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State of Goa - Act

The Goa Command Area Development Rules, 1999

GOA
India

The Goa Command Area Development Rules, 1999

Rule THE-GOA-COMMAND-AREA-DEVELOPMENT-RULES-1999 of 1999

Published on 5 November 1998
Commenced on 5 November 1998
[This is the version of this document from 5 November 1998.]
[Note: The original publication document is not available and this content could not be verified.]

The Goa Command Area Development Rules, 1999Published vide Official Gazette, Series I No. 32, dated 5-11-1998Whereas certain draft rules proposed to be made under the Goa Command Area Development Act, 1997 ( Goa Act 27 of 1997), were published as required by sub-section (1) of section 53 of the said Act, at pages 463 to 488 of the Official Gazette, Series I, No. 32, dated 5-11-1998, under Notification No. 65/98-CE-ID dated 28-9-1998, of the Department of "irrigation", Government of Goa, inviting objections and suggestions from all persons likely to be effected thereby within thirty days from the date of publication of the said Notification in the Official Gazette;And whereas the said Gazette was made available to the public on 5-11-1998;And whereas no objections or suggestions have been received from the public on said draft rules by the Government.Now, therefore in exercise of the powers conferred by section 53 read with section 28(2), 32, 33, 34, 45, 48 & 52 of the Goa Command Area Development Act, 1997 (Goa Act 27 of 1997) the Government of Goa hereby makes the following Rules, namely:-

1. Short title and commencement.

(1)These rules may be called the Goa Command Area Development Rules, 1999.

(2)They shall come into force on such date as Government may, by Notification in the Official Gazette, appoint.

2. Definitions.

- In these rules, unless the context otherwise requires:-

(a)"Act" means the Goa Command Area Development Act, 1997 (Goa Act 27 of 1997);

(b)"Form" means the form appended to theses rules;

(c)"Schedule" means schedule appended to these rules;

(d)"Government" means the Government of Goa ;

(e)Words and phrases used but not defined in these rules shall have the same meaning as is assigned to them in the Act.

3. The travelling allowance and daily allowance to be paid to the Chairman and members of the Command Area Development Board for the journeys undertaken by them for attending it's meetings.

- The Chairman and other members of the Command Area Development Board shall be entitled to travelling and the Dearness Allowance at the rates specified in the schedule appended to these rules.

4. Powers of the Command Area Development Board to create posts.

(1)No posts shall be created by the Command Area Development Board without prior approval of the Finance Department of the Government.

(2)The minimum educational qualifications required for the post/s created by the Command Area Development Board shall be Bachelor's Degree in Agriculture and shall carry a scale of pay of Rs. 4000-100-6000 and other conditions of the service of the holder of these posts shall be such as are applicable to the non-Gazetted posts in the Administration of the Government.

(3)The total expenditure on salary and allowance in a year on the staff of Command Area Development Board shall not exceed 30 percent of the amount of annual grants made to the Command Area Development Board by the Government of Goa and Central Government.Explanation :- The total expenditure on salary and allowance for the purpose of this sub-rule shall not include the following:-

(i)The expenditure on field staff specifically, created for preparation and execution of the scheme under section 16 of the Act;

(ii)The expenditure on staff specifically created for the execution of the Scheme wholly financed by the Central Government of any agency other than the Government;

(iii)The expenditure on staff in any of the sectors of the Command Area Development Board in charge of maintenance.

5. Powers of the Chief Executive of the Command Area Development Board.

- The Chief Executive of the Command Area Development Board shall, subject to the regulations made by it under section 54 of the Act, have the following powers, namely:-

(a)to appoint, in accordance with the Act, Rules and the recommendations of the Command Area Development Board, suitable persons to the posts created by the Command Area Development Board;

(b)to transfer the agriculture foreman to any place within the Command Area of the Command Area Development Board;

(c)Subject to the recommendations of the Command Area Development Board, to extend or reduce the period of deputation of any Officer/employee who is on deputation to Command Area Development Board and accordingly, either to retain or send him/her back to respective parent Department;

(d)to take disciplinary action against the Officers and employees of the Command Area Development Board;

(e)to sanction leave to the Superintending Engineer, of the Command Area Development Circle and to the Executive Engineers of the Command Area Development Divisions for the period beyond the powers of the Superintending Engineer of Command Area Development Circle, but all as per the provisions under respective leave rules in force in the Administration of the Government of Goa;

(f)to sanction loans and advances to employees as per the provisions of respective rules in force in the Administration of the Government of Goa;

(g)to purchase stationery and office equipments for the Command Area Development Board costing beyond the power delegated to the Superintending Engineer of the Command Area Development Circle, but within the budget allotment made by the Command Area Development Board for that purpose;

(h)to enter into and execute agreements with the financing agency for and on behalf of the Command Area Development Board;

(i)to accept tenders for sanctioned works to the extent of powers delegated to the Chief Engineer of "Department of irrigation" of the Government;

(j)to accept tenders for works which are upto 5% in excess of the reasonable amount which shall be worked out and approved as per the normal procedure followed in the "irrigation" Department, Government of Goa before opening of tenders, and in case of tenders for works which are more than 5% in excess of said reasonable amount, the acceptance/rejections of such tender shall be decided by the Works Advisory Board of the Government;

(k)to do such other acts and functions as may be authorised by the Command Area Development Board under the Act.

6. Publication of the Development Scheme.

(1)The Command Area Development Board shall publish in the Official Gazette Development Schemes prepared by them for the comprehensive development of the Command Area or any phase of it in Form-I appended to these Rules.

(2)The Scheme as sanctioned under sub-section (1) of section 18 of the Act, shall be notified in the Official Gazette in Form-II appended to these Rules.

(3)The Command Area Development Board shall give directions to the land holders in terms of sub-section (3) of section 19 of the Act, in Form No. III appended to these Rules.

7. Opening of the Bank Account.

(1)The Command Area Development Board shall open a Bank Account in any of the Nationalised Bank, Regional Rural Bank, State or District Co-operative Bank and the Apex Bank situated in Goa and credit all amounts received by it to such account.

(2)Any Officer who is duly authorised by the Command Area Development Board shall operate such account on behalf of the Command Area Development Board.

8. The Annual Budget.

- The Command Area Development Board shall prepare a budget as required by section 32 of the Act, in Form No. IV appended to these Rules before 30th September every year and circulate it amongst the members of the Command Area Development Board.The Command Area Development Board shall send before the 15th October every year required number of copies of the budget to the Secretary to the Government of Goa, Planning Department.

9. Preparation of Annual Statement of Accounts.

- The Command Area Development Board shall prepare an Annual Statement of Accounts in Form No. V appended to these Rules before 15th April of every year and required number of sets of such Annual Statement of Accounts shall be sent to the Secretary to the Government, Planning Department.

10. Annual Report.

- The Command Area Development Board shall prepare and forward its Annual Report to the Planning Department of the Government before the 30th day of June of the succeeding year in Form No. VI appended to these Rules.

11. Recovery of Charges of unauthorised use of water.

- The Canal Officer shall recover the charges for unauthorised use of water at the rates specified in the Notification No. 309/83/CE-Irrg. dated 1st February, 1988, subject to modification/revision made by the Government.

12. Fees for Services.

- The fees chargeable under section 45 of the Act, for the services rendered by the Command Area Development Board, shall be the actual cost incurred in rendering such services plus an additional charge not exceeding ten percent of the actual cost.

13. Recovery of dues.

(1)The Command Area Development Board shall, as far as possible, immediately, but not later than three months after the completion of the Schemes, intimate the land holder about the amount to be paid by him towards the cost of works carried out in terms of sub-section (3) of section 19 of the Act.

(2)The rate of interest for the purpose of section 48 of the Act, shall be two percent more than the rate of interest payable by the Command Area Development Board on loans raised from credit agencies.

14. Revision.

- The revision application under section 52 of the Act, shall be filed within thirty days from the date of communication of the decision or Order or proceedings referred to therein.

15. Notice to occupier of the building, etc.

- The notice to an occupier of a land, building, enclosed courtyard or garden attached to a dwelling house referred to in proviso to clause (f) of sub-section (4) of section 14 of the Act, shall be in Form No. VII appended to these Rules.

16. Agreement to be entered into by the Canal Officer with the Chairman of the Water Distribution Co-operative Society.

- An Agreement to be entered into by the Canal Officer with the Chairman of Water Distribution Co-operative Society, in terms of sub-section (2) of section 15 of the Act, shall be in Form No. VIII appended to these Rules.

17. Notification to prohibit growing of certain kinds of crops and to regulate the period of sowing and duration of crops, etc.

- The Notification to be issued by the Command Area Development Board to regulate the cropping pattern, the period of sowing and the duration of crops and the Notification to be issued by Canal Officer under sub-section (2) of section 28 shall be in Form No. IX-A and IX-B respectively appended to these Rules. Both these Notifications shall be published in the Official Gazette and also displayed on the Notice Boards of the Offices of concerned Mamlatdar, Block Development Officer, Village Panchayats and Water Distribution Co-operative Societies.

Schedule

(See rule 3)I. Chairman of the Command Area Development Board shall be entitled to Travelling Allowance and Dearness Allowance for his official journey at the following rates :-

Travelling Allowance –
By Air	–	Actual expense of journey by Air.
By Train	–	Actual expense of journey by A.C. compartments or first class,as the case may be.
By Road	–	(i) In case of journey by official car .... Nil
		(ii) In case of journey by hired car... as per the officialrate specified by the respective Government, in which State/UnionTerritory the journey takes place.
D.A.	–	Within the State and outside the State	–	same rate as applicable to the Minister of the Government ofGoa of Cabinet rank.

II. Non-Official members shall be entitled for Travelling Allowance charged by public transport vehicle and at rate fixed by the Government of Goa for its employees. The Dearness Allowance shall be at the rate entitled to First Class Gazetted Officer of an Executive Engineer's Grade of "irrigation" Department, in scale of Rs. 10,000-325-15,200.Form - I[See rule 6(1)]Whereas the Command Area Development Board has prepared a development Scheme as required by section 16 of the Goa Command Area Development Act, 1997 (Goa Act 27 of 1997) (hereinafter called the "said Act");And whereas the said development scheme is required to be published in the Official Gazette in terms of sub-section (1) of section 17 of the said Act, for information of the persons likely to be affected thereby;Now, therefore, in exercise of the powers conferred by sub-section (1) of section 17 of the said Act, the Command Area Development Board hereby publishes the said development Scheme prepared in accordance with the provision of section 16 of the said Act for comprehensive development of the land described below and Notice is hereby given that said development Scheme will be taken into consideration by the said Board after the expiry of thirty days from the date of publication of this Notification in the Official Gazette.All objections and suggestions in respect thereof shall be forwarded to Command Area Development Board at ______ before the expiry of thirty days from the date of publication of this Notification in the Official Gazette-

(A)	Existing field before development :-
	(1)	District	:-
	(2)	Taluka	:-
	(3)	Name of the village	:-
	(4)	Survey No.	:-
	(5)	Extent of land	:-
	(6)	Boundaries	:-
	(7)	Actual area proposed to be covered under the Scheme with sketchplan	:-
	(8)	Details of the work or works to be executed	:-
		a. by the authority
		b. by the beneficiary/land owner
	(9)	Phasing of the Scheme	:-
		a. Area-wise
		b. work-wise
(B)	Alterations in field boundaries due to development:-
	(10)	Re-allocation or re-alignment of field channels	:-
		a. Survey numbers involved (covered)
		b. Field boundaries proposed to be altered
		c. Compensation to be given	:-	whichever is applicable
		d. Amount to be recovered
	(11)	The cost involved in the Scheme as also each phase thereof asestimated	:-
	(12)	Charges or dues to be levied on the beneficiaries	:-

Chief Executive(Command Area DevelopmentBoard)

Form - II[See rule 6(2)]NotificationWhereas the Draft Development Scheme was published as required by sub-section (1) of section 17 of the Goa Command Area Development Act, 1997 (Goa Act 27 of 1997) (hereinafter called the said Act) at pages _____ of the Official Gazette, Series _____ No.____ dated ________ under Notification No. _____ dated____ of the Command Area Development Board, inviting objections and suggestions from all persons likely to be affected thereby, before expiry of 30 days from the date of publication of the said Notification in the Official Gazette;And whereas the said Gazette was made available to the public on __________And whereas all objections/suggestions received from the public have been considered by the Command Area Development Board.Now, therefore, in exercise of the powers conferred by sub-section (2) of section 18 of the said Act, the Command Area Development Board hereby notifies the development scheme as follows:-

(1)	District	:
(2)	Taluka	:
(3)	Name of the village	:
(4)	Out-let No.	:
(5)	Survey No. _________ and extent	:
(6)	Scheme notified under Form No. (1) ________ of the Command AreaDevelopment Rules, 1999, dated -.
(7)	Alteration/modifications approved	:
(8)	Phasing of the Scheme	:
	(a) Area-wise	:
	(b) Work-wise	:
(9)	Cost involved	:
(10)	Charges or dues to be levied on the beneficiaries	:

Chief Executive(Command Area DevelopmentBoard)

Form - III[See rule-6(3)]Directions to the land holders in terms of sub-section (3) of section 19of the Goa Command Area Development Act, 1997.Whereas your land/s (more fully described below) has/have been included in the Development Scheme for comprehensive development of the Command Area___________ which has been sanctioned by the Command Area Development Board under section 18 of the Goa Command Area Development Act, 1997 (Act 27 of 1997) and published in the Official Gazette dated ____ Sr.____ No. _____ vide Notification No._____ dated _____ & land development work therein is required to be carried out as specified in the said Development Scheme.Now, therefore, you are hereby required to intimate the Command Area Development Board within one month of the receipt of this directions whether you intend to carry out the land development work yourself according to the approved development scheme.If you are agreeable to carry out the work yourself, you are liable to pay proportionate cost of survey and supervision is detailed below:-

(1) Cost of Survey	Rs. ________
(2) Cost of Supervision	Rs. ________

Further, you are also directed to note that if you fail to intimate your concern to carry out the work yourself within the time specified above or if you fail to carry it out after agreeing to do so the Command Area Development Board will carry out or get carried out the said land development work and the land development so carried out shall be deemed to have been done with your consent.Also, note that the cost of the work so carried out including survey and supervision and any other amount as certified by the Command Area Development Board shall be a charge on the land so developed if not recovered under Rule 13 of the Goa Command Area Development Rules, 1999.Description of the Land

(1)Name of the village ____________________________________________________

(2)Survey No. and extent of the land to be developed _____________________________

(3)Estimated Cost of the development work as per the approved Scheme_____________Dated this ________ day ______

Chief Executive(Command Area DevelopmentBoard)

To,____________________________________________________________Form - IV(See rule 8)Command Area DevelopmentBoard Budget Estimate for the Year ................

Sub-Major Head	Actual	Budget estimates for the year	Revised Estimates for the year	Variation +/-	Remarks
Minor Head and Detailed Head	Actuals	Anticipated Exp.	Total Revised Estimates	Budget estimates for the year	Between B.E. & B.E.	Between B.E. & B.E.
1	2	3	4	5	6	7	8	9	10	11	12

Part I-General (Revenue) Account
Receipts:
A.	Grants from Government towards:
	(1)	General Administration
	(2)	State Sector Schemes:
		(i)	Agriculture
		(ii)	Ground Water Survey & Investigation
		(iii)	Animal Husbandry
		(iv)	Horticulture
		(v)	Forest
		(vi)	Fisheries
		(vii)	Sericulture
		(viii)	Co-operation
		(ix)	Marketing
		(x)	Other Schemes (if any)
(3)	Central Sector Schemes(Particular of Central SectorSchemes:in operation in the Command Area should bespecified)
			Total of A :
B.	Miscellaneous:
	Revenues:-
	(1)
	(2)
	(3)
			Total of B:
			Total of A & B:
			Opening Balance:
			Grand Total:
Note :-Allocation of Funds for Schemes under eachsector should be specified in a Schedule and enclosed in respectof A(2) and (3).
A.	EXPENDITURE :-
	General Administration
	(i)	Pay of Officers
	(ii)	Pay of Estt.
	(iii)	D.A.
	(iv)	O.T.
	(v)	T.A.
	(vi)	Contingencies
		Total of A:
B.	DEVELOPMENT SCHEMES UNDER STATE SECTOR :-
	(i)	Agriculture
	(ii)	Ground Water Survey & Investigation
	(iii)	Animal Husbandry and Veterinary Services
	(iv)	Horticulture
	(v)	Forest
	(vi)	Fisheries
	(vii)	Sericulture
	(viii)	Co-operation
	(ix)	Marketing
	(x)	Other Schemes (if any)
			Total of B :
C.	DEVELOPMENT SCHEME UNDER CENTRAL SECTOR :-
	(i)	(Particulars of Central Sector Schemes in operation in theCommand Area should be specified)
		Total of C:
		Total of A, B & C :
		Closing Balance:
		Grand Total :
Note :-Details of the Schemes implemented in theCommand Area under B and C above should be furnished in aSchedule and appended to this estimate duly indicating theallocation of funds in respect of various Schemes and itemscoming under each Scheme.
Part II-Capital Account
Receipts:
	(1)	Loans from State Govt.
	(2)	Loans from Central Govt.
	(3)	Loans from Other Financing Agencies
		Total of "A" :
B.	Other Receipts :
		Total of A & B :
		Opening Balance:
		Grand Total :
Expenditure :
A.	Capital Expenditure on Building Works
B.	Other Works
		Total of A & B :
		Closing Balance:
		Grand Total :
Note :-Details of Works executed to be furnished in aSchedule
Part III-Debt Heads and Suspense Account
Receipts:
	A.	Interest from Investment
	B.	Deposits
	C.	Advance Recoverable
	D.	Other Recoveries
	E.	Collection on behalf of Govt.
			Total of A to E :
			Opening Balance :
			Grand Total :
Disbursements :
	A.	Investments
	B.	Repayments of Loans
	C.	Refund of Deposit
	D.	Advances
	E.	Remittances and Recoveries
	F.	Remittances of Other Collections
			Total of A to F :
			Closing Balance:
			Grand Total :

Chief Executive(Command Area DevelopmentBoard)

Form V(See rule 9)Command Area Development BoardAnnual Statement of Accounts for the yearPart - I General (Revenue) AccountReceipt Account

Heads of Account	Actuals for the previous year	Budget estimates for the year	Revised budget estimates for the year	Actuals for the year	Remarks
1	2	3	4	5	6
A.	GRANT-IN-AID FROM GOVERNMENT ON ACCOUNT OF:-
	I.	State Plan Schemes -
		(i)	Agriculture
		(ii)	Animal Husbandry & Vet. Services
		(iii)	Horticulture
		(iv)	Fisheries
		(v)	Forest
		(vi)	Marketing
		(vii)	Sericulture
		(viii)	Co-operative
		(ix)	Project Studies and Research
		(x)	Country Planning & Growth Centres
		(xi)	Small Scale Industries
		(xii)	Other Schemes, if any, to be specified
			Total of 'I'
	II.	Central Sector and Centrally Sponsored Schemes -
		(i)	General Administration and Maintenance
			(a)	Pay of Officers
			(b)	Pay of Establishment
			(c)	T.A.
			(d)	Contingency
			(e)	Tools and Plants
			(f)	Miscellaneous items (to be specified)
			Total of II (i)
		(ii)	For Schemes
			(a)	Land Development
			(b)	Soil Survey Planning, Design and Supervision OnfarmDevelopment Works
			(c)	Construction of Field Channels
			(d)	Ground Water Survey and investigation
			(e)	Drainage
			(f)	Subsidy to Small Farmers and Marginal Farmers
			(g)	Share Capital Injection to P. L. D.
			(h)	Consolidating of holding
			(i)	Purchase of equipments
			(j)	Construction of Ayacut Roads
			(k)	Pilot Projects for Soil and Water Management
			(l)	I.R.D. Programme
			(m)	Any other Scheme (to be specified)
			Total of II (ii) :
			Total of II :
			Total of 'A' :
B.	(i)	Miscellaneous Revenue:
		Revenues derived from the properties of the authority
		(a)	From Lands
		(b)	From buildings
		(c)	From Tools and Plants
		(d)	Miscellaneous (to be specified)
			Total of 'B' (i) :
	(ii)	Revenues from the other sources:
		(a)	Agriculture
		(b)	Horticulture
		(c)	Irrigation
		(d)	Sericulture
		(e)	Marketing
		(f)
		(g)
		(h)
			Total of 'B' (ii) :
	(iii)	Free Fines etc.:
			Total of 'A & B' :
			Opening Balance :
			Grand Total :

Part I – Expenditure Account Command Area Development

Annual Statements of Account for the Year

Heads of Account	Actuals for the previous year	Budget estimates for the year	Revised budget estimates for the year	Actuals for the year	Remarks
1	2	3	4	5	6

A.	General Administration
	(i)	Administrators Establishment-
		(a)	Pay of Officers
		(b)	Pay of Establishment
		(c)	Other Advances
		(d)	Dearness Allowance
		(e)	Travelling Allowance
		(f)	Medical Expenses
		(g)	Contingencies
			(i)	Office Expenses
			(ii)	Office Equipments (Furniture
			(iii)	and Typewriters etc.)
			(iv)	Stationary
			(v)	Rents, Rates and Taxes
			(vi)	Telephone Charges
			(vii)	Electricity Charges Petrol, Oil and Lubricants(Vehiclemaintenance)
			(viii)	Advertisement Charges
			(ix)	Printing Charges
		(h)	Pension and Leave Salary Contributions
				Total of (i) :
	(ii)	Expenses connected with the meetings of the Authority
		(a)	T.A. to Members
		(b)	Sitting Fee to members
		(c)	Reimbursement Charges
				Total of (ii) :
	(iii)	Land Development (Agriculture)
		(a)	Pay of Officers
		(b)	Pay of Establishment
		(c)	Deputation Allowance
		(d)	Dearness Allowance
		(e)	Travelling Allowance
		(f)	Medical Expenses
		(g)	Contingencies
			(i)	Office Expenses
			(ii)	Office Equipments
			(iii)	Stationary
			(iv)	Rents, Rates and Taxes
			(v)	Telephone Charges
			(vi)	Electricity Charges
			(vii)	Maintenance of Vehicle (Petrol, Oil and Lubricants)
			(viii)	Advertisement Charges
			(ix)	Printing Charges
		(h)	Pension and Leave Salary Contributions
				Total of (iii) :
	(iv)	Land Development - (Engineering Estt.)
		(a)	Pay of Officers
		(b)	Pay of Establishment
		(c)	Deputation Allowance
		(d)	Dearness Allowance
		(e)	Travelling Allowance
		(f)	Medical Expenses
		(g)	Contingencies
			(i)	Office Expenses
			(ii)	Office Equipments
			(iii)	Stationary
			(iv)	Rents, Rates and Taxes
			(v)	Telephone Charges
			(vi)	Electricity Charges
			(vii)	Maintenance of Vehicle (Petrol, Oil and Lubricants)
			(viii)	Advertisement Charges
			(ix)	Printing Charges
		(h)	Pension and Leave Salary Contributions
				Total of (iv):
	(v)	Land Development (Co-operation)
		(a)	Pay of Officers
		(b)	Pay of Establishment
		(c)	Deputation Allowance
		(d)	Dearness Allowance
		(e)	Travelling Allowance
		(f)	Medical Expenses
		(g)	Contingencies
			(i)	Office Expenses
			(ii)	Office Equipments
			(iii)	Stationary
			(iv)	Rents, Rates and Taxes
			(v)	Telephone Charges
			(vi)	Electricity Charges
			(vii)	Maintenance of Vehicle (Petrol, Oil and Lubricants)
			(viii)	Advertisement Charges
			(ix)	Printing Charges
		(h)	Pension and Leave Salary Contributions
				Total of (v) :
	(vi)	Development of Animal Husbandry and Veterinary Services
		(a)	Pay of Officers
		(b)	Pay of Establishment
		(c)	Deputation Allowance
		(d)	Dearness Allowance
		(e)	Travelling Allowance
		(f)	Medical Expenses
		(g)	Contingencies
			(i)	Office Expenses
			(ii)	Office Equipments
			(iii)	Stationary
			(iv)	Rents, Rates and Taxes
			(v)	Telephone Charges
			(vi)	Electricity Charges
			(vii)	Maintenance of Vehicle (Petrol, Oil and Lubricants)
			(viii)	Advertisement Charges
			(ix)	Printing Charges
		(h)	Pension and Leave Salary Contributions
				Total of (vi) :
	(vii)	Horticulture Development
		(a)	Pay of Officers
		(b)	Pay of Establishment
		(c)	Deputation Allowance
		(d)	Dearness Allowance
		(e)	Travelling Allowance
		(f)	Medical Expenses
		(g)	Contingencies
			(i)	Office Expenses
			(ii)	Office Equipments
			(iii)	Stationary
			(iv)	Rents, Rates and Taxes
			(v)	Telephone Charges
			(vi)	Electricity charges
			(vii)	Maintenance of Vehicle (Petrol, Oil and Lubricants)
			(viii)	Advertisement Charges
			(ix)	Printing Charges
		(h)	Pension and Leave Salary Contributions
				Total of (vii) :
	(viii)	Sericulture Development
		(a)	Pay of Officers
		(b)	Pay of Establishment
		(c)	Deputation Allowance
		(d)	Dearness Allowance
		(e)	Travelling Allowance
		(f)	Medical Expenses
		(g)	Contingencies
			(i)	Office Expenses
			(ii)	Office Equipments
			(iii)	Stationary
			(iv)	Rents, Rates and Taxes
			(v)	Telephone Charges
			(vi)	Electricity Charges
			(vii)	Maintenance of Vehicle (Petrol, Oil and Lubricants)
			(viii)	Advertisement charges
			(ix)	Printing Charges
		(h)	Pension and Leave Salary Contributions
				Total of (viii) :
	(ix)	Marketing Development
		(a)	Pay of Officers
		(b)	Pay of Establishment
		(c)	Deputation Allowance
		(d)	Dearness Allowance
		(e)	Travelling Allowance
		(f)	Medical Expenses
		(g)	Contingencies
			(i)	Office Expenses
			(ii)	Office Equipments
			(iii)	Stationary
			(iv)	Rents, Rates and Taxes
			(v)	Telephone Charges
			(vi)	Electricity Charges
			(vii)	Maintenance of Vehicle (Petrol, Oil and Lubricants)
			(viii)	Advertisement Charges
			(ix)	Printing Charges
		(h)	Pension and Leave Salary Contributions
				Total of (ix) :
	(x)	Fisheries Development
		(a)	Pay of Officers
		(b)	Pay of Establishment
		(c)	Deputation Allowance
		(d)	Dearness Allowance
		(e)	Travelling Allowance
		(f)	Medical Expenses
		(g)	Contingencies
			(i)	Office Expenses
			(ii)	Office Equipments
			(iii)	Stationary
			(iv)	Rents, Rates and Taxes
			(v)	Telephone Charges
			(vi)	Electricity Charges
			(vii)	Maintenance of Vehicle (Petrol, Oil and Lubricants)
			(viii)	Advertisement Charges
			(ix)	Printing Charges
		(h)	Pension and Leave Salary Contributions
				Total of (x) :
	(xi)	Forest Development
		(a)	Pay of Officers
		(b)	Pay of Establishment
		(c)	Deputation Allowance
		(d)	Dearness Allowance
		(e)	Travelling Allowance
		(f)	Medical Expenses
		(g)	Contingencies
			(i)	Office Expenses
			(ii)	Office Equipments
			(iii)	Stationary
			(iv)	Rents, Rates and Taxes
			(v)	Telephone Charges
			(vi)	Electricity Charges
			(vii)	Maintenance of Vehicle (Petrol, Oil and Lubricants)
			(viii)	Advertisement Charges
			(ix)	Printing Charges
		(h)	Pension and Leave alary Contributions
				Total of (xi) :
	(xii)	Ground Water Survey and Investigation
		(a)	Pay of Officers
		(b)	Pay of Establishment
		(c)	Deputation Allowance
		(d)	Dearness Allowance
		(e)	Travelling Allowance
		(f)	Medical Expenses
		(g)	Contingencies
			(i)	Office Expenses
			(ii)	Office Equipments
			(iii)	Stationary
			(iv)	Rents, Rates and Taxes
			(v)	Telephone Charges
			(vi)	Electricity Charges
			(vii)	Maintenance of Vehicle (Petrol, Oil and Lubricants)
			(viii)	Advertisement
			(ix)	Printing Charges
		(h)	Pension and Leave Salary Contributions
				Total of (xii) :
				Total of Group 'A'
B.	EXPENDITURE ON STATE PLAN SCHEMES
	(i)	Agricultural Development:
		(a)	Purchase of plant protection equipments
		(b)	Conducting Education Training Camps for farmers
		(c)	Study tour for Farmers
		(d)	Demonstration in various fields related to"irrigation"
		(e)	Purchase of equipments for Audio visual programmes
		(f)	Printing and Publicity of literatures on AgriculturalDevelopment
		(g)	Purchase of tools and Plants (Schemes to be specified)
				Total of (i) :
	(ii)	Development of Animal Husbandry and Veterinary Services :
		(a)	Strengthening Veterinary Institutions
		(b)	Training Farmers in
			(i)	Sheep Rearing
			(ii)	Dairing
			(iii)
			(iv)
		(c)	Demonstration Programme
			(1)
			(2)
			(3)
		(d)	Printing and Supplying of Literature on Animal Husbandry
		(e)	Supply of -
			(1)	Drug
			(2)	Pigs
			(3)	Cocks
			(4)	Bulls
			(5)	Sheep etc.
		(f)	Purchase of Equipments for Demonstration
		(g)	Purchase of equipments for distribution to farmers
		(h)	Purchase of Tools and Plants to be specified
		(i)
		(j)
				Total (ii) :
	(iii)	Horticulture Department :
		(a)	Estt. of Horticulture Farms
		(b)	Layout demonstrations
		(c)	Training of Farmers in Horticulture
		(d)	Purchase of Seeds, Seedlings etc. for demonstration purposes
		(e)	Purchase of seeds, seedlings improvements etc. for supply tofarmers
		(f)	Printing and leaflets
		(g)	Purchase of Tools and Plants to be specified
		(h)
		(i)
		(j)
				Total (iii) :
	(iv)	Fisheries Development :
		(a)	Construction of Fish farms
		(b)	Purchase of Fish Seeds
		(c)	Training of Fishermen
		(d)	Pisciculture demonstrators
		(e)	Purchase of vehicles for transportation
		(f)	Purchase of Fish farm equipments/implements
		(g)	Purchase of Tools and Plants to be specified
		(h)
		(i)
				Total (iv) :
	(v)	Forest Development:
		(a)	Maintenance of Plantations
		(b)	Raising and planting of seedling
		(c)	Maintenance and raising of Nurseries
		(d)	Canal Bank Plantation
		(e)	Planting Agree
		(f)	Purchase of Tools and Plants to be specified
		(g)
		(h)
		(i)
				Total (v) :
	(vi)	Marketing :
		(a)	Supply of Metric Weights and Storage bins
		(b)	Purchase of Tools and Plants to be specified
		(c)
		(d)
		(e)
				Total (vi) :
	(vii)	Sericulture Developments :
		(a)	Maintenance and raising of mulberry plants
		(b)	Purchase of Tools and Plants to be specified
		(c)
		(d)
		(e)
				Total (vii) :
	(viii)	Co-operation
		(a)	Enrolment of Members
		(b)	Subsidy to S.T. and S.C. to become members of Co-operatives
		(c)	Subsidy for levelling "irrigation" Wells and I.P.Sets.
		(d)	Purchase of Tools and Plants to be specified
		(e)
		(f)
		(g)
				Total (viii) :
	(ix)	Project Studies and Research :
		(a)	Purchase of Equipments
		(b)	Preparation of Project Reports and Printing
		(c)	Purchase of Tools and Plants to be specified
		(d)
		(e)
		(f)
		(g)
				Total (ix) :
	(x)	Country Planning and Growth Centres :(Heading of Expenditureto be specified)
				Total (x) :
	(xi)	Small Scale Industries:(Heading of Expenditure to bespecified)
				Total (xi) :
				Total of Group "II"
C.	CENTRAL SECTOR AND CENTRALLY SPONSORED SCHEMES
	(i)	Land Development:
		(a)	Headings to be specified
		(b)
		(c)
		(d)	Purchase of Tools and Plants
				Total (i) :
	(ii)	Soil Survey Planning, Design, Supervision on Farm DevelopmentWorks
		(a)	Headings to be specified
		(b)
		(c)
		(d)	Purchase of Tools and Plants
				Total (ii):
	(iii)	Construction of Field Channels :
		(a)	Headings to be specified
		(b)
		(c)
		(d)
		(e)	Purchase of Tools and Plants
				Total (iii) :
	(iv)	Ground Water Survey And Investigation:
		(a)	Headings to be specified
		(b)
		(c)
		(d)
		(e)	Purchase of Tools and Plants
				Total of (iv) :
	(v)	Construction of Field Drainage :
		(a)	Headings (to be specified)
		(b)
		(c)
		(d)
		(e)	Purchase of Tools and Plants
				Total of (v) :
	(vi)	Subsidy of Small and Marginal Farmers :
		(a)	Headings to be specified
		(b)
		(c)
		(d)
		(e)	Purchase of Tools and Plants
				Total of (vi) :
	(vii)	Injection of Share Capital:Detailed headings to be specified:
		(a)
		(b)
		(c)
		(d)	Purchase of Tools and Plants
				Total (vii) :
	(viii)	Consolidation of Holdings:Headings of expenditure to bespecified
		(a)
		(b)
		(c)	Purchase of Tools and Plants
				Total of (viii) :
	(ix)	Purchase of Equipments :(Fields to which the Expr. relate tobe indicated)
		(a)
		(b)
		(c)
		(d)
				Total of (ix) :
	(x)	Construction of Ayacut Roads:(Headings to be specified)
		(a)
		(b)
		(c)
		(d)
				Total of (x) :
	(xi)	Pilot Projects for Soil and Water Management:(Headings to bespecified)
		(a)
		(b)
		(c)
		(d)
				Total of (xi) :
	(xii)	Integrated Rural Development Programme:(Expr. under eachprogramme to be specified.)
		(a)
		(b)
		(c)
		(d)
				Total of (xii) :
	(xiii)	Other Schemes, if any to be shown separately
		TOTAL UNDER GROUP "C"
		TOTAL OF "I TO III "
		CLOSING BALANCE
		GRAND TOTAL :

Annual Accounts of the CADA for the Year

Part II – Capital Account

Heads of Account	Actuals for the previous year	Budget estimates for the year	Revised budget estimates for the year	Actuals for the year	Remarks
1	2	3	4	5	6

	CAPITAL RECEIPTS
	Opening Balance
	Loans Raised on A/C or :
(1)	Agriculture
(2)	Animal Husbandry & Vet. Services
(3)	Horticulture
(4)	Fisheries
(5)	Afforestation
(6)	Marketing
(7)	Sericulture
(8)	Co-operation
(9)	Project Studies and Research
(10)	Country Planning & Growth Centres
(11)	Small Scale Industries
(12)	Ayacut Roads
(13)	Land Development (Survey, Design, Supervision & OFDWorks)
(14)	Construction of' Field Channels
(15)	Drainage Works
(16)	Ground Water Survey and Investigation
(17)	Purchase of Equipments
(18)	Subsidy to S & M farmers
(19)	Special Loan Accounts
(20)	Construction of Markets
(21)	Land Development Training Centres
(22)	Building Works (for Establishment and Staff Quarters)
(23)	CADA Establishment
(24)	Other Irrigation Works
(25)	Other Schemes, if any
	Receipts :
(1)	Agriculture
(2)	Animal Husbandry & Veterinary Services
(3)	Horticulture
(4)	Fisheries
(5)	Afforestation
(6)	Marketing
(7)	Sericulture
(8)	Co-operation
(9)	Project Studies and Research
(10)	Country Planning & Growth Centres
(11)	Small Scale Industries
(12)	Ayacut Roads
(13)	Land Development (Survey, Design, Supervision & OFDWorks)
(14)	Construction of field channels
(15)	Drainage Works
(16)	Ground Water Survey and Investigation
(17)	Purchase of Equipments
(18)	Subsidy to A & M farmers
(19)	Special Loan Account
(20)	Construction of Markets
(21)	Land Development Training Centres
(22)	Building Works (for Establishment and Staff Quarters)
(23)	CADA Establishment
(24)	Other Irrigation Works
(25)	Other Schemes, if any
	Total Receipts :
	Total Receipts including 'O & B' :
	Expenditure :
(1)	Agriculture
(2)	Animal Husbandry & Veterinary Services
(3)	Horticulture
(4)	Fisheries
(5)	Afforestation
(6)	Marketing
(7)	Sericulture
(8)	Co-operation
(9)	Project Studies and Research
(10)	Country Planning & Growth Centres
(11)	Small Scale Industries
(12)	Ayacut Roads
(13)	Land Development (Survey, Design, supervision & OFDWorks)
(14)	Construction of Field Channels
(15)	Drainage Works
(16)	Ground Water Survey and Investigation
(17)	Purchase of Equipments
(18)	Subsidy to S & M farmers
(19)	Special Loan Account
(20)	Construction of Markets
(21)	Land Development Training Centres
(22)	Building Works (for Establishment and Staff quarters)
(23)	CADA Establishment
(24)	Other Irrigation Works
(25)	Other Schemes, if any
	Total Expenditure :
	Closing Balance :
(1)	Agriculture
(2)	Animal Husbandry & Veterinary Services
(3)	Horticulture
(4)	Fisheries
(5)	Afforestation
(6)	Marketing
(7)	Sericulture
(8)	Co-operation
(9)	Project Studies and Research
(10)	Country Planning & Growth Centres
(11)	Small Scale Industries
(12)	Ayacut Roads
(13)	Land Development (Survey, Design, Supervision & OFDWorks)
(14)	Construction of Field Channels
(15)	Drainage Works
(16)	Ground Water Survey and Investigation
(17)	Purchase of Equipments
(18)	Subsidy to A & M farmers
(19)	Special Loan Account
(20)	Construction of Markets
(21)	Land Development Training Centres
(22)	Building Works (for Establishment and Staff quarters)
(23)	CADA Establishment
(24)	Other Irrigation Works
(25)	Other Schemes, if any Total Closing Balance :
Note :-A separate statement in the form given belowshall be prepared for each scheme coming under Capital Account
	Name of the Scheme :
	Opening Balance
	Receipts :
1.	Loan from Government
2.	Loan from other Agencies
3.	No. of installments of Loan received
4.	Contributions from Farmers
5.	Contribution from General Revenue
6.	Sale proceeds of lands and other capital assets
7.	Deposits from Contractors
8.	Recovery and Advances
9.	Other receipts (to be specified)
	Total :
	Grand Total including 'O & B' :
	Expenditure
1.	Special Establishment if any, employed on the Scheme
2.	Cost of Works (Workwise details to be furnished separately)
3.	Contingencies
4.	Cost of Stores and Materials
5.	Refund of Deposits
6.	Advances to Contractors
7.	Cost of Special T and P
8.	Purchase of land
9.	Misc. (to be specified)
	Total "C & B" :
	Grand Total :
	Total closing balance :

Annual Accounts of the CADA ............. ........... for the Year

Part III – Debt and suspense Account

Heads of Account	Actuals for the previous year	Budget estimates for the year	Revised budget estimates for the year	Actuals for the year	Remarks
1	2	3	4	5	6

	Receipts:
A.	Interest from Investments
	1.	Interest from Investments
	2.	Realisation from sinking funds for repayment of loans
		Total of 'A' :
B.	Deposits:
	1.	Deposits from Contractors
	2.	Deposits from Farmers for Works
	3.	Security Deposits from employees
	4.	Other Misc. Deposits
		Total of 'B' :
C.	Advances recoverable:
	1.	From Contractors
	2.	From Farmers
	3.	From Employees
		(i)	H.B.A.
		(ii)	M.C.A.
		(iii)	B.P.A.
		(iv)	F.A.
		(v)	Rice/Ragi purchase advance
		(vi)	Advance pay
		(vii)	Stock
	4.	Permanent Advances
	5.	Advance to Executive Department adjusted
		Total of 'C' :
D.	Other Recoveries :
	1.		From Contractors
		(a)	Royalty
		(b)	Income Tax
		(c)	(to be specified)
	2.	From Farmers -
		(a)	Repayment of Loans from Ineligible Farmers
		(b)	Contributions
	3.	From Employees -
		(a)	Insurance Premia/Loan repayment
			(i)	K.G.I.D.
			(ii)	L.I.C.
			(iii)	P.L.I.
		(b)	G.P.F. Subscription and Loan Repayment
		(c)	Income Tax
		(d)	P.T.
		(e)	F.B.F.
		Total of 'D' :
E.	Collection on behalf of Government:
	1.	To be specified
	2.
	3.
		Total of 'E' :
		Total Receipts of Part III :
		O.B.:
		Grand Total :
	Disbursements
A.	Investments:
	(i)	Investment from General Account
	(ii)	Investment from Sinking Fund
	(iii)	Investment from Unspent Loans
		Total of 'A' :
B.	Repayments of Loans :
	1.	Repayment of Government Loans
	2.	Repayment of Loans to the Agencies
	3.	Interest on Loans
		(a)	Government Loans
		(b)	Other Loans
		Total of 'B' :
C.	Refund of Deposits:
	1.	Contractors
	2.	Cost of Works done for Farmers
	3.	Employees
	4.	Other Misc. Deposits
		Total of 'C' :
D.	Advances to :
	1.	Contractors
	2.	Farmers
	3.	Employees
		(i)	H.B.A.
		(ii)	M.C.A.
		(iii)	B.P.A.
		(iv)	F.V.A.
		(v)	Rice/Ragi purchase Advance
		(vi)	Advance of Pay
		(vii)	Stock
		(viii)	Advances to Executive Department
		Total of 'D' :
E.	Remittances and Recoveries:
	1.	Royalty
	2.	Income Tax
		(i)	Contractors
		(ii)	Employees
	3.	(a)	Insurance Premia/Employment of Loan
			(i)	K.G.I.D.
			(ii)	L.I.C.
			(iii)	P.L.I.
	4.	G.P.F. Subscription/Repayment of Loans
	5.	F.B.F.
	6.	P.T.
	7.	Contributions
		Total of 'E' :
F.	Remittances of other collections :
		(Items to be specified)
		Total of 'F' :
		Total expenditure of Part III :
		Closing Balance :
		Grand Total :

Form No. VI(See rule 10)Command Area Development Board For ___________________________________ Irrigation Project, Goa.Annual Report for the year __________________________________(I)Preamble-(II)Project and Project-History _________(III)Objectives of the Command Area Development(IV)Sphere of activities._________(V)Organisation set-up and details of Command Area Development Board. -(VI)Budget and Expenditure. -(VII)Utilisation of potential (coverage). __________(VIII)Item-wise details of On farm Development Works______(IX)Positive effect/Benefits derived due to implementation of the Command Area Development Programme.Form No. VII(See rule 15)Notice to an occupier of private land, building, enclosed Courtyard or garden attached to dwelling house under proviso to Clause (f) of sub-section (4) of section 14 of the Command Area Development Act, 1997, Goa (Act 27 of 1997).To,____________________________________________________I____________, Canal Officer, _________ hereby give notice that it is proposed to enter into the land, building/enclosed Court/Garden attached to dwelling house in survey No. _______ of _____ village ______ Taluka _______ District which is in your occupation for the purpose of ____________ at __________ on _________.I, request you to allow any person acting on my behalf and under my orders to (here enter the purpose) _________________________Canal OfficerForm No. VIII(See rule 16)Draft agreement between the Command Area Development Board and Co-operative Water Distribution SocietyThis Agreement is made at ______ on this ________ day of ______ in the year one thousand nine hundred and ninety eight between the Command Area Development Board, a body constituted under the Goa Command Area Development Act, 1997 (Goa Act 27 of 1997), having its Office at _________ and represented in this act by Shri ____ by virtue of __________ dated ____ (hereinafter called 'Board') which expression shall unless repugnant to the context or meaning thereof be deemed to include its successors in office and permitted assigns) of the one part and the ______ Society, a society registered under the ____ under Registration No. ____ having its Registered Office at __________ and represented in this Act by its Chairman Shri _______ having been duly authorised in this behalf by virtue of _____ dated ______ (hereinafter called 'Society' which expression, unless repugnant to the context or meaning thereof, include its successors-in-office and permitted assigns) of the other part.Whereas, the Command Area falling under Minor/Water Course No. ______in villages _____ of _____ Irrigation Project (hereinafter called as the "Command Area"), is assigned to the Society for Irrigation management for a period under this Agreement (Command Area map is attached);And whereas the ownership of Minor/Water Course No. ___ alongwith on Farm Development structures and land acquired for the water delivery systems and all works executed through the Board funds will remain with the Board;And whereas to achieve the above objectives, terms and conditions as specified hereunder have been mutually agreed to by both the parties hereto. These terms and conditions shall be modified if required with the consent of both the parties by way of supplementary Agreement.Now, therefore, this Agreement witnesseth as under :-

(1)Objectives of the Agreement :- The main objectives of the Board behind this Agreement is to utilise the available water to crops as per the requirement and to increase the crop production and also to increase the farmers participation in Irrigation water management.Rules, regulations, objectives and line of action for the Society will be as under :-

(A)Minimum ⅔ of the area of concerned Minor/Water Course No.______ under Command Area shall be under command of the Society or out of total beneficiaries ⅔ of the beneficiaries shall be members of the Society.

(B)The Board will supply water at the Minor/Water Course No. ____ head and the same shall be distributed by the Society to all members and non-members in proportion of their crop area.

(C)FC, FD, Minor/Water Course No. ___ and structures thereon in the area of operation of the Society; shall be required to be maintained by the Society.

(D)The Board will provide training to the beneficiaries in latest technology in water management for economic and proper water use.

If any objective other than above is to be included by the Society, then the Boards will have no objection to include it. However, this objective shall be got approved from the Board and if any objective affects the main objectives, then it will stand cancelled automatically. This provision needs to be made in the bye-laws of the Society.

(2)Right of Water :- (a) In each season, water will be supplied to the Society at Minor/Water Course head. (this will be regulated as per condition No. 2 (d) below).

(b)The Board will supply water for the season generally from 1st November to 31st May as per the demand and as per availability of water. In case of failure of monsoon in the Kharif season, the demand of the Society will be considered by the Board, but the Board will not be obliged for its Sanction.

(c)Right is reserved to Sanction/or reject extra demand of water after taking into consideration the actual availability of water. Extra water can be sanctioned but if due to any reason, the Board is not able to supply such extra water then the Board shall not be responsible for any losses of the beneficiaries.

(d)If in any part of the year, water available in the reservoir is less, then water supply will be proportionately curtailed. Intimation regarding the same will be given at the beginning of the season.

(e)If any member of the society sells his land, his membership will be automatically cancelled and new owner thereof will be eligible for membership of the Society.

(f)In each season, rotation programme of canal will be published and will be given to the Society 10 days prior to beginning of season.

(g)All beneficiaries in the Command Area of the Society shall have right for membership of the Society. Each member shall have right for taking water in each season. If any member does not take water or take less water, then the Society shall have the right to distribute the water to other members.

(3)Use of Water For Irrigation :- Water will be supplied to the Society only for Irrigation purpose. If water is required for processing industry, then the Society shall give separate demand for the same and will have to obtain a separate sanction for the same from the Board.

(a)If due to topographical limitation, water could not be supplied this also includes uncommand area of flow Irrigation and if such area is to be included after land development, etc., in the Command Area (flow Irrigation) of Society for Irrigation, subsequent to the Agreement, water may be sanctioned for such extra area under the same terms and conditions so as to encourage utilization of available Irrigation potential. However, such sanction of water shall be restricted based on the availability.

(b)The Society shall have the right to decide different water rates for non-member farmers and the members of the Society and accordingly, the Society shall have the right to recover water charges from non-member farmers. However, this rates shall not exceed 30% more than the rates applicable to member of the Society.

(c)Water Rate and Charges :- The Society shall collect water charges from the members of the Society at the rate fixed by the Board, from time to time. The Society shall pay to the Board the water charges based on the cropping pattern as approved by the Board or as per actuals after keeping a margin of 10 % as working capital.

(4)Right of Members :- In the Command Area of the Society, the land owner or the tenant may become a member of the Society. Members shall apply for his water demand to the Society in the specified form and the Society shall inform the decision on such demand within a month after consideration.Each members shall have right to get water in each rotation from the Society for the season as per R.W.S. (Rotational Water Supply) decided by the Society. Under any circumstances, the number of actual water using members ( ) and area of a actual Irrigation (Ha.) on this Minor/Water Course at the time of Agreement, shall not be reduced. If it is reduced, the Board reserves the right to stop the water supply.

(5)Recovery of Water Charges :- The Board will supply water to the Society at the Minor/Water Course head as per sanction. For the water supplied, bill will be prepared based on the cropping pattern fixed by the Board after deduction 10 % towards working capital of the Society.Statement showing recovery dates

Sr. No.	Description	Date
1.	Date of sending bill to the Society by the Board		15thAugust
2.	Date of payment of bill by the Society to the Board		15thOctober

If the Society pays the amount to the Board after the stipulated date, a surcharge at 2% shall be paid by the Society to the Board. The Board shall have right to stop water supply to the Society, if water charges of the previous season is not paid within stipulated time limit.

(6)Repairs and Maintenance of Water Course :- (a) After execution of this Agreement and before starting of water supply, Minor/Water Courses and Structures on the Command Area of the Society will be jointly inspected and any requisite development and repairs needed will be carried out at the Board cost and after such repairs it will be shown to the satisfaction of the Society that desire carrying capacity is available in the system by actual joint inspection.

(b)It will be the responsibility of the Society to repair and maintain Water Course and field channels in the Command Area of the Society. For this purpose, the Board will give Rs. 5.00 per meter length of water course to the Society on the basis of the certificate issued by the concerned Cannal Officer of the Command Area Review of this fund shall be taken after two years.

Following items are covered under maintenance :-i. maintenance of Water courses and Field Channels;ii. to keep services road and inspection path in good condition;iii. to remove grass, shrubs and trees growing in the water Courses and field Channels;iv. desilting of Water courses/field channels;v. to keep structures in good conditions;vi. to keep outlet gates in good condition.Note :- If maintenance is not properly done, the Board reserves right to stop the water supply or carry out the repair works on behalf of the Society and recover the cost from the Society after 15 days notice as an arrears of land revenue under the law for the time being in force.

(7)Repairs and Maintenance of Field Channels and Field Drains :- (a) After execution of this agreement with the Society and prior to start water supply, field channels, field drains and Onfarm Development structures on the same in the Command Area of the Society will be expected jointly and if necessary, requisite development and repairs for water supply will be carried out at cost of the Board and after such repairs, it will be shown to the satisfaction of the Society, that desire carrying capacity is available in the system, by actual joint inspection.

(b)Responsibility of repairs and maintenance of Field Channel, Field Drains and Onfarm Development structures in the Command Area of the Society, will rest with the Society, the cost of which will be met from the fund made available to the Society as per the clause 6 (b) above. The Board reserves the right to stop water supply if proper maintenance is not done.

Following items are included in maintenance:-

(i)to remove silt from Field Channel and Field Drains,

(ii)to keep service road, inspection path in good condition,

(iii)to remove grass shrubs etc.;

(iv)to keep Onfarm Development structure in good condition,

(v)to keep outlet gates in good condition.

The Board reserves the rights to stop water supply or carry out repairs on behalf of the Society and recover cost for the same as an arrears of land revenue under the Law for the time being in force, if proper maintenance is not done.

(8)Extra Facility For Encouragement :- For achieving objective, such as, utilising all the available water proper manner, controlling unauthorised Irrigation, supply of water on maximum Command Area, for encouragement of the Society, the following special facility will be given to the Society, if demanded.At present, managerial subsidy will be given at the following rate. First two years Rs. 100/- per hectare and Rs. 75.00 per hectare for the third year. The salary payment of one canal Supervisor who may be appointed by the Society will be reimbursed at the rate which will be at par of the salary of the Canal Supervisor of the Department of the Government, and which is at present in the scale of Rs. 800-1150.This facility may be made available to the Society for maximum of three years after this Agreement.

(9)Irrigation on Percolation/Leakage :- If water is used from the percolation/leakage from minor/water course and drainages in the Command Area of the Society, water charges will be imposed. However, the Society shall have no right on the percolated/leakage water from main canal and water in nallas.

(10)Rights of Government Officers :- The concerned Canal Officer shall have the right to see that terms/conditions mentioned in the Agreement are properly implemented or not, by inspection of water supply system and Command Area of the Society at any time. Inspection of working record of the Society shall be carried out by the Canal Officer, from time to time, in a year and the Society shall be responsible for compliance of such inspection report.

(11)If there is any dispute regarding various provisions made in this Agreement between the concerned Canal Officer and the Society, then final decision shall be of the Board.

(12)The period of this Agreement shall be five years with effect from the day of its execution and the same may be extended by mutual consent of both the parties.

(13)The provisions in this Agreement will be reviewed after 3 years and will be decided whether this Agreement shall be continued or not.

(14)There will be one representative of the Government as standing honorary member on the executive committee of the society.

(15)The stamp duty payable on this presents shall be borne by __________________.In witness whereof the parties have signed these presents on the date _____________ herein before mentioned.

Shri ___________________________		Shri __________________________
Chairman of ____________________		Canal Officer, for and on behalf
Society, by viture ________________		of the Board, by virtue of
Dated ________________________		Dated ________________________
Witnesses		Witnesses
(1) ___________________________		(1) ___________________________
(2) ___________________________		(2) ___________________________

Form - IX-ANotification(See rule 17)In exercise of the powers conferred by sub-section (1) of section 28 of the Goa Command Area Development Act, 1997 (Goa Act 27 of 1997), I ______________ Chief Executive of the Command Area Development Board, hereby declares that the Command Area Development Board ____________ is satisfied that for the better cultivation of the lands and for the optimum utilisation of the water resources of ______________ it is expedient and desirable in the public interest, to regulate that the _____________ crop/s should be grown in any area/land coming under the Command area of ___________ and the sowing thereof should invariably start by _____Chief Executive (Command Area Development Board)Form - IX-BNotification(See rule 17)Whereas the Command Area Development Board vide Notification No. ________________ dated _____ 199, publication in the Official Gazette, Series ____ No.______ dated _____ 199 , has made a declaration under sub-section (1) of section 28 of the Goa Command Area Development Act, 1997 (Goa Act 27 of 1997) (hereinafter called the 'said Act').Now, therefore, in exercise of the powers conferred by sub-section (2) of section 28 of the said Act, I ____________________ Canal Officer, hereby specify that whoever intends to cultivate _____________ in the _____________________ season in any area/land coming under the Command Area of _____________ should invariably start sowing the seeds by ______ (date) and ______________________ harvest the crop latest by ______________ (date) in case __________ crop is standing in the above said area/land after ______________ (date), no Irrigation water from the above said water source will be supplied to the same from __________(date).Canal Officer

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State of Goa - Act