Section 7 in The U.P. Participatory Irrigation Management Act, 2009
7. Constitution of water users' association at outlet level (Kulaba samiti).
(1)For the area delineated as an area of operation of an outlet, water users' association shall be constituted.(2)All the water users of the outlet shall constitute the general body of the kulaba samiti and only the adult members with prescribed eligibility shall have the right to vote. In case of non-adult members, their natural guardians may represent them in the general body and shall also have the right to vote. If the natural guardian is already a member of the general body then he/she shall have the right to exercise his/her vote only once.(3)No person who is not eligible to be elected to an office of the Gram Panchayat, shall be eligible to stand for election to the managing committee of a kulaba samiti.
