(1)The General Body of a Farmers' Organisation may constitute the following Sub-committees under Section 11 of the Act,-(a)Finance and Resource Sub-committee;(b)Works Sub-committee;(c)Water Management Sub-committee;(2)The composition of the Sub-committee shall be :-(a)the Convener of a Sub-committee shall be the Secretary of the Executive Committee;(b)in the case of Pani Panchayat, the members not exceeding four shall be drawn from out of members of the Chak committees;(c)in the case of Distributary Committee, the members of the subcommittee, not exceeding four shall be selected from the Presidents of the Pani Panchayat;(d)in the case of a Project Committee, the members of the subcommittee, not exceeding four will be selected from Presidents of Distributary Committees in the Project;(e)no member shall represent more than one Sub-committee.(3)(i)Functions of the Finance and Resource Sub-committee shall be,-(a)to mobilise and collect resources;(b)to ensure collection of dues from members as levied under Section 20 of the Act;(c)to recommend to Executive Committee for the use and deployment of resources;(d)to approve all expenditure once a month.(ii)Functions of the Works Sub-committee shall be :-(a)to recommend estimates of works for administrative approval; and(b)to supervise works and ensure quality control.(iii)Functions of the Water Management Sub-committee shall be:-(a)to prepare a draft cropping plan in consultation with the farmers and Agricultural Experts;(b)to carry out the decisions of the Executive Committee and of the General Body on water regulation, schedule of water release;(c)to organise patrolling of the canal, channels and regulate the use of water in accordance with the Operational Plan of the Farmers' Organisation;(d)to check the irrigation and drainage system regularly;(e)to record the water deliveries;(f)to amicably resolve disputes regarding water sharing and to report to the Executive Committee, any violations in the use of water; and(g)to maintain records of land owners and water users.
