Section 29 in The Maharashtra Management of Irrigation Systems by Farmers Rules, 2006
29. Other functions of the Appropriate Authority and Canal Officer.
- In addition to any other functions, powers and duties the Appropriate Authority and Canal Officer shall have the following other functions,-(a)to determine and notify by the Appropriate Authority the Applicable Water Entitlement for Water Users' Association at all levels by following the guidelines specified in Annexure-5;(b)based on Applicable Water Entitlement determined by the Appropriate Authority in normal or deficit or surplus year, it shall be the responsibility of the Canal Officer to notify the Applicable Water Entitlement and to ensure the supply of water as per the Applicable Water Entitlement on bulk basis measured volumetrically to the Water Users' Association at all levels at agreed intervals every year;(c)to carry out the procedure by the Canal Officer for recall of a Director of a Managing Committee of a Water Users' Association at any level under section 19;(d)to enter into an agreement by the Canal Officer with the Water Users' Association ;(e)to perform the functions of the Managing Committee by the Canal Officer during pendency of the reconstitution of the Managing Committee under section 37;(f)to monitor and ensure efficient functioning of the Competent Authority in providing assistance and technical guidance to the Water Users' Association;(g)to resolve dispute or differences arising between the members of the Managing Committee of a Project Level Association or between two or more Project Level Associations by the Canal Officer under sub-section (2) of section 63 ;(h)to entertain the appeals by the Canal Officer, filed by any person aggrieved by any decision made or order passed by any Managing Committee of a Project Level Water Users' Association under sub-section (2) of section 64;(i)to issue after assessment in a prescribed manner, the bill by the Canal Officer for water supplied to the Water Users' Association and to recover the same ;(j)to help in preparation of operation plan and annual maintenance plans ;(k)to get estimates prepared for the repair works identified for execution as per the guidelines of the Water Resources Department of the Government ;(l)to check that no alteration or change is made by the Water Users' Association in the canal system, with reference to the approved hydraulic parameters without the permission of the Canal Officer not below the rank of an Executive Engineer;(m)to provide technical details of the system to the Chairperson of the Water Users' Association by the Canal Officer ;(n)to advise for water regulation, based on the demand and supplies available with suggestion of improvements for seasonal variations ;(o)to guide for preparation of water budgeting of the Water Users' Association;(p)to help in training the members and other persons nominated by the Water Users' Association for efficient discharge of their duties by the Canal Officer;(q)to follow the guidelines issued by the Water Resources Department to accomplish the objectives of the Water Users' Association, from time to time.
