Section 9 in The Goa, Daman and Diu Agricultural Tenancy (Discharge of Joint Responsibility of Tenants) Rules, 1975
9. Execution of works of repairs, etc.
(1)The Managing Committee shall undertake the works of immediate repairs and maintenance. There will be no auction or agreement for the execution of works. The works shall be undertaken within 24 hours by the Managing Committee directly to the extent of [Rs. 5000] [These letters and figures in sub-section (1) have been substituted for the letters and figures 'Rs. 500/-' by (Amendment) Rules, 2000 (O. G. Series I No. 6 dated 16-5-2000 Extraordinary 4).] under intimation to the Soil Conservation Division and the Mamlatdar concerned at the earliest but not later than 24 hours.(2)All the works, the estimated cost of which exceeds [Rs. 5000] [In sub-section (2) these letters and figures have respectively been substituted for the letters and figures 'Rs. 500/-', 'Rs. 5,000/-' and 'Rs. 10,000/-', by (Amendment) Rules, 2000 (O. G. Series I No. 6 dated 16-5-2000 Extraordinary 4). Earlier they have been amended by First Amendment Rules, 1979. (0. G. Series I No. 51 dated 22-3-1979).] shall be executed through the Soil Conservation Division. The Director of Agriculture will have powers to get the works executed directly to the extent of [Rs. 10,000/-] [In sub-section (2) these letters and figures have respectively been substituted for the letters and figures 'Rs. 500/-', 'Rs. 5,000/-' and 'Rs. 10,000/-', by (Amendment) Rules, 2000 (O. G. Series I No. 6 dated 16-5-2000 Extraordinary 4). Earlier they have been amended by First Amendment Rules, 1979. (0. G. Series I No. 51 dated 22-3-1979).] through the Soil Conservation Division and further to the extent of [Rs. 20,000/-] [In sub-section (2) these letters and figures have respectively been substituted for the letters and figures 'Rs. 500/-', 'Rs. 5,000/-' and 'Rs. 10,000/-', by (Amendment) Rules, 2000 (O. G. Series I No. 6 dated 16-5-2000 Extraordinary 4). Earlier they have been amended by First Amendment Rules, 1979. (0. G. Series I No. 51 dated 22-3-1979).] with the prior approval of the Development Commissioner. The Managing Committee shall report the matter immediately to the Soil Conservation Division and the Division shall takes immediate steps to get the work executed. The cost of such repairs shall be shared according to the rules in force and the Managing Committee shall contribute towards the cost in advance as per decisions of the Mamlatdar on the basis of details furnished by the Soil Conservation Division.(2A)[ If the Director of Agriculture or the In-charge of Soil Conservation Division (Executive Engineer) fails to convey his readiness to execute the work of urgent nature, namely ruptures and breaches to the bunds within ten days and in other cases, within thirty days from the date of report by the Managing Committee, the Managing Committee may carry out the work under intimation to the Soil Conservation Division and the Mamlatdar concerned.] [In sub-rule (2A) inserted by (Amendment) Rules, 1999 (O. G. Series I No. 45 dated 10-2-1999) (Supplement).](3)If any Managing Committee does not agree to the executions of the works, the Chairman after examining the grounds of opposition or objection, shall submit the file to the Soil Conservation Division for their decision and the decision of the Soil Conservation Division shall be final.(4)The Mamlatdar, if he so desires, may inspect the work any time for his own satisfaction.
