Section 14 in A.P. Farmers Organisation Rules, 1997
14. The General Body shall have the following powers and functions, namely.
- (i) to identify their Representatives by convening meetings as per the directions of the Government (or) Commissioner;(ia)[ to identify their Representatives by convening meetings as per the directions of the Government (or) Commissioner.] [Inserted by Notification No. G.O. Ms. No.17, Water Resources (CADA) Department, dated 8.2.2019 (w.e.f. 27.12.2018).](ii)to approve the Operational Plan for each crop season and review its implementation in the area of operation;(iii)to allocate water amongst various main canals distributaries /minors/outlets, according to the operational plan approved;(iv)to decide on the manner of regulation and distribution of water;(v)to prepare annual and long-term financial and works plans and prioritize works for maintenance/repairs/ upkeep, rehabilitation of the irrigation system as per the directions of the Government (or) Commissioner;(vi)to approve annual financial budget and review performance of the previous year budget;(vii)to appoint auditors for the annual audit and/or concurrent audit and to fix fees for the same;(viii)to set up sub-committees of Members for various activities and functions of the Organisation;(ix)to create or/setup such fund as may be required for different activities/works;(x)to levy a fees as defined under Section 20 of the Act;(xi)to decide on permissible administrative expenses within the ceilings prescribed, from time to time by the Government (or) Commissioner; and(xii)to carry out the recall proceedings as per Section 10 of the Act.Note. - The Sub-Rule No:9 is omitted earlier as per G.O.Ms.No.53, Dt:11-4-2008 andSub-Rule 11 is now omitted (in view of omission of section 22 (iii) of Act and also due to newly adding of one more sub-Rule as sl.No.1. Hence, the Sl.Nos are corrected accordingly.Composition and Functions of Managing Committee
