Section 50 in Rajasthan Farmers' Participation in Management of Irrigation System rules, 2002
50. Procedure for execution of works by Water Users' Association.
- Water Users' Association may execute, repair and maintenance work out of its own income subjected to following conditions : -(i)Kachha works of repair and maintenance involving earthwork, Excavation, repair of cuts, filling of depressions, grass cutting, shrub & weed removal, filling of rain cuts, gullies, rills silt removal and repair of banks and service road etc. not exceeding Rs. 50 per ha. of Culturable command area in a year.(ii)Pucca work relating to repairs of structures involving plaster/pointing and repair to damaged masonry/concrete etc. not exceeding Rs. 20 per ha. of Culturable command area in a year.(iii)For attending piping, breach amount shall be spent not exceeding Rs. 30 per ha of culturable Command Area per year and execution of all such work shall require approval of the managing committee.(iv)Works exceeding Rs. 50000/- in a year, shall be executed after preparation of proper estimate and issue of technical sanction by the competent authority including deviations up to 20 percent as under:(a)Junior Engineer more than 50000 and up to Rs. 1.00 lacs per year for M & R works only.(b)Assistant Engineer more than Rs. 1.00 lacs to Rs. 5.00 lacs per year for M & R works only.(c)Executive Engineer more than Rs. 5.00 lacs to 10.00 lacs per year for M & R including all works for extension, improvement and modernisation etc.(d)Superintending Engineer more than 10.00 lacs per year for M & R including all works for extension, improvement and modernisation etc.(v)On completion of repair and maintenance and regulation works the report about works executed shall be prepared and all related vouchers shall be put up before the managing committee for scrutiny and suggestions for future adoption. The final report shall also be put up before the general body.Note. - (a) No work shall be executed which is related to change in scope or utility of the system.(b)Any work related to fresh construction, change from original design ; and improvement shall require approval of Executive Engineer and Superintending Engineer within their respective technical/administrative/ financial limits.(c)Competent Authority can stop execution of work by written order, if work is found to be of inferior quality and workmanship with advice to remove/terminate agency/contract with immediate effect.
