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State of Tamilnadu - Section

Section 6 in Tamil Nadu Panchayats (Constitution of Committees of Village Panchayats and Delegation of Functions to Such Committees) Rules, 2005

6. Agricultural and Watershed Committee.

(1)
(a)The Chairman of the Agricultural and Watershed Committee shall be selected by the members of the Committee among themselves.
(b)The Committee shall consist of the following members, namely:-
(i)one member (from General category) of the Village Panchayat;
(ii)one member (from Scheduled Castes or Scheduled Tribes Members) of the Village Panchayat;
(iii)Village Administrative Officer;
(iv)a representative from Non-Governmental Organisation;
(v)a representative from Self Help Group (women);
(vi)Assistant Agricultural Officer or his representative;
(vii)a representative from Watershed Association.
(2)The Agricultural and Watershed Committee shall -
(a)plan and assist for the implementation of programmes relating to agriculture, horticulture, sericulture, floriculture, pisciculture, dairy development, poultry development, drought prone area development, watershed, wasteland development, social forestry, soil conservation and water management;
(b)organize farmers forum in panchayat village to promote application of latest technologies, improved irrigation system in minor irrigation tanks, Public Works Department Tanks, etc.
(c)process and recommend the resolution passed by the habitation/Ward Committees.