Section 42(28) in Orissa Pani Panchayat Rules, 2003
(28)The Election Officer shall also notify the names of the winning candidates on the notice board of the Project Committee and forward a copy of the same to the Election Authority the Executive Committee present shall be supplied with a ballot paper duly.Annexure-1Orissa Gazette (Extraordinary)Government of Orissa Department of Water ResourcesResolutionThe 4th December, 1999Subject - Empowering Water User Association with legal rights for management of M.I. Schemes rehabilitated under European Community Assistance (Financing Agreement No.ALA 94/21).In pursuance of the condition of Page 13, Annex. A of the Financing Agreement signed between European Community and Republic of India on the 11th July 1995 at Brussels, the Government of Orissa have been pleased to recognize the Water User Associations as independent legal entitles to manage the stored water and the distribution system.*. The Water User Associations shall be the legally constituted bodies of the water user, farmers council, water management committees etc. for the purpose of management and distribution of water in the canals and water courses below the outlets delegated with functions as decided by the Government of Orissa.*. The minor irrigation schemes to be rehabilitated under the European Community assistance shall serve as models to prove the viability of user run management for other schemes in the Minor Irrigation Sector not covered under this agreement.*. The Provisions made herein can be extended to other M.I. Schemes to be rehabilitated under European Community Assistance. For the other M.I. Schemes not covered under European Community Assistance the same provisions can also be extended*. While the Government of Orissa shall be legally and financially responsible for the safety, security of the project, dams, reservoirs and diversion wears, as the case may be, and maintain them In a timely and efficient manner, the Water User Associations of the rehabilitated schemes in Minor Irrigation will manage the stored water and will be responsible for equitable distribution.*. Full maintenance grant as provided to Minor Irrigation by the Government of Orissa for these schemes shall be deposited annually into the Water User Association's bank account.*. The Government of Orissa will not collect any water tax from the farmers of the schemes to be rehabilitated under the Financing Agreement.The Government of Orissa through the Department of Water Resources and other like department shall provide necessary technical support and advice to the Water User Associations The ownership of all acquired lands, constructed structures and the entire system shall remain with the Government of Orissa. The ownership of the field channels for which the farmers will spare their land and which are to be constructed out of European Community funds and Water User Association contribution will remain with the Water User Association.To meet any eventualities arising out of natural calamity the W.U.As. should arrange an emergency fund by allocating a portion of water charges collected from the farmers.*. The functions delegated by the Government of Orissa after turnover to the legal constituted Water User Associations are as follows-
