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State of Madhya Pradesh - Section

Section 17 in The M.P. Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 1999

17. Functions of Water Users' Association.

- The Water Users' Association shall perform the following functions, namely :-
(a)to prepare and implement a warabandi schedule for each irrigation season, consistent with the operational plan based upon the entitlement, area, soil and cropping pattern as approved by the Distributory Committee, or as the case may be, the Project Committee;
(b)to prepare a plan for the maintenance of irrigation system in the area of its operation at the end of each crop season and carry out the maintenance works of both distributory system and minor and field drains in its area of operation with the funds of the association from time to time and to provide funds for the maintenance of staff including such persons who are placed by the State Government with the Water Users' Association for the purpose of regulation and maintenance of irrigation system;
(c)to regulate the use of water among the various pipe outlet under its area of operation according to the warabandi schedule of the system;
(d)to promote economy in the use of water allocated;
(e)to maintain a register of land holders as published by the revenue department;
(f)to prepare and maintain a register of co-opted members;
(g)to prepare and maintain an inventory of the irrigation system within the area of operation;
(h)to monitor flow of water for irrigation;
(i)to resolve the disputes, if any between the members and water users in its area of operation;
(j)to raise resources;
(jj)[ to determine the irrigation water rates for the command area of Lift Irrigation Schemes/Tube Wells only of Water Resources Department or Narmada Valley Development Department to collect and recover the irrigation charges thereof and to utilize the amount so collected or recovered for operation, including payment of electric energy charges and maintenance of pumps, motors, pipelines, jack well and canal system of Lift Irrigation Schemes/Tube Wells only of the Water Resources Department or Narmada Valley Development Department.] [Inserted by M.P. Act No. 8 of 2002.]
(k)to maintain accounts;
(l)to cause annual audit of its accounts;
(m)to assist in the conduct of elections to the Managing Committee;
(n)to maintain other records in such manner as may be prescribed;
(o)to abide by the decisions of the Distributory and Project Committees;
(p)to conduct general body meetings in such manner as may be prescribed;
(q)to conduct regular water budgeting and also to conduct periodical social audit in such manner as may be prescribed.