agricultural inputs; m) to ensure creation and development of marketing, processing and warehousing facilities;(n)to diversify agriculture and to develop activities, like animal husbandry and protein production;(o)to lay out schemes for town-planning and development of growth centers;(p)to receive, borrow and lend moneys by or on behalf of it, which are necessary for the due discharge of its functions, and also to recover money due to it or on its behalf;(q)to determine the payment of amount as provided in sub-section(8) of section 13;and(r)to do such other acts, not inconsistent with the provisions of this Act, as may be prescribed.(4)The Command Area Development Authority shall exercise such powers and control as it deems necessary, over the officers and authorities functioning within its jurisdiction, including the power to give directions for the purpose of carrying out the provisions of this Act, and every such officer or authority shall comply with all such directions.
