Section 5 in The M.P. Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 1999
5. Delineation of Distributory area and constitution of the Distributory Committee.
(1)The State Government may, by notification and in accordance with the rules made in this behalf, delineate every' command area of the irrigation system, comprising of two or more Water Users' Associations, and declare it to be a distributory area, for the purpose of this Act.(2)There shall be a Distributory Committee called by its local distinct name for every distributory area declared as such under sub-section (1).(3)All the Presidents [and the territorial constituency members] [Inserted by M.P. Act No. 3 of 2005.] of the Water Users' Association in the distributory area, so long as they hold such office, shall constitute the general body of the Distributory Committee including two nominated official members, one of them shall be an Assistant Engineer of [the Water Resources Department or the Narmada Valley Development Department] [Substituted by M.P. Act No. 22 of 2001.], who will work as a Co-ordinator between the various departments, Water Users' Associations and Distributory Committee, and the second member will act as an Advisor who will be from Agriculture or Ayacut Department.
