Section 11 in The Maharashtra Management of Irrigation Systems by Farmers Rules, 2006
11. Constitution of Sub-Committees.
(1)As provided in section 20, the Managing Committee of a Water Users' Association at Minor Level may constitute Sub-Committees comprising of minimum three members each for carrying out different functions vested in such Water Users' Association particularly taking into consideration the aspects of agriculture, water management, animal husbandry and dairy development.(2)The members of such Sub-Committees shall be nominated by the Managing Committee of a Water Users' Association either from its Directors or from amongst the General Body members and if necessary, the professionals from outside.(3)The Chairperson of each Sub-Committee shall also be appointed by the Managing Committee from amongst the members of the Sub-Committee.(4)The role of such Sub-Committee shall be advisory in nature and its advice shall be in the form of the recommendations. The Managing Committee is empowered to take the final decision on the recommendations of such Sub-Committee.(5)The provisions of sub-rules (1), (2), (3) and (4) shall, mutatis mutandis, apply to the Sub-Committees of the Distributory Level Association, Canal Level Association, Project Level Association and the Lift Irrigation Water Users' Association.
