Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 9 in The Maharashtra Management of Irrigation Systems by Farmers Rules, 2006

9. Appointment, Service Conditions, Qualifications and Pay and Allowances payable to Secretary.

(1)The Secretary of the Water Users' Association at Minor Level shall be appointed by the Managing Committee by the Water Users' Association on contract basis for at least one full irrigation year initially. After completion of the period of one year, if, the performance of the Secretary so appointed is found to be satisfactory, the Managing Committee may extend his contract period by renewing the contract for a period as the Managing Committee thinks fit.
(2)The terms and conditions of the service for the post of Secretary shall be fixed by the Managing Committee.
(3)
(a)A person with following qualifications may be appointed as a Secretary who,-
(i)having passed the Secondary School Certificate Examination;
(ii)having age not more than 65 years;
(iii)having adequate knowledge of Marathi language;
(b)A preference shall be given to a person,-
(i)who has previous experience of working in any Co-operative society or Water Users' Association in rural areas; and
(ii)who has obtain a training from the Water and Land Management Institute or alike institution.
(iii)who is a retired Teacher or retired Government servant or ex-serviceman.
(4)The pay and allowances of the Secretary shall be fixed by the Managing Committee of the Water Users' Association considering the area of operation and responsibilities required to be discharged by the Secretary. The pay and allowances so fixed shall be paid exclusively by the concerned Water Users' Association and the Government shall not in any way responsible for such payments or for any other liability as such.
(5)The Secretary shall reside within the area of the concerned Water Users' Association, and he shall execute a indemnity bond with the concerned Water Users' Association for financial responsibility.
(6)The provisions of sub-rules (1), (2), (3), (4) and (5) shall, mutatis mutandis, apply to the Secretary of the Distributory Level Association, Canal Level Association, Project Level Association and the Lift Irrigation Water Users' Association.