- In the functioning of the Executive Committee of the Farmers' Organisation, the competent authority appointed under Sub-section (1) of Section 21 of the Act, shall :(a)attend the meetings convened by the Executive Committee and participate in the discussions but he shall not have any voting right.(b)assist in the preparation of maintenance plan.(c)prepare estimates for works identified for execution.Note - The estimate shall be prepared as per the norms and the rules prescribed by the Department of Water Resources.(d)accord technical approval to the maintenance works, as per the powers delegated. The technical approval shall be limited to the administrative approval of the work.(e)ensure that no alteration or change is made in the irrigation system, with reference to the approved hydraulic particulars.(f)bring to notice of Water Resources Department any tampering or changes made in the system, by any Farmers' Organization in contravention of the hydraulic particulars. He shall ensure that action is taken in accordance with the Act.(g)provide technical details of the system to the member of the Committee.(h)assist the Executive Committee in the preparation and approval of operational plan.(i)advise and assist on water regulation, based on the water supplies and seasonal condition.(j)prepare water budgeting for the Farmers' Organisation.(k)help in assessment of area irrigated.(l)help in training any helpers appointed by the Farmers' Organisation in discharging their duties. ,(m)guide the farmers' Organisation in maintaining various registers, and(n)record measurements for the work done and prepare the bills for payment by Farmers' Organisation based on the approval of the Works Sub-Committee.
