Section 36 in Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000
36. Settlement of disputes.
(1)Any dispute or difference touching the constitution, management, powers or functions of a farmers organisation arising between members, shall be determined by the managing committee of such farmers organisation.(2)Any such dispute or difference arising between a member and the managing committee of a Water Users Association or between two or more Water Users Associations shall be determined by the managing committee of the Distributory Committee.(3)Any such dispute or difference arising between a member, and the managing committee of a Distributory Committee or between two or more Distribu-tory Committees shall be determined by the managing committee of the Project Committee.(4)Any such dispute or difference arising between a member and the managing committee of a Project Committee or between two or more Project Committees, shall be determined by the Apex Committee, whose decision shall be final.(5)Every dispute or difference under this section shall be disposed of within fifteen days from the date of reference of the dispute or difference.
