Section 2 in Tamil Nadu Farmers' Management of Irrigation Systems Rules, 2002
2. Definitions.
(1)In these rules, unless the context otherwise requires, -(a)"Act" means the Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000 (Tamil Nadu Act 7 of 2001);(b)"Commissioner" means an officer appointed by the Government under section 41 of the Act;(c)"Competent authority" means an officer appointed by the Government under section 26 of the Act;(d)"Form" means Form appended to these rules;(e)"Turnover" means handing over of operation and maintenance responsibilities of water supply and drainage systems of the-(i)entire distribution system below main canals, comprising distributaries and water courses including minor irrigation sources like irrigation tanks; and(ii)field and minor drains within the jurisdiction of the Farmers' Organisation.(2)Words used, but not defined in these rules shall have the meaning, respectively, assigned to them in the Act.
