Section 17D in A.P. Farmers Organisation Rules, 1997
17D. Any dispute or difference touching the constitution, management, powers or functions of a Farmers Organisation arising shall be determined as follows.
(1)Disputes in Major Irrigation System(a)Any dispute or difference arising between Water users in a Water Users Association shall be determined by the managing committee of Water Users Association concerned.(b)Any dispute or difference arising between water users and the managing committee of a water User Association or between two or more Water Users Associations shall be determined by the managing committee or Distributory Committee.(c)Any dispute or difference arising between two or more Distributory Committees shall be determined by the Managing Committee of Project Committee.(d)Any dispute or differences arising between two or more Project Committees shall be determined by the Apex Committee, whose decision shall be final.The Executive Engineer, Superintending Engineer and Chief Engineer will be the authorities for settlement of disputes in place of Distributory Committee, Project Committee and Apex Committee respectively when these bodies are not functioning.(2)Dispute in Medium Irrigation Projects(a)Any dispute or difference arising between Water users in a Water Users Association shall be determined by the managing committee of the Water Users Associations. Any dispute or difference arising between water users and the Managing Committee of Water Users Association or between two or more Water Users Associations shall be determined by the project committee.(b)Any dispute or differences arising between two or more Project Committees shall be determined by the Apex Committee, whose decision shall be final. The Executive Engineer and Superintending Engineer will be the authorities for settlement of disputes in place of Project Committee and Apex Committee respectively when these bodies are not functioning.(3)Disputes in Minor Irrigation System:(a)Any such disputes or difference arising between in a Water Users Association shall be determined by the managing committee of that Water Users Associations concerned.(b)Any such disputes or difference arising between Water Users and the managing committee of Water Users Association or between two or more Water Users Associations shall be determined by the Executive Engineer concerned.Time limit for settlement of disputes. - Every dispute or difference under the rule shall be settled within thirty days from the date of reference of the dispute or difference.Appeals
