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State of Maharashtra - Section

Section 23 in The Maharashtra Management of Irrigation Systems by Farmers Rules, 2006

23. Dissolution of Managing Committee of Water Users' Association and transitional arrangements.

- Before dissolving the defaulting Water Users' Association at any level, the following steps shall be taken by the concerned Appropriate Authority:-
(i)Issue a show cause notice indicating the lapses or defaults made by the Water Users' Association;
(ii)Provide necessary guidance and counselling for improving the performance of the defaulter Water Users' Association in respect of the lapses or defaults notified;
(iii)Monitor the performance of the Water Users' Association for six months from the date of issue of such show cause notice;
(iv)If no improvement in the performance of the Water Users' Association to the satisfaction of the Appropriate Authority is observed, even after the steps mentioned above are taken, the Appropriate Authority shall, in consultation with the next Upper Level Water Users' Association or Canal Officer, as the case may be, dissolve such defaulting Water Users' Association.
(v)For the purpose of dissolution of the Management Committee, the following shall be the Appropriate Authority:-
  Projects Appropriate Authority
A. For major and medium projects-  
(i) Project Level Association. Government on the recommendation of the Chief Engineer.
(ii) Canal Level Association. Chief Engineer on the recommendation of the SuperintendingEngineer.
(iii) Distributory Level Association and Minor Level Association. Superintending Engineer on the recommendation of theExecutive Engineer.
B. For Minor Projects-  
  Project Level Association and Minor Level Association. Superintending Engineer on the recommendations of theExecutive Engineer.
(vi)Even after reconstitution of the Managing Committee under sub-section (1) of section 37, the Managing Committee so reconstituted does not function, the Appropriate Authority, in consultation with the next Upper Level Water Users' Association, after giving reasonable opportunity of being heard, may dissolve such reconstituted Managing Committee and may arrange to handover the management of such Water Users' Association to the next Upper Lever Water Users' Association or to the concerned Canal Officer as the case may be.
Chapter-IIILift Irrigation Water Users' Association