(1)The committee of management of the Water Users Apex Level Federation shall consist of the following members, namely:-(a)the Minister-in-charge of major and medium irrigation, Government of Karnataka who shall be the Chair person;(b)the Minister-in-charge of minor irrigation, Government of Karnataka who shall be the Co-chairperson;(c)the Secretary to Government, Irrigation Department, Government of Karnataka;(d)one expert in the field of participatory irrigation management nominated by the State Government;(e)Chief Executive / Managing Director of the Water Users Apex Level Federation;(f)Chair persons of all the Command Area Development Authorities;(g)such number of persons representing different projects of minor irrigation and lift irrigation works in the State and elected in such manner as may be specified in the bye-laws of the Water Users Apex Level Federation.(2)Vice-Chair person shall be elected from amongst the member of the Water Users Apex Level Federation.(3)The Water Users Apex Level Federation shall make recommendation to the State Government on the policies to be adopted and the guidelines to be formulated regarding construction, maintenance and regulation of irrigation work and supply of water therefrom.(4)The Water Users Apex Level Federation may give directions to the Water Users Project Level Federation, Water Users Distributary Level Federation and the Water Users Society to carry out the purposes of this Act.
