Section 9(2) in Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997
(2)The Committee, constituted under sub-section (1), may exercise such powers and functions as may be necessary to, -(a)lay down the policies for implementation of the provisions of this Act; and(b)give such directions to any Farmers' Organisation, as may be considered necessary, in exercising their powers and performing their functions in accordance with the provisions of this Act.
