Section 3(4) in The M.P. Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 1999
(4)Every Water Users' Association shall consist of the following members, namely;-(a)[(i) all the water Users' who are land holders in a water Users' area; the wives of such land holders, who do not hold land, shall be deemed to be the land holders for the purposes of this Act: [Substituted by M.P. Act No. 3 of 2005.]Provided that where both the owner and the tenant are land holders in respect of the same land, the tenant;](ii)all other water users in a water users' area;(iii)three ex-officio members one of Amin Cadre and one of Sub-Engineer Cadre from the [The Water Resources Department or the Narmada Valley Development Department] [Substituted by M.P. Act No. 22 of 2001.] who will Act as Co-ordinator between the Government Departments and the Farmers' Association and the third from the Agriculture Department or Ayacut Department who will act as Advisor.(b)the member specified in sub-clauses (i) to (iii) of clause (a) shall constitute the general body of the Water Users' Association;(c)a person eligible to become a member of more than one territorial constituency of Water Users' Association under sub-clause (i) of clause (a) shall be entitled to be a member of only one territorial constituency and he shall exercise his option thereof;(d)the members specified in sub-clause (i) of clause (a) alone shall have the right to vote.
