Section 6(1) in The Maharashtra Management of Irrigation Systems by Farmers Rules, 2006
(1)The Managing Committee of the Water Users' Association at Minor Level shall consists of,-(a)nine Directors elected by the members of the said Water Users' Association having area of operation less than five hundred hectares of culturable command area;(b)twelve Directors elected by the members of the said Water Users' Association having area of operation more than five hundred hectares of culturable command area:Provided that, from amongst the elected Directors in each clauses (a) and (b) there shall be not less than one woman Director each from the Head, Middle and Tail reach territorial constituencies of the concerned Water Users' Association:Provided further that, in the remaining Directors in clause (a) there shall be two Directors, from each Head, Middle and Tail reach territorial constituencies and in clause (b) there shall be three Directors from each Head, Middle and Tail reach territorial constituencies; however, any member of the concerned Water User's Association irrespective of his caste or gender shall be eligible for election of the Director subject to the fulfillment of other required qualification;(c)the concerned Sectional Engineer or Junior Engineer or Assistant Engineer (Grade-II), as the case may be, under whose jurisdiction the area of operation of the Water Users' Association lies shall be the ex-officio Director of the Managing Committee of that Water Users' Association, but he is not entitled to vote.(d)the Secretary having qualifications prescribed in rule 9.
