Section 13 in Tamil Nadu Farmers' Management of Irrigation Systems Rules, 2002
13. Constitution and functions of Sub-Committee.
- The constitution and functions of Sub-Committee shall be as follows: -(1)Managing Committee of the Farmers' Organisation may constitute specific Sub-Committees to carry out specific functions as assigned by the Managing Committee.(2)The following Sub-Committees may be constituted by a Farmers' Organisation: -(i)Finance and Resources Sub-Committee;(ii)Works Sub-Committee;(iii)Water Management Sub-Committee;(iv)Monitoring Evaluation and Training Sub-Committee.(3)Each Sub-Committee shall consist of a convener and four members.(4)(i)A Convener, who shall be a member of the Managing Committee other than the Chairman/President.(ii)In case of a Project Committee, members not exceeding four to be selected for each Sub-Committee from Presidents of Water Users Association in that Project.(iii)In case of Distributory Committee, members not exceeding four shall be selected for each Sub-Committee from the general body of the Distributory Committee or from the Territorial Constituencies of Water Users Associations within its jurisdiction;(iv)In case of Water Users Association, not exceeding four to be drawn for each Sub-Committee from out of landholders with voting rights.(5)The Sub-Committee shall be constituted in the general body of the respective tier committee.(6)No member shall represent more than one Sub-Committee.(7)If the strength available from the above arrangement is short of the requirement, the Chairman/President of the respective Managing Committee may co-opt members of the Territorial Constituencies:Provided that not more than one member of the Territorial Constituency of Water Users Association can be co-opted in the Sub-Committee.(8)The functions of the Sub-Committees shall be as follows: -(i)Finance and Resources Sub-Committee:(a)to mobilise and collect resources;(b)to ensure collection of dues from members as levied under section 25 of the Act;(c)to recommend to Managing Committee the use and deployment of resources; and(d)to maintain records relating to financial matters.(ii)Works Sub-Committee:(a)to recommend estimates of works for administrative approval;(b)to supervise works and ensure quality control; and(c)to approve payments for the works,(iii)Water Management Sub-Committee:(a)to carry out the decisions of the Managing Committee and the general body on Water Regulation, schedule of water release;(b)to organise patrolling of the canal, channels and regulate the use of water;(c)to check the irrigation and drainage system regularly;(d)to record the water deliveries;(e)to report to the Managing Committee any violations in the use of water; and(f)to maintain records of landowners and water users.(iv)Monitoring Evaluation and Training Sub-Committee:(a)to identify training needs and organise training to the water users;(b)to educate in optimum use of water; and(c)to monitor specific items like area irrigated, productivity, disputes settlement and resources building.(9)The Sub-Committee shall meet as frequently as necessary. The convener of the Sub-Committee will preside over the meetings and maintain the record of discussions and decisions thereof.(10)The Sub-Committee shall function under the general superintendence, control and direction of the Chairman/President of the respective Managing Committee of the organisation.
