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 6] [Entire Act]

State of Tamilnadu - Section

Section 24 in Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000

24. Functions of Project Committee.

- The Project Committee shall perform the following functions, namely:-
(a)to approve an operational plan, based on its entitlement, area, soil cropping pattern, as prepared by the competent authority, in respect of the entire project area at the beginning of each irrigation season;.
(b)to approve a plan for the maintenance of irrigation system including the major drains, within its area of operation at the end of each crop seasons and execute the maintenance works with the funds of the Project Committee, from time to time;
(c)to maintain a list of the Distributory Committees and Water Users Associations in its area of operation;
(d)to maintain an inventory of the branch canals, distributories and drainage systems in its area of operation;
(e)to resolve disputes, if any, between the Distributory Committees;
(f)to promote economy in the use of water;
(g)to maintain accounts;
(h)to cause annual audit of its accounts;
(i)to maintain such other records, as may be prescribed;
(j)to conduct general body meetings, as may be prescribed;
(k)to cause regular water budgeting and also the periodical social audit, as may be prescribed;
(l)to encourage avenue for plantations in its area of operation; and
(m)to remove the encroachments on canal, drains and tank poramboke in the area of jurisdiction of the Project Committee.