Section 29(1) in The Gujarat Water Users' Participatory Irrigation Management Act, 2007
(1)A Managing Committee of an Association shall consist of,-(a)a Chairperson and such number of other members not exceeding eleven as may be determined by the Competent Authority having regard to the number of members of the Association falling under clause (1) of section 5, and(b)an officer not below the rank of Additional Assistant Engineer of a division in which the minor canal exists, as may be nominated by an Executive Engineer of such division, ex-officio,(c)the member referred to in clause (b) shall have the right to speak or otherwise take part in the proceedings of a meeting of the Committee, but shall not be entitled to vote.
