Section 44 in Rajasthan Farmers' Participation in Management of Irrigation System rules, 2002
44. Functions of the General Body of the Water Users' Association.
- General Body of Water Users' Association shall perform the following functions, namely -(i)to approve annual, long-term financial and works plans and prioritize works for maintenance/repairs/unkeep, rehabilitation of the irrigation system and broadly approve methods of execution of works and authorize president to start and execute the works with the help of competent authority;(ii)to approve annual financial budget and to issue administrative approval to execute the works and review performance of the previous years budget;(iii)to appoint auditors for the annual audit and/or concurrent audit and to fix fees for the same;(iv)to finalize water demand regulation and operational plan;(v)to finalize procedures for collection of water charges and Authorise president to keep helpers to carry out business of Water Users' Association/Distributary/Project committee.(vi)to finalize the penal charges for pilferage/unauthorized use of water;(vii)to carry out the recall proceedings as per section 10 of the Act;(viii)to create or/setup such fund as may be required for different activities/works;(ix)to levy fees for unkeep of minor or sustain ability of the Water Users' Association;(x)to take decisions on raising of resources;(xi)to authorize president to auction grass, tree,, leaves, fruit produce and dry tree wood, shrubs, etc. & other produce of Irrigation & Drainage system in area of operation,(xii)to finalize generation of income by levying fees for user of Minor's bank, adjoining lands/service roads etc. & authorise president to recover such charges;(xiii)to frame rules of business of the Farmer's Organisation for carrying out all the executive functions as and when required.(xiv)to fix procedure and charges for water crops like Singara, Lotus and fish culture etc. and to allot yearly lease rights through competitive auctions, with in the area of operation.(xv)to fix charges and recover for percolation/inundation/irrigation and lift irrigation from drains with in the area of operation;(xvi)to authorize president to enter into agreement with the Government of Rajasthan/Water provider/Distributary and project committee for getting water for user of member;(xvii)to authorize president to enter to in an agreement with a financing agency as define under section 2 (h) of the Act, for obtaining loan on the basis of project report, however, any Government land/property infrastructure transferred in custody of Water Association shall not be mortgaged such loan shall only be taken after the mode of repayment has been approved in general body meeting with two third majority; and(xviii)any other functions as specified by the Government from time to time.
