Section 23 in Rajasthan Farmers' Participation in Management of Irrigation System Act, 2000
23. Appointment of Project Authority and his functions.
(1)The Government may, by notification, appoint such officer, as may be considered necessary, to be the Project Authority for the project area for the purposes of this Act.(2)The project authority appointed under sub-section (1) shall perform following functions within his area of operation(a)delineation of Water Users' Area and its territorial constituencies; and delineation of distributary area;(b)cause arrangements for the election of Chairperson, President, Member of Managing Committee of Farmers' Organisation;(c)recall a Chairperson or a President or a Member of Managing Committee of a Farmers' Organisation against whom the motion is carried out and will cause arrangements for filling-up such vacancy within one month; and(d)will supervise the functioning of all the competent authorities.Chapter - IV Resources
