5. Delineation of distributary area and constitution of Distributary Committee.
(1)The Chief Engineer may, by notification and in accordance with the rules made in this behalf delineate every commanded area of a major irrigation system, comprising of one or more Pani Panchayat and declare it to be a distributary area for the purpose of this Act.(2)There shall be a Distributary Committee called by its local distinct name for every distributary area declared as such under Sub-section (1).(3)(a)Every Distributary Committee shall consist of all the Presidents, Secretaries and Treasurers of the Pani Panchayats in the distributary area, so long as they hold such office, and shall be General Body of the Distributary Committee.(b)Government may, by notification, nominate at least one officer each from the Department of Water Resources, the Department of Agriculture and the Department of Revenue to be the members of the Distributary Committee without having the right to vote.(4)[ * * *] [Omitted vide O.G.E. No. 83 dated 20.1.2009.]
