Section 7 in The Chhattisgarh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 2006
7. Constitution of the Distributory Committee.
(1)There shall be a Distributory Committee called by its local distinct name for every distributory area declared as such under sub-section (1) of Section 6.(2)(a)All the Presidents and Management Committee members of the Water Users' Associations in the distributory area, so long as they hold such office, shall constitute the general body of the Committee.(b)Government may, by notification, nominate one officer each from the Water Resources Department and the Department of Agriculture or Ayacut Department to be the members of the Distributory Committee as advisors and without having the right to vote.
