(1)The Farmers' Organisation shall assist the Government/Commissioner/Government authorities in implementing the various provisions of the Act and rules; and it shall abide by the directions/orders given by the Government/Commissioner.(2)The Farmers' Organisation shall assist the Chief Engineer/Super tending Engineer and Election Authorities in the conduct of elections.(3)Those members who do not abide by the decisions of the Executive Committee/General Body or who do not pay the water cess/taxes or who do not make contributions towards the activities of the Association shall be subjected to the following course of action; namely:(a)The Executive Committee may take decision not to supply water or provide benefits to such person;(b)The Executive Committee may order recovery of damages and cause reimbursement of the loss to the assets or income of the Farmers' Organisation; and(c)This is without prejudice to any penalty that may be imposed under any Act in force.(4)In case of failure on the part of Executive Committee to discharge any of its functions, it shall be lawful for the Competent Authority to perform those functions as per law.
