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State of Bihar - Section
Section 11 in The Bihar Irrigation, Flood Management and Drainage Rules, 2003
11. Others if any (with the consent of both the parties)
Both the parties between whom this memorandum of understanding (MOU) is being enforced agree to work under the "Bihar Irrigation, Flood Management and Drainage Rules 2003" and with the above term and conditions of the MOU. Any change in the conditions shall be made with the mutual consent of both the Parties. The department shall rescind the MOU and take over the management of canal even before the fixed date in case of unavoidable reasons/situations such as unsatisfactory management of canal system, non-compliance of the conditions of the MOU by the Water Users' Association, unsatisfactory maintenance of Account.In the similar manner if the concerned Water Users' Association expresses its desire to quit the work of management of the canal system, the Government/ Department shall take over the management of the canal system.Above mentioned terms and conditions shall be binding upon by my successor duly elected/nominated after the expiry of my tenure.| SignatureSecretary….....Water Users'Association | SignatureExecutive Engineer.......DivisionWater Resources Department,Patna. Bihar. |