Section 17E in A.P. Farmers Organisation Rules, 1997
17E. A Party to a dispute or difference aggrieved by any decision made or order passed under Rule 17 D, may prefer appeal in the manner detailed below.
(1)Appeals in Major Irrigation Projects(a)Any party to a dispute or difference aggrieved by the decision made or order passed by the managing committee of a Water Users Association may appeal to the managing committee of the Distributory Committee, whose decision thereon shall be final.(b)Any party to a dispute or difference aggrieved by the decision made or order passed by the managing committee of a Distributory Committee may appeal to a Project committee whose decision thereon shall be final.(c)Any party to a dispute or difference aggrieved by the decision made or order passed by the managing committee of a Project Committee may appeal to the Apex Committee whose decision thereon shall be final.In case Distributory Committee or Project Committee or Apex Committee is not functioning, the appellate authority will be the Superintending Engineer, Chief Engineer and the Government respectively, and whose decision there on shall be final.(2). Appeals in Medium Irrigation System(a)Any party to a dispute or difference aggrieved by the decision made or order passed by the managing committee of a Water Users Association may appeal to the managing committee of the Project Committee, whose decision thereon shall be final.(b)Any party to a dispute or difference aggrieved by the decision made or order passed by the managing committee of a Project Committee may appeal to the Apex Committee, whose decision thereon shall be final.In case of Project Committee or Apex Committee is not functioning the appellate authority will be the Superintending Engineer and Chief Engineer respectively whose decision thereon shall be final
