(a)An irrigation panchayat shall hold office for three years :Provided that the Collector may, from time to time and by an order in writing extend the term of office of an irrigation panchayat for a period or periods not exceeding three years in the aggregate.(b)Notwithstanding that the term of office of an irrigation panchayat has expired, it shall continue to hold office until a new panchayat is constituted under these rules.(c)Notwithstanding anything contained in this rule the Collector may, at any time by an order in writing dissolve an irrigation panchayat.
