Section 32(3) in Tamil Nadu Farmers' Management of Irrigation Systems Rules, 2002
(3)The following registers shall be maintained by each Farmers' Organisation, namely: -(A)Property Register and Records. - These records shall contain the details of properties, assets and liabilities vested in a Farmers' Organisation like lands, buildings, canals, etc. and includes -(i)Investor Register (Component Register): An inventory register in Form-XV shall contain particulars of hydraulic particulars of structures including details of canals and with their hydraulic particulars;(ii)Register of Land, Buildings (Form-XVI);(iii)Miscellaneous Property Register: (Form-XVII) Other minor properties such as trees, grass etc; and(iv)Register of Machineries (Form-XVIII) shall furnish the list of machines working and condemned.(B)Membership Register and Records. - Registers relating to membership are specified under rule 4.Every Farmers' Organisation shall maintain the landholders register and voters registers as in Form-V and Form-V-A, respectively.(C)Rainfall and Water Flows Register and Records. - Every Farmers' Organisation shall be supplied with water, based on the operational plan prepared. These flows need to be monitored daily at a specified locations as decided by Farmers' Organisation. The rainfall details may be obtained from the near by recording stations periodically and documented.(ii)Reservoir Gauge Register (Form-XIX). - A gauge register shall contain the particulars of water levels in the reservoir tanks within the jurisdiction of a Farmers' Organisation. The water levels must be monitored daily to assess the quantum of water available; and(iii)Canal Gauge Register (Form-XX). - A canal gauge register shall contain the particulars of discharges in the branch canal/Distributory or water courses, as the case may be. The flows much be monitored daily to assess the quantum of water supplied.(D)Area and Crops Register and Records. - (i) Ayacut Register village-wise/Water Users Association-wise, Distributory Committee-wise showing extent (Form-XXI). Crop register shall show the village-wise crop extent; and(ii)Farmer-wise Demand Register (Form-XXI). - The Farmers' Organisation shall assess quantum of area being irrigated to raise demands on water charges.(E)Works Register and Records. - Every Farmers' Organisation shall take up O & M as per the procedure prescribed.(i)Register of Administrative Sanctions (Form-XIII-A). - The register shall contain a list of all administrative sanctions, date-wise issued by a Farmers' Organisation.(ii)Register of technical clearance (Form-XIII-A). - The register shall furnish a list of all technical clearances given by the Competent Authority to take up works.(F)Cash Register and Records. -(i)Cash Book (Form-XXII). - The cash book shall contain all the daily receipts and expenditure in a Farmers' Organisation. It must be written each day.(ii)Receipt Book (Form-XXIII). - Anything received' by a Farmers' Organisation shall be given a receipt in token of acknowledgement. The receipt book shall be numbered serially and attested by Chairman/President.(iii)Bill Register (Form-XXIV).(iv)Cheque Memo Register (Form-XXV), and(v)Special Fee Register (Form-XXVI).(G)Minutes Register and Records. - Every proceeding of a General Body meeting, Managing Committee meeting, a Sub-Committee meeting shall be recorded separately in a minutes book.(i)General Body: The Chairman or President of a Farmers' Organisation shall minute every proceeding of a general body.(ii)Managing Committee: The Chairman or President of a Farmers' Organisation shall record the minutes of every meeting of the Managing Committee.(iii)Sub-Committee: For each Sub-Committee, separate register shall be maintained.The Convener of every Sub-committee shall record the minutes of every meeting of the Sub-Committee constituted for the purpose.
