Section 15 in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
15. Managing Committee of Canal Level Association and election of its Directors and Chairperson.
(1)There shall be a Managing Committee for every Canal Level Association (CLA) consisting of such number of members, including Chairperson and Directors as may be prescribed. Such Association shall have a Secretary having prescribed qualifications; and the pay and allowances of such person shall be fixed by the respective Water Users' Association, in the prescribed manner.(2)The Canal Officer, duly empowered in this behalf, shall make arrangements for the election of Directors of the Managing Committee of Canal Level Association by election from among members of General Body of Canal Level Association, within such time and in such manner as may be prescribed.(3)Adequate representation shall be given on the Managing Committee of the Canal Level Association to the Distributary Level Associations from Head, Middle and Tail reaches of the area of operation of Canal Level Associations and women in the prescribed manner.(4)Such Canal Officer shall also cause arrangements for the election of the Chairperson of the Canal Level Association in the manner as may be prescribed. The Directors of the Managing Committee shall elect the Chairperson in the first meeting of the Managing Committee convened and presided over by such Canal Officer, pending election of the Chairperson.(5)The tenure of the post of Chairperson and its rotation amongst the Managing Committee Directors representing Head, Middle and Tail reaches of the area of operation of Canal Level Associations and women members shall be such as may be prescribed.(6)The Canal Officer may, for the reasons to be recorded in writing, postpone the election upto one year.(7)The Directors of the Managing Committee shall, unless recalled earlier under section 19, hold office for a period of six years from the date of the constitution of the said Managing Committee.(8)The Managing Committee shall exercise such powers, discharge such duties and perform such functions of the Canal Level Association as may be provided in this Act and as prescribed.(9)Notwithstanding anything contained in sub-section (2), the Canal Officer, duly empowered in this behalf may, pending election and constitution of Managing Committee, appoint an Ad-hoc Managing Committee, in the manner prescribed.
