Section 22 in Tamil Nadu Farmers' Management of Irrigation Systems Rules, 2002
22. Powers of general body.
- The general body shall have the following powers, namely: -(1)to approve the operational plan for each crop season and review its implementation in the area of operation;(2)to allocate water amongst various main canals, branch canals, distributo-ries and direct sluices and sluices in irrigation tanks according to the operational plan approved;(3)to decide on the manner of regulation and distribution of water;(4)to prepare annual and long-term financial and works plan and prioritise works for maintenance/repairs/upkeep, rehabilitation of the irrigation system;(5)to approve annual financial budget and review of the performance of previous years' budget;(6)to appoint auditors for the annual audit and/or concurrent audit and to fix fees for the same;(7)to set up sub-committees of members for various activities and functions of the Organisation;(8)to create or set up such fund as may be required for different activities/ works;(9)to entertain and dispose appeals against orders of the Managing Committee between water users;(10)to levy a fee as defined under section 25 of the Act;(11)to take decisions on raising of resources under section 27 of the Act, to invest surplus funds in Bank or Government approved securities as may be directed by Government, from time to time, for the benefit of the organisation;(12)to decide on permissible administrative expenses within the ceilings prescribed, from time to time; and(13)to carry out the recall proceedings as per section 13 of the Act.
