Section 10 in The Goa Command Area Development Act, 1997
10. Functions of the Command Area Development Board.
- The Command Area Development Board shall supplant the existing CAD Authority. The functions of the Command Area Development Board shall be as follows:-(i)To lay down policy guideline for the implementation of CAD Programme;(ii)To disburse Central assistance and the Government's share to Water Distribution Co-operative Societies for the works entrusted to them;(iii)To provide technical assistance and guidance to Farmers' Associations, Water Distribution Co-operative Societies;(iv)To co-ordinate the activities of different departments involved in the implementation of CAD Programme;(v)To maintain the accounts of amounts disbursed and to give utilisation certificate to the Government and the Union Government;(vi)To guide, supervise and monitor the work of Water Distribution Co-operative Societies;(vii)To develop ground water to supplement surface "irrigation";(viii)To help the Farmers' Associations, Water Distribution Co-operative Societies in selection and introduction of suitable cropping pattern;(ix)Carry out soil survey and prepare Geographical Information System;(x)To develop marketing and processing facilities and communications;(xi)To organise annual agricultural fairs, seminars and workshops and exhibitions, etc., to motivate the farmers;(xii)To diversify agriculture and develop activities like animal husbandry, farming, poultry, etc.;(xiii)To carry out assessment and reclamation of water-logged areas;(xiv)To act as a catalyst for formation of Water Distribution Co-operative Societies;(xv)To determine the payment of compensation to the affected persons as provided in sub-section (4) of section 16 of this Act, through the CAD Circle Office;(xvi)To carry out on farm development works which includes construction of water courses, field channel, warabandhi, land levelling and shaping, scientific crop planning suitable to local soil and climatic condition;(xvii)Providing extension facilities like demonstration on farmers field and training of farmers;(xviii)To propose and initiate the work of re-alignment of field boundaries and or consolidation of holdings and get the same carried out by the authorities concerned within the framework of the provisions of the Goa Land Revenue Code, 1968 (9 of 1969) and the rules made thereunder, to facilitate the viable units/holdings for economic and efficient water management.Chapter - IV
