(1)In accordance with the rules made under this Act, an Irrigation Panchayat shall be established for every village, or chak, and at the discretion of the Collector, for a group of villages in the commanded area of the canal. Such Panchayats shall consist of a Sarpanch and two or more members elected by the permanent holders and occupiers of the land from among themselves. Such election shall be subject to the approval of the Collector, who shall have power to nominate one member to any Panchayat, and, for reasons to be recorded in writing, to dismiss any member and to dissolve any Panchayat subject to an appeal to the Commission.
