Section 6(5) in The Goa, Daman and Diu Agricultural Tenancy (Discharge of Joint Responsibility of Tenants) Rules, 1975
(5)The Managing Committee shall be responsible for discharge of following functions:-(a)To maintain the list of tenants up-to date as prescribed in Form III under Rule 3.(b)To take all steps which are necessary to be taken for conservancy, maintenance or repairs of bunds.(c)To get the estimates prepared for repairs, maintenance etc. from the Soil Conservation Division of the Directorate of Agriculture and take steps for execution of these works through the Soil Conservation Division.(d)To prepare the annual statement of Accounts showing receipts and expenditure and present the same before the general body on the date fixed for the meeting.(e)To auction the right to fishing in the vicinity of the sluice gates and to lease out the trees on the bunds.(f)To take immediate steps for closer of breaches in the bunds and get the work executed.(g)Any other work which the Mamlatdar or the General Body may entrust to the Managing Committee in the interest of the proper up-keep and maintenance of the bunds and sluice gates.Explanation 1: - The Managing Committee shall work and function collectively and the responsibility of all members of the Managing Committee shall be joint for any acts of omission and commission as regards the duties of the Office bearers.
