Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 18 in The M.P. Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 1999

18. Functions of the Distributory Committees.

- The Distributory Committee shall perform the following functions, namely :-
(a)to prepare an operation plan based on its entitlement area, soil, cropping pattern at the beginning of each irrigation season, consistent with the operational plan prepared by the Project Committee;
(b)to prepare a plan for the maintenance of both distributories and medium drains within its area of operation at the end of each crop season and execute the maintenance works with the funds of the committee from time to time and to provide funds for the maintenance of staff including such persons who are placed by the State Government with the Distributory Committee for the purpose of regulation and maintenance of irrigation system;
(c)to regulate the use of water among the various Water Users' Associations under its area of operation;
(d)to resolve disputes, if any, among the Water Users' Associations in its area of operations;
(e)to maintain a register of Water Users' Associations in its area of operations;
(f)to maintain an inventory of the irrigation system in the area of its operation, including drains;
(g)to promote economy in the use of water allocated;
(h)to maintain accounts;
(i)to cause annual audit;
(j)to maintain other records as may be prescribed;
(k)to monitor the flow of water for irrigation;
(l)to conduct general body meetings in such manner as may be prescribed;
(m)to abide by the decisions of the Project Committee;
(n)to cause regular budgeting and also the periodical social audit in such manner as may be prescribed;
(o)to assist in the conduct of elections to the Managing Committee.