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State of Tamilnadu - Section

Section 34 in Tamil Nadu Farmers' Management of Irrigation Systems Rules, 2002

34. Power of revision by the Commissioner.

(1)The Commissioner may, either suo motu or on an application from any person interested, call for and examine the records of the Collector in respect of any proceeding to satisfy themselves as to regularity of such proceeding or the correctness, legality or propriety of any decision or orders passed therein, and if in any case, it appears to the Commissioner that any such decision or order should be modified, annulled or reversed or remitted for reconsideration, he may pass orders accordingly:Provided that the Commissioner shall not pass any order prejudicial to any person, unless such person has had an opportunity of making a representation.Form I[See rule 3(1)]Under sub-section (1) of section 3 of the Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000 (Tamil Nadu Act 7 of 2001) read with sub-rule (1) of rule 3 of the Tamil Nadu Farmers' Management of Irrigation Systems Rules, 2002, the Collector of.....District, in the first instance, hereby delineate and declare the command area under the irrigation systems specified in column (2) of the Table below with the total ayacut area of the irrigation systems, in column 3 as Water Users Association area for the purpose of necessary follow up action by Water Resources Organisation officials.
SI. No. Name of the Irrigation System System's Total Ayacut area (ha) Location of the Ayacut area (Taluks)
(1) (2) (3) (4)
       
Collector.............................District.Form II[See rule 3(3)]Under sub-section (1) of section 3 of the Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000 (Tamil Nadu Act 7 of 2001) read with sub-rule (2) of rule 3 of the Tamil Nadu Farmers' Management of Irrigation Systems Rules, 2002, the Collector of .........Form II District hereby delineate the Command area under the Irrigation System specified in column (2) of the Table below into Water Users Association with the name as specified in column (6) in respect of the village specified in column (4) thereof.
Sl. No Name of the Irrigation System Name of the Irrigation Source and location(canal system) Ayacut Area of Operation Name of the Water Users Association
Village Extent in hectares
(1) (2) (3) (4) (5) (6)
           
[Form III] [Substituted by GO. Ms. No. 657, Public Works Department, dated the 15th December 2003.](See section 6 and rule 6)Under section 6 of the Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000 the Governor of Tamil Nadu hereby delineate the areas mentioned in column (3) of the Table below as the Distribu-tory Committee areas for ......... Irrigation System, for the purpose of constituting Distributory Committees as specified in the Table below:
SI. No. Name of the Distributory Committee. Location of the off take sluice. Name of the Water Users Association. Name of the Taluk. Name of the District.
(1) (2) (3) (4) (5) (6)
           
[Form IV] [Substituted by GO. Ms. No. 657, Public Works Department, dated 15th December 2003.](See section 9 and rule 7)Under section 9 of the Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000 (Tamil Nadu Act 7 of 2001), the Governor of Tamil Nadu hereby delineate the areas mentioned in column (3) of the Table below as the Project Committee areas for Irrigation System, for the purpose of constituting the Project area as specified in the Table below:
SI. No. Name of the Project Committee Location of the off take sluice Name of the Distributary Committee Name of the Taluk Name of the District
(1) (2) (3) (4) (5) (6)
           
[Form V] [Substituted by G O. Ms. No. 657, Public Works Department, dated 15th December 2003.][See rules 4(1) and 32(3)(B)]Under sub-rule (1) of rule 4 of the Tamil Nadu Farmers' Management of Irrigation Systems Rules, 2002, I,.......hereby publish the as indicated in the Table below.Any objections or claims against the above list may be filed before me within seven days from the date of display of this list on the notice board of the Panchayat or the Panchayat Union............Irrigation System............Water Users AssociationName of the Village ....................... Total No. of Territorial Constituencies...........Name of the Taluk ............... Name of the major/medium/minor irrigation system........Total Ayacut in hectares Territorial Constituency No.............Part No...........
SI. No. Name of the landholder Extent of holding (ha) Survey Nos. Name of the Village Age
(1) (2) (3) (4) (5) (6)
           
Collector.........[Form V-A] [Substituted by G.O. Ms. No. 657, Public Works Department, dated the 15th December 2003.][See rules 4(1) and 32(3)(B)]Under sub-rule (1) of rule 4 of the Tamil Nadu Farmers' Management of Irrigation Systems Rules, 2002, I,........, hereby display in this Form the List of all Voters who are the Landholders and have completed eighteen years of age on the date of issue of Notification prepared Territorial Constituency-wise, for electing the President and Members of the Managing Committee of the Water Users Association specified below.Any objection against the list may be filed before the undersigned within a week of display of the list for consideration and finalisation.Voters List of Water Users AssociationName of the Water Users Association.............Name of the Village..........Name of the Taluk.......District...........Total Ayacut (hectares)...........Total Territorial Constituencies........Territorial Constituency No.............(Part No.)Landholders List
SI. No. Name of the Voter Father's Name Age Name of the Village Land Holding
          S.No. Extent (ha)
(1) (2) (3) (4) (5) (6) (7)
             
Collector...............[Form V-B] [Substituted by G.O. Ms. No. 657, Public Works Department, dated the 15th December 2003.][See sections 8(2) and 8(3) and rule 6(3)]Under sub-sections (2) and (3) of section 8 of the Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000 (Tamil Nadu Act 7 of 2001) and rule 6 (3) of the Tamil Nadu Farmers' Management of Irrigation Systems Rules, 2002,I,........ hereby display in this Form the List of all Voters who are all the Presidents of the Water Users' Associations coming under the Distributory Committee area for electing the President/Members of the Distributory Committee specified below:-Voters List of Distributory CommitteeName of the Irrigation System.............Name of the Distributory Committee............Name of the Taluk.........District........Total Ayacut of Distributory Committee...........hectares.Total No. of Water Users' Associations.............constituting the Distributory Committee............List of Voters
SI. No. Name of the Water Users' Associations Name of the President of Water Users'Association Father's/Husband's Name Age Name of the Village and District related toWater Users' Association
(1) (2) (3) (4) (5) (6)
           
Collector.........Form V-C[See sections 11(2) and 11(3) and rule 7(2)]Under sub-sections (2) and (3) of section 11 of the Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000 (Tamil Nadu Act 7 of 2001) and rule 7(2) of the Tamil Nadu Farmers' Management of Irrigation Systems Rules, 2002, I,........hereby display in this Form the List of all Voters who are all the Presidents of the Distributory Committees coming under the Project Committee area for electing the Chairman/Members of the Project Committee specified below:-Voters List of Project CommitteeName of the Project............Name of the Project Committee.......Name of the District...........Total Ayacut of Project Committee.........hectares.Total No. of Distributory Committee (DCs).......constituting theProject Committee...........List of Voters
SI. No. Name of the Distributory Committee Name of the President of DistributoryCommittee Father's/Husband Name Age Name of the Village and District related toDistributory Committee
(1) (2) (3) (4) (5) (6)
           
Collector........Form VI[See rule 4(3)]Objection For Inclusion of NameToThe.....................Water Users Association.Sir,I..........*son/wife/daughter of Thiru at SI. No. ..................... of Electoral Roll subject to the inclusion of the name of..............at SI.No..........in Water Users Association Electoral Roll for the following reasons: -I hereby declare that the facts mentioned above are true to the best of my knowledge and belief.Signature/Thumb impression of objector.(Full address)........................Date:.........I am an elector included in the same Electoral Roll in which the name objected to appears. My Serial Number therein is I support this objection and countersign it.Date:........................Signature of the elector. Name (in full).Note. - Any person who makes a statement or declaration which he neither knows nor believes to be false or does not believe to be true is punishable under the provision of Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000 (Tamil Nadu Act 7 of 2001).* Strike out the inappropriate words.Form VII[See rule 4(3)]Claim Application For Inclusion of NameToThe.........................Water Users Association.Sir,I request that my name be included in the Electoral Roll for the above Water Users Association.