Section 20 in The Gujarat Water Users' Participatory Irrigation Management Act, 2007
20. Power of Competent Authority to inspect and give directions.
(1)The Competent Authority may, from time to time, inspect,-(a)the water distribution by the Association in the service area of the entrusted minor canal, and(b)the records maintained by the Association in relation to such water distribution.(2)The Competent Authority may issue to the Association such directions as it deems necessary,-(a)where, on inspection under sub-section (1), the Competent Authority is of the opinion that-(i)the water distribution is faulty or(ii)the records are not maintained or are maintained but not properly, or(b)to ensure compliance by the Association of the provisions of this Act and the rules made thereunder or of the terms and conditions of the agreement entered into by the Association with the State Government.(3)The Association shall carry out the directions issued to it by the Competent Authority under sub-section (2).(4)Where the Association makes persistent default in carrying out the directions issued to it under sub-section (2), the Competent Authority may, notwithstanding anything contained in the agreement, recommend to the State Government to terminate the agreement.
