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State of Rajasthan - Section

Section 3 in Rajasthan Farmers' Participation in Management of Irrigation System rules, 2002

3. Formation of territorial constituencies.

(1)Every water users' area shall be divided by the Project Authority in to such number of territorial constituencies as given below -
Area of Water Users' Number of
Association territorial Constituencies
Upto 1000 hectares four
From 1001 to 1500 hectares six
From 1501 to 2000 hectares eight
more than 2000 hectares ten
(2)While dividing a water users area in to territorial constituencies, project authority shall as far as particable, place area under a direct pipeline or a pipe out let in a territorial constituency.
(3)Each constituency shall be assigned a separate serial number.
(4)Map/sketch of each water users area showing the boundaries of territorial constituencies shall be prepared by the Project Authority. List containing the survey numbers of the land situated in each territorial constituency shall also be prepared by the Project Authority.
(5)Map/Sketch and list prepared under sub rule (4) shall be published by Project Authority by affixing them on the notice board of the office of the Project Authority and notice board of the concerned panchayat, Water Users' Association, Distributary Committee for information of water users who are [land owners and their spouses] [Substituted 'land owners' by Notification No. G.S.R. 74, dated 2.8.2018 (w.e.f. 22.10.2002).].
(6)Any adult member of water users area may, if he objects to any thing contained in the map/sketch or list published under sub-rule 5 , may submit his objection in writing to the Project Authority within seven day's from the date of affixing of such map/sketch and list.
(7)All objection received under sub rule (6), shall be affixed on the notice board of the office of the Project Authority. After time prescribed for receipt of objection is over, the Project Authority, shall consider the objection if any received and shall decide the objections and there after amend, if necessary, the map/sketch and list prepared under sub rule (4) and finally determine the area of each Territorial constituency and shall publish the same by affixing final map/sketch and list of survey number included in each constituency on the notice board of office of the Project Authority, Panchayat, Water Users Association and Distributary Committee concerned.Chapter-III Voter List