7. Delineation of project area and constitution of Project Committee.
(1)The Government may, by notification and in accordance with the rules made under this act in this behalf, delineate every commanded area or part thereof, of a major irrigation system and declare it to be a project area for the purposes of this Act. The Chief Engineer may by notification and in accordance with the rules made under this act in this behalf, delineate the entire area of a Minor or Medium Irrigation Projects as the project area.(2)There shall be Project Committee called by its distinct name for every project area declared under Sub-section (1).(3)(a)Every Project Committee shall consist of all the Presidents, Secretaries and Treasurers of the Distributary Committees in the project area, so long as they hold such office and shall be the General Body for the Project Committee.(b)Government may, by notification nominate at least one officer each from the Department of Water Resources, the Department of Agriculture and the Department of Revenue to be the members of the Project Committee without having the right to vote.(4)[ * * *] [Omitted vide O.G.E. No. 83 dated 20.1.2009.](5)The project area of a Medium and Minor (Flow) Irrigation Project shall cover the entire commanded area of the Project. All the Presidents of the Pani Panchayats within the project area so long as they hold such office shall constitute the General Body for the Project Committee.(6)In the irrigation systems having one Pani Panchayat, there shall be no Distributary or Project Committee.
