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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Chattisgarh - Subsection

Section 25(1) in The Chhattisgarh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 2006

(1)The Water Users' Association shall perform the following functions, namely :-
(a)to prepare and implement a warabandi schedule for each irrigation season consistent with the operational plan based upon entitlement, area, soil and cropping pattern, as approved by the Distributory Committee, or as the case may be, the Project Committee;
(b)to prepare a plan for the maintenance of irrigation system in the area of its operation at the end of each crop season and carry' out the maintenance works of both distributory system and minor and field drains in its area of operation with the funds of the association 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 Water Users' Association for the purpose of regulation and maintenance of irrigation system;
(c)to seek information regarding canal operation schedule from the Upper Level Committee or the concerned Canal Officer;
(d)to convene a meeting of the Managing Committee before each irrigation season to guide and help the members regarding,-
(i)Canal operation schedule and water distribution programme;
(ii)Maintenance of canal system before commencement of season;
(iii)the information about the latest decisions taken by the Upper Level Committees;
(e)to make recommendation to the Managing Committee for, and prior to, decisions relating to water allocation, cropping schedule, operation and maintenance of the Irrigation System;
(f)to collect prescribed rate of water charges from the members of the Association including arrears that may arise after the coming into force of this Act and deposit the charges so collected in the manner prescribed;
(g)to collect the arrears on water charges arisen before the coming into force of this Act under an appropriate incentive scheme to be devised by the State Government and as prescribed under the rules;
(h)to carry out annual maintenance and repairs of canal system falling under its jurisdiction;
(i)to regulate the use of the water among various pipe outlets under its area of operation according to the warabandi schedule of the system;
(j)to promote economy in the use of water allocated;
(k)to maintain a register of land holders as published by the Revenue Department;
(l)to prepare and maintain a register of co-opted members;
(m)to prepare and maintain an inventory of the irrigation system within the area of operation;
(n)to monitor flow of water for irrigation;
(o)to undertake all allied activities related to irrigated agriculture;
(p)to resolve the disputes, if any, between members and water users in its area of operation;
(q)to raise resources;
(r)to maintain accounts;
(s)to cause annual audit of its accounts;
(t)to assist to conduct elections to the Managing Committee;
(u)to maintain other records in such manner as may be prescribed;
(v)to abide by decisions of the Distributory and Project Committees;
(w)to conduct General Body meetings in such manner as may be prescribed;
(x)to conduct regular water budgeting and also to conduct periodical social audit in such manner as may be prescribed.