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State of Tamilnadu- Act

Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000

TAMILNADU
India

Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000

Act 7 of 2001

  • Published on 25 February 2001
  • Commenced on 25 February 2001
  • [This is the version of this document from 25 February 2001.]
  • [Note: The original publication document is not available and this content could not be verified.]
Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000(Tamil Nadu Act 7 of 2001)Last Updated 22nd May, 2019Statement of Objects and Reasons - Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000 (Tamil Nadu Act 7 of 2001). - Availability of irrigation water in' a predictable and dependable pattern and at assured intervals to all the farmers in the entire command area is an essential requirement for optimising irrigation utilisation and increased crop production under the system. Currently, in many irrigation projects, the tailend reaches of the distribution systems or channels are not getting their quota of allocated water and hence irrigation service to tailend farmers is not satisfactory affecting the increase in crop production. This has been compounded by a purely Governmental approach despite the limited capacity for Government to intervene, especially at below the distributory levels of the system. The need for remedying this situation has been a major concern of the Tamil Nadu Government. Experience, all over the world has shown that transfer of irrigation systems from Government agencies to the Farmer's Organisations can be a viable alternative. This has also been reflected in the National Water Policy adopted by the Government of India in the year 1987 and that of State's Water Policy issued in the year 1994. The Ministry of Water Resources, Government of India is also advocating the Policy of Participatory Irrigation Management (PIM) with full involvement of the farmers in Operation and Maintenance of the Irrigation Systems to ensure effective realisation of the benefits of irrigation. There is a felt need for reforming the Irrigation Sector for sustainable Management and Development through democratic decentralisation. Farmers Management with financial autonomy leading to sustainable. Water Resources Management.2. Keeping the above requirements in view, the Government have decided to undertake legislation for involving the farmers in the Operation and Management of the irrigation systems in the State, and the Honourable Chief Minister has made an announcement in the floor of the Assembly.3. The Bill seeks to give effect to the above decision.Published in Part IV-Section 1 of the Tamil Nadu Government Gazette Extraordinary, dated the 18th May 1999.Statement of Objects and Reasons - Tamil Nadu Farmers' Management of Irrigation Systems (Amendment) Act, 2009 (Tamil Nadu Act 1 of 2009)1. - The President and members of the managing committee of the water users associations were elected under section 5 of the Tamil Nadu Farmers' Management or Irrigation Systems Act, 2000 (Tamil Nadu Act 7 of 2001) in the month of January 2004 and their term of office is expiring on 29-1-2009, on completion of five years from the date of the first meeting of the said committee. As the election to the managing committee could not be conducted before 29-1-2009 in view of the limited time available, the Government have decided to extent the term of office of the President and members of the said managing committee for a further period of six months by amending sub-section (5) of section 5 of the said Act.2. The Bill seeks to give effect to the above decision.Published in Part IV-Section 1 of the Tamil Nadu Government Gazette Extraordinary, dated the 29th January 2009.Received the assent of the President on the 25th February 2001 and published in Part IV-Section 2 of the Tamil Nadu Government Gazette Extraordinary, dated the 5th March 2001.An Act to provide for Farmers' participation in the Management of Irrigation Systems and formatters connected therewith or incidental thereto.Whereas the State of Tamil Nadu is essentially an agricultural State depending on efficient and equitable supply and distribution of water, which is a national wealth ensuring optimum utilisation by farmers for improvement of agricultural production;And Whereas it is essential to promote and secure distribution of water among its users, adequate maintenance of the irrigation system, efficient and economical utilisation of water to optimize agricultural production, by involving the farmers and inculcating a sense of ownership of the irrigation system in them in accordance with the water budget and the operational plan;And Whereas scientific and systematic development and maintenance of irrigation infrastructure is considered best possible through farmers organisations;And Whereas such farmers organisations have to be given an effective role in the management and maintenance of the irrigation system for effective and reliable supply and distribution of water;Be It enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-first Year of the Republic of India as follows:-

Chapter I
Preliminary

1. Short title, extent and commencement.

(1)This Act may be called the Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000.
(2)It extends to the whole of the State of Tamil Nadu.
(3)It shall come into force on such date as the Government may, by notification, appoint and different dates may be appointed for different areas and for different provisions of this Act.

2. Definitions.

- In this Act, unless the context otherwise requires,-
(a)"Apex Committee" means the Apex Committee constituted under section 12;
(b)"area of operation", in relation to a farmers organisation, means a contiguous block of land in the command area as the Government may, by notification, specify in this behalf;
(c)"ayacut road" means a road within the area of operation, but does not include any road vested in a Village Panchayat, Panchayat Union, Town Pancha-yat, Municipality, Municipal Corporation and Highways;
(d)"canal system" means -
(i)main canals, branch canals, distributories and water courses constructed for the supply and distribution of water for irrigation;
(ii)all works, structures and appliances connected with the distribution of water for irrigation; and
(iii)all field channels and other related channels and structures under an irrigation sluice;
(e)"Collector" means the Collector of a district in which the irrigation system is situated and includes any officer specially appointed by the Government to perform all or any of the functions of the Collector under this Act;
(f)"command area" means an area irrigated under any irrigation system either by gravitational flow or by lift irrigation or by any other method from a Government source and includes every such area whether it is called "ayacut" or by any other name under any law for the time being in force;
(g)"competent authority" means the authority appointed under section 26;
(h)"drainage system", in relation to an irrigation system, includes-
(i)channels either natural or artificial, for the discharge of waste or surplus water and all works connected therewith or ancillary thereto;
(ii)escape channels from an irrigation or canal system and other works connected therewith, but does not include works for removal of sewage; and
(iii)all collecting drains and main drains to drain off surplus water from field drains;
(iv)all field drains and related structures under irrigation sluices;
(i)"farmers organisation" means the -
(i)"Water Users Association" at the primary level consisting of all the water users, as constituted under section 4; or
(ii)"Distributary Committee" at secondary level, as constituted under section 7; or
(iii)"Project Committee" at the project level, as constituted under section 10;
(j)"field channel" includes a channel existing or to be constructed by the Government or by the water users or by any agency to receive and distribute water from a sluice;
(k)"field drain" includes a channel excavated and maintained by the water users or by any other agency, to discharge waste or surplus water from the land holding under a sluice and includes drains, escape channels and other similar works existing or to be constructed;
(l)"financing agency" means any commercial bank or any co-operative society or any other bank or organisation established or incorporated under any law, for the time being in force, which lends money for the development of the area of operation of the farmers organisation;
(m)"Government" means the State Government;
(n)"Government source" means any source of water under the control of the Water Resources Organisation;
(o)"hydraulic basis" means the basis for identifying a viable irrigated area served by one or more hydraulic structures such as head works, main canal, branches, distributories, sluices and the like; (p) ''irrigation system" means such major, medium and minor irrigation system for harnessing water for irrigation and other allied uses from Government source and includes reservoirs, open head channels, diversion systems, lift irrigation schemes, anicuts, tanks, wells and the like.
Explanation. - For the purpose of this clause, -
(i)"Major Irrigation System" means irrigation system under Major Irrigation Project having irrigable command area of more than 10,000 hectares;
(ii)"Medium Irrigation System" means irrigation system under Medium Irrigation Project having irrigable command area of more than 2,000 hectares and upto 10,000 hectares;
(iii)"Minor Irrigation System" means irrigation system under Minor Irrigation Project having irrigable command area upto 2,000 hectares;
(q)"land" means any land under any registered ayacut of any irrigation system;
(r)"maintenance" means execution of such works on the irrigation system as are necessary to ensure that the physical system designed to the standards operates for the proper distribution of water to the lands;
(s)"managing committee" means the managing committee of any farmers organisation;
(t)"operational plan" means a schedule of irrigation deliveries with details of the mode and duration of supplies drawn up for regulation of irrigation in any command area;
(u)"Rotational Water Supply" means a system of distribution of water to water users by turn, according to an approved schedule, indicating the day, duration and time of supply;
(v)"territorial constituency" means a contiguous block of command area of one or more sluices under a Water Users Association area;
(w)"water allocation", in relation to an irrigation system, means the distribution of water determined from time to time, by a farmers organisation in its area of operation;
(x)"Water Resources Organisation" means the Water Resources Organisation of the Public Works Department of the Government;
(y)"water user" means any farmer holding any land either as the owner or as the tenant recorded as such in the revenue records of rights in respect of such land and includes any other individual or body or a society using water for agriculture, from a Government source.

Chapter II
Farmers Organisations

3. Delineation of Water Users Association area.

(1)The Collector may, in such manner as may be prescribed, delineate command area under each irrigation system on a hydraulic basis, which may be administratively viable, and declare it to be a Water Users Association area for the purposes of this Act:Provided that in respect of the command area under the minor irrigation systems, the entire command area may, as far as possible, form a single Water Users Association area.
(2)Every Water Users Associations area shall be divided into territorial constituencies, which shall not be less than four, but shall not be more than ten, as may be prescribed.

4. Constitution of Water Users Association.

(1)There shall be a Water Users Association called by its local distinct name for every Water Users Association area delineated under section 3.
(2)Every Water Users Association shall consist of all the water users in such Water Users Association area, as members:Provided that any person, who is in lawful possession and enjoyment of any land, may, on proof of such possession and such enjoyment in a crop year, claim membership, notwithstanding whether he is a recorded land holder or not in which case the Water Users Association shall not refuse the membership of such person for the purposes of this Act, and such person shall be liable to pay the fees, as if he is the water user:Provided further that any person who is eligible to become a member for more than one territorial constituency of a Water Users Association shall be entitled to be a member of only one territorial constituency, at his option.
(3)The members specified in sub-section (2) shall constitute the general body for the respective Water Users Association and such members alone shall have the right to vote.

5. Constitution of managing committee of Water Users Association and election of its President and members.

(1)There shall be a managing committee for every Water Users Association.
(2)The Collector shall make arrangements for the election of the President of the managing committee of the Water Users Association by direct election from among its members, by the method of secret ballot, in such manner as may be prescribed.
(3)The Collector shall also make arrangements for the election of the members of the managing committee, consisting of one member from each of the territorial constituency of the Water Users Association area, by the method of secret ballot, in such manner as may be prescribed.
(4)If at an election held under sub-section (2) or (3), the President or the member in any territorial constituency is not elected, fresh election shall be held in the same manner as specified in sub-section (2) or (3), as the case may be:Provided that the Government may, for the reasons to be recorded in writing, from time to time, postpone the election.
(5)The President and the members of the managing committee shall, if not recalled under section 13, be in office for a period of [five years and six months] [Substituted for the words 'five years' by Tamil Nadu Farmers' Management of Irrigation Systems (Amendment) Act, 2009 (Tamil Nadu Act 1 of 2009).], from the date of the first meeting of the managing committee.
(6)The managing committee shall exercise the powers and perform the functions of the Water Users Association.

6. Delineation of Distributory Committee area.

- The Government may, in such manner as may be prescribed, delineate command area of each major and medium irrigation system, comprising of two or more Water Users Associations, and declare it to be a Distributory Committee area for the purposes of this Act.

7. Constitution of Distributory Committee.

(1)There shall be a Distributory Committee called by its local distinct name for every Distributory Committee area declared as such under section 6.
(2)The President of every Water Users Association in a Distributory Committee area shall be the member of such Distributory Committee ex-officio, and all such members shall constitute the general body of such Distributory Committee.

8. Constitution of managing committee of Distributory Committee and election of its President and members.

(1)There shall be a managing committee for every Distributory Committee.
(2)The Collector shall make arrangements for the election of the President of the managing committee of the Distributory Committee by direct election from among its members, by the method of secret ballot, in such manner as may be prescribed.
(3)The Collector shall also make arrangements for the election of the members of the managing committee of the Distributory Committee from among the members of such Distributory Committee, who shall not be more than five, in such manner as may be prescribed:Provided that the Government may, for the reasons to be recorded in writing, from time to time, postpone the election.
(4)If, at an election held under sub-section (2) or (3), the President or the members of the managing committee are not elected, fresh election shall be held in the same manner as specified in sub-section (2) or (3), as the case may be.
(5)The term of office of the President and the members of the managing committee shall, if not recalled under section 13, be coterminous with the term of members of the general body specified in sub-section (2) of section 7.
(6)The managing committee shall exercise the powers and perform the functions of the Distributory Committee.

9. Delineation of Project area.

- The Government may, in such manner as may be prescribed, delineate every command area or part thereof, of a Major Irrigation System, and declare it to be a Project area for the purposes of this Act.

10. Constitution of Project Committee.

(1)There shall be a Project Committee called by its distinct name for every Project area declared under section 9.
(2)The President of every Distributory Committee in the Project area shall be the member of such Project Committee, ex-officio, and all such members shall constitute the general body for such Project Committee.

11. Constitution of managing committee of Project Committee and election of its Chairman and members.

(1)There shall be a managing committee for every Project Committee.
(2)The Collector shall make arrangements for the election of the Chairman of the managing committee of the Project Committee by direct election from among its members, by the method of secret ballot, in such manner as may be prescribed.
(3)The Collector shall also make arrangements for the election of the members of the managing committee of the Project Committee from among the members of such Project Committee, who shall not be more than nine, in such manner as may be prescribed:Provided that the Government may, for the reasons to be recorded in writing, from time to time, postpone the election.
(4)If, at an election held under sub-section (2) or (3), the President or the members of the managing committee are not elected, fresh election shall be held in the same manner as specified in sub-section (2) or (3), as the case may be.
(5)The term of office of the Chairman and the members of the managing committee shall, if not recalled under section 13, be coterminous with the term of members of the general body specified in sub-section (2) of section 10.
(6)The managing committee shall exercise the powers and perform the functions of the Project Committee.

12. Constitution of Apex Committee.

(1)The Government may, by notification, constitute an Apex Committee with a chairman and such number of members as may be prescribed.
(2)The Apex Committee constituted under sub-section (1) may exercise such powers and junctions as may be prescribed so as to lay down the policies and guidelines for implementation of the provisions of this Act.

13. Procedure for recall.

(1)A motion for recall of a Chairman or a President or Member, as the case may be, of the managing committee of any farmers organisation may be made by giving a notice in writing in such form as may be prescribed, signed by not less than one-third of the total number of members of such farmers organisation, who are entitled to vote:Provided that no notice of motion under this section shall be made within one year of the date of assumption of office by any person against whom the motion is sought to be moved.
(2)If the motion is carried with the support of majority of the members present and voting at a meeting of the general body specially convened for the purpose, the Collector or the Government, as the case may be, shall, by order, remove such person from office and the resulting vacancy shall be filled in the same manner as a casual vacancy.

14. Constitution of sub-committee in farmers organisation.

- The managing committee may constitute such number of sub-committees, from amongst the members of the farmers organisation concerned, as may be necessary to carry out all or any of the functions vested in it under this Act.

15. Farmers organisation to be a body corporate.

- Every farmers organisation referred to in clause (i) of section 2 shall be a body corporate, with a distinct name having perpetual succession and a common seal and, subject to the provisions of this Act, vested with the capacity of entering into contracts and of doing all things necessary, proper or expedient, for the purpose for which it is constituted and it shall sue or be sued in its corporate name represented by the Chairman or President, as the case may be:Provided that no farmers organisation shall have the power to alienate in any manner, any property vested in it.

16. Changes in farmers organisation.

- The Government may, in the interest of farmers organisation in any command area, by notification and in accordance with the rules made in this behalf,-
(a)form a new farmers organisation, by separating the area from any existing farmers organisation; or
(b)increase the area of any farmers organisation; or
(c)diminish the area of any farmers organisation; or
(d)alter the boundaries of any farmers organisation; or
(e)cancel a notification issued under this section for rectifying any mistake:
Provided that no such separation, increase, diminution, alteration or cancellation, as the case may be, shall be effected unless a reasonable opportunity is given to the farmers organisation likely to be affected.

17. Disqualification of candidates or members.

(1)A person shall be disqualified for being chosen as, or for being, a Chairman or President or a Member of any managing committee, if -
(a)he is a village servant or officer or servant of the Government of India or of any State Government or of any local authority or an employee of any institution receiving aid from the funds of the Government;
(b)he has been convicted by a Criminal Court for any offence involving moral turpitude committed under any law for the time being in force;
(c)he is of unsound mind and stands so declared by a competent Court;
(d)he is an applicant to be adjudicated as an insolvent or an undischarged insolvent; or
(e)he is a defaulter of land revenue or water charges or fees payable either to the Government or to the farmers organisation;
(f)he is interested in a subsisting contract made with, of any work being done in the area of the concerned farmers organisation, for the Village Panchayat or Panchayat Union or Town Panchayat or Municipality or Municipal Corporation or State or Central Government or farmers organisation:
Provided that a person shall not be deemed to have any interest in such contract or work by reason only of his having share or interest in-
(i)a company as a mere share holder, but not as a director; or
(ii)any lease, sale or purchase of immovable property or any agreement for the same; or
(iii)any agreement for the loan of money or any security for the payment of money only; or
(iv)any newspaper in which any advertisement relating to the affairs of the farmers organisation is inserted.
Explanation. - For the removal of doubts, it is hereby declared that where a contract is fully performed, it shall not be deemed to be subsisting merely on the ground that the Village Panchayat, Panchayat Union, Town Panchayat, Municipality, Municipal Corporation, Farmers Organisation, State or Central Government, as the case may be, has not performed its part of the contractual obligations.
(2)A Chairman or President or Member of any managing committee of a farmers organisation shall also become disqualified to continue in office and shall cease to hold office forthwith, if he-
(a)is convicted in a criminal case involving moral turpitude; or
(b)absents for three consecutive meetings without reasonable cause: Provided that such disqualification under item (b) shall not apply in the case of women who are in an advanced stage of pregnancy and for a period of three months after delivery.
(3)A member of the Water User Association shall cease to be a member or a Chairman or a President, as the case may be, of a managing committee and shall become disqualified to continue in office, if he ceases to be a water user.

18. Resignation.

(1)A member of a managing committee of any farmers organisation may resign his office by a letter, sent by registered post or tendered in person, to the Chairman or President of the managing committee concerned.
(2)The President of the managing committee of a Water Users Association may resign his office by a letter, sent by registered post or tendered in person, to the President of the Distributory Committee concerned.
(3)The President of the managing committee of a Distributory Committee may resign his office by a letter, sent by registered post or tendered in person, to the Chairman of the Project Committee concerned.
(4)The Chairman of the managing committee of a Project Committee may resign his office by a letter, sent by registered post or tendered in person, to the Chairman of the Apex Committee.
(5)Any resignation under this section shall take effect from the date of acceptance or on the expiry of thirty days from the date of its receipt, whichever is earlier.

19. Filling up of vacancies.

(1)A vacancy arising in any managing committee, either due to disqualification under sub-section (2) or (3) of section 17 or due to death or resignation or any other reason, such vacancy shall be filled up, by nomination, till the vacancy is" filled up by election under sub-section (2), in the following manner:-
(a)A vacancy in the Water Users Association shall be filled by the managing committee of the Distributory Committee, in such manner as may be prescribed;
(b)A vacancy in the Distributory Committee shall be filled by the managing committee of the Project Committee, in such manner as may be prescribed; and
(c)a vacancy in the Project Committee shall be filled by the Apex Committee, in such manner as may be prescribed.
(2)The Collector shall take necessary steps to conduct elections to fill up any vacancy caused within a period of one month from the date of occurrence of such vacancy.
(3)The term of office of a member or a President or a Chairman of the farmers organisation, elected under sub-section (2), shall expire at the time at which it would have expired, if he had been elected at the ordinary election.

20. Acts not to be invalidated by vacancy, etc.

- No act or proceedings of any managing committee shall be invalid by reason only of the existence of any vacancy in, or defect in the constitution of, the said managing committee

21. Meetings.

- The meetings of the farmers organisation and the managing committee thereof shall be at such intervals, by such procedure, and with such quorum, as may be prescribed.

Chapter III
Functions Of Farmers Organisation

22. Functions of Water Users Association.

- The Water Users Association shall perform the following functions, namely: -
(a)to prepare and implement an operational plan and a rotational water supply for each irrigation season, consistent with the operational plan, prepared by the Distributory Committee and the Project Committee, and based upon the entitlement, area, soil and cropping pattern as approved by the managing committee or Distributory Committee, as the case may be, of the Project Committee;
(b)to prepare a plan for the maintenance of irrigation system in the area of its operation at the end of each crop season and carry out the maintenance works of both distributory system, water courses and field drains in its area of operation with the funds of the Water Users Association, from time to time;
(c)to regulate the use of water among the various sluices under its area of operation according to the rotational water supply;
(d)to promote economy in the use of water allocated;
(e)to assist the authorities of the Revenue department of the Government, in the preparation of demand and collection of water charges;
(f)to maintain a register of water users, as published by the Revenue department of the Government;
(g)to prepare and maintain an inventory of the irrigation system within the area of operation;
(h)to monitor flow of water for irrigation;
(i)to resolve the disputes, if any, between the members of the Water Users Association in its area of operation;
(j)to raise resources;
(k)to maintain accounts;
(l)to cause annual audit of its accounts;
(m)to assist in the conduct of elections to the managing committee; (n) to maintain such other records, as may be prescribed;
(o)to abide by the decisions of the Distributory Committee and Project Committee;
(p)to conduct general body meetings in such manner as may be prescribed;
(q)to encourage avenue for plantation on canal and tank poramboke, and to protect and maintain such plantations;
(r)to conduct regular water budgeting and also to conduct periodical social audit, as may be prescribed; and
(s)to remove the encroachments on canal, drains and tank poramboke in the area of jurisdiction of the Water Users Association.

23. Functions of Distributory Committee.

- The Distributory Committee shall perform the following functions, namely:-
(a)to prepare an operational plan based on its entitlement, area, soil, cropping pattern at the beginning of each irrigation season, consistent with the operational plan prepared by the Project Committee;
(b)to prepare a plan for the maintenance of branch canals, distributories and medium drains within its area of operation at the end of each crop season and execute the maintenance works with its funds, from time to time;
(c)to regulate the use of water among the various Water Users Associations under its area of operation;
(d)to resolve disputes, if any, between the Water Users Associations in its area of operation;
(e)to maintain a register of Water Users Association in its area of operation;
(f)to maintain an inventory of the irrigation system in the area of its operation, including drains;
(g)to promote economy in the use of water allocated;
(h)to maintain accounts;
(i)to cause annual audit of its accounts;
(j)to maintain such other records as may be prescribed;
(k)to monitor the flow of water for irrigation;
(l)to conduct general body meetings as may be prescribed;
(m)to abide by the decisions of the Project Committee;
(n)to cause regular water budgeting and also the periodical social audit, as may be prescribed;
(o)to assist in the conduct of elections to the managing committee;
(p)to encourage avenue for plantations in its area of operation; and
(q)to remove the encroachments on canal, drains and tank poramboke in the area of jurisdiction of the Distributory Committee.

24. Functions of Project Committee.

- The Project Committee shall perform the following functions, namely:-
(a)to approve an operational plan, based on its entitlement, area, soil cropping pattern, as prepared by the competent authority, in respect of the entire project area at the beginning of each irrigation season;.
(b)to approve a plan for the maintenance of irrigation system including the major drains, within its area of operation at the end of each crop seasons and execute the maintenance works with the funds of the Project Committee, from time to time;
(c)to maintain a list of the Distributory Committees and Water Users Associations in its area of operation;
(d)to maintain an inventory of the branch canals, distributories and drainage systems in its area of operation;
(e)to resolve disputes, if any, between the Distributory Committees;
(f)to promote economy in the use of water;
(g)to maintain accounts;
(h)to cause annual audit of its accounts;
(i)to maintain such other records, as may be prescribed;
(j)to conduct general body meetings, as may be prescribed;
(k)to cause regular water budgeting and also the periodical social audit, as may be prescribed;
(l)to encourage avenue for plantations in its area of operation; and
(m)to remove the encroachments on canal, drains and tank poramboke in the area of jurisdiction of the Project Committee.

25. Power to levy and collect fees.

- T-A farmers organisation may, for carrying out the purposes of this Act, and for achieving the objects of such organisation and performing its functions, levy and collect such fees not exceeding five hundred rupees per hectare per year from every water user, as may be prescribed, from time to time.

26. Appointment of competent authority and his functions.

(1)The Government may, by notification, appoint such officer of the Water Resources Organisation, as they consider necessary, to be the competent authority to every farmers organisation, for the purposes of this Act.
(2)The competent authority appointed under sub-section (1) shall assist the respective farmers organisation in the implementation and execution of all decisions taken by such farmers organisation.
(3)Every farmers organisation shall extend such co-operation or assistance, as may be required by the competent authority, for carrying out the purposes of this Act.

Chapter IV
Funds of Farmers Organisation

27. Funds of Farmers Organisation.

- There shall be a Fund for every farmers organisation, which shall comprise of the following sources, namely:-
(1)grants received from the Government as a share of the water charges collected in the area of operation of the farmers organisation, at such rates as may be prescribed;
(2)such other funds as may be granted by the State and Central Government for the development of the area of operation;
(3)resources raised from any financing agency for undertaking any economic development activities in its area of operation;
(4)such income from the properties and assets attached to the irrigation system within its area of operation, as may be granted by the Government;
(5)fees collected under section 25;
(6)amounts received from any other source.

28. Deposit and administration of the Fund.

(1)The farmers organisation shall keep its Fund in a Nationalised Bank or Co-operative Bank or any Agricultural Co-operative Society.
(2)The Fund shall be applied towards meeting of the expenses incurred by the managing committee of the concerned farmers organisation in the administration of this Act and for no other purpose.

29. Sinking fund.

(1)The managing committee of the farmers organisation shall maintain a sinking fund for the repayment of moneys borrowed and shall pay every year into the sinking fund such sum as may be sufficient for repayment, within the period fixed, of all moneys so borrowed.
(2)The sinking fund or any part thereof shall be applied in or towards, the discharge of the loan for which such fund was created, and until such loan is wholly discharged, it shall not be applied for any other purpose.

30. Audit.

- Every farmers organisation shall get its accounts audited annually in such manner and by such auditors, as may be prescribed.

31. Budget.

- The managing committee of a farmers organisation shall prepare in such form in every financial year a budget in respect of next financial year, showing the estimated receipts and expenditure of such committee and shall place before its general body for its approval in such manner, as may be prescribed.

Chapter V
Offences and Penalties

32. Offences and penalties.

- Whoever, without any lawful authority, does any of the following acts, namely: -
(a)damages, alters, enlarges, or obstructs any irrigation system; or
(b)interferes with, increases, or diminishes the water supply in, or the flow of water from, through, over or under any irrigation system; or
(c)being responsible for the maintenance of the irrigation system, neglects to take proper precautions for the prevention of wastage of the water thereof or interferes with the authorised distribution of water therefrom or uses water in an unauthorised manner, or in such manner as to cause damage to the adjacent land; or
(d)corrupts or fouls, water of any irrigation system so as to render it less fit for the purposes for which it is ordinarily used; or
(e)obstructs or removes any level marks or water gauge or any other mark or sign fixed by the authority of a public servant; or
(f)opens, shuts, or obstructs or attempts to open, shut or obstruct any sluice or outlet or any other similar contrivance in any irrigation system; or
(g)violates the rotational water supply or water distribution and regulation made by the Water Users Association or Distributory Committee or the Project Committee shall, on conviction, be punished with imprisonment for a term which may extend to two years or with fine which may extend to five thousand rupees, or with both.

33. Cognizance of offences.

- No Court shall take cognizance of an offence under this Act, except on complaint made by the competent authority or the President or Chairman, as the case may be, of the managing committee of any farmers organisation.

34. Punishment under other laws not barred.

- Nothing contained in this Act shall prevent any person from being prosecuted and punished under any other law for the time being in force for any act or omission made punishable by or under this Act:Provided that no person shall be prosecuted and punished for the same offence more than once.

35. Compounding of offences.

(1)Any offence punishable under section 32 may, either before or after making the complaint under section 33, be compounded by the competent authority or the President or the Chairman, as the case may be, of the managing committee of a farmers organisation, on payment, for credit to the Government, of such sum as the competent authority or the Chairman or the President, as the case may be, specify:Provided that such sum shall not, in any case, exceed the maximum amount of the fine which may be imposed under this Act for the offence so compounded.
(2)Where an offence has been compounded under sub-section (1), no proceeding or further proceeding, as the case may be, shall be taken against the offender, in respect of the offence so compounded, and the offender, if in custody, shall be discharged forthwith.
(3)No offence punishable under this Act shall be compounded except as provided by this section.

Chapter VI
Settlement of Disputes

36. Settlement of disputes.

(1)Any dispute or difference touching the constitution, management, powers or functions of a farmers organisation arising between members, shall be determined by the managing committee of such farmers organisation.
(2)Any such dispute or difference arising between a member and the managing committee of a Water Users Association or between two or more Water Users Associations shall be determined by the managing committee of the Distributory Committee.
(3)Any such dispute or difference arising between a member, and the managing committee of a Distributory Committee or between two or more Distribu-tory Committees shall be determined by the managing committee of the Project Committee.
(4)Any such dispute or difference arising between a member and the managing committee of a Project Committee or between two or more Project Committees, shall be determined by the Apex Committee, whose decision shall be final.
(5)Every dispute or difference under this section shall be disposed of within fifteen days from the date of reference of the dispute or difference.

37. Appeals.

(1)Any party to a dispute or difference aggrieved by any decision made or order passed by the managing committee of a Water Users Association may appeal to the managing committee of the Distributory Committee, whose decision thereon shall be final.
(2)Any party to a dispute or difference aggrieved by any decision made or order passed by the managing committee of a Distributory Committee may appeal to the managing committee of the Project Committee, whose decision thereon shall be final.
(3)Any party to a dispute or difference aggrieved by any decision made or order passed by the managing committee of a Project Committee may appeal to the Apex Committee, whose decision thereon shall be final.
(4)Any appeal under sub-section (1) or sub-section (2) or sub-section (3) shall be preferred within fifteen days of communication of the decision or the order to the person aggrieved.
(5)Every appeal under this section shall be disposed of within fifteen days from the date of filing of the appeal.

Chapter VII
Miscellaneous

38. Records.

(1)Every farmers organisation shall keep at its office, the following accounts, records and documents, namely: -
(a)a up-to-date copy of this Act;
(b)a map of the area Of operation of the farmers organisation along with the map of the structures and distributor/ networks prepared in consultation with the Water Resources Organisation;
(c)a statement of the assets and liabilities;
(d)Minutes Book;
(e)books of account showing receipts and payments;
(f)books of account of all purchases and sales of goods made by the farmers organisation;
(g)register of measurement books, level field books, work orders and the like;
(h)copies of audit reports and enquiry reports;
(i)such other accounts, records and documents as may be prescribed, from time to time.
(2)The books of accounts and other records shall be open for information to the members of the respective farmers organisation.

39. Recovery of moneys due to farmers organisation as arrears of land revenue.

- Without prejudice to any other mode of recovery which is being taken or may be taken under this Act or any other law for the time being in force, any moneys due to a farmers organisation may be recovered as if it were an arrears of land revenue and for the purposes of such recovery, the competent authority shall have the powers of a Collector under the Tamil Nadu Revenue Recovery Act, 1864 (Tamil Nadu Act II of 1864).

40. Meetings.

- The meeting of the farmers organisation and the managing committee thereof, its procedure, intervals, presidency and quorum thereof shall be such as may be prescribed.

41. Appointment of Commissioner.

(1)The Government may, by notification, appoint a Commissioner to exercise general control and superintendence over the competent authorities and the Collectors in performance of their functions under this Act or the rules made thereunder.
(2)The powers to be exercised and the functions to be performed by the Commissioner shall be such as may be prescribed.

42. Merger of already formed and registered farmers associations and transitional arrangements.

(1)Any farmers association already formed and registered under the Tamil Nadu Societies Registration Act, 1975 (Tamil Nadu Act 27 of 1975) for the purpose of carrying out the functions of Participatory Irrigation Management prior to the coming into force of this Act and functioning in any area declared to be a Water Users Association Area under section 3 shall, as soon as the Managing Committee of the Water Users Association is constituted in accordance with section 5 in such area, cease to exist:Provided that where any such farmers association which has entered into a Memorandum of Understanding with any authority of the Water Resources Organisation before coming into force of this Act shall continue to exercise the powers and functions of a Water Users Association in the respective area from the date of coming into force of this Act and till the constitution of the managing committee of the Water Users Association in accordance with this Act.
(2)The Government may, by notification, appoint officers from the Water Resources Organisation to exercise the powers and perform the functions of a farmers organisation and the managing committee thereof, till such time such farmers organisation is duly constituted or reconstituted and such managing committee assumes office under the provisions of this Act.

43. Authentication of orders and documents of the farmers organisation.

- All permissions, orders, decisions, notices and other documents of the farmers organisation shall be authenticated by the signature of the Chairman or President of such farmers organisation or any other member of the managing committee as may be specifically authorised by such managing committee in writing in this behalf.

44. Protection of action taken in good faith.

- No suit, prosecution or other legal proceedings shall lie against any person for anything which is in good faith done or intended to be done in pursuance of this Act or any rule or order made thereunder.

45. Power to remove difficulties.

- If any difficulty arises in giving effect to the provisions of this Act, the Government may, by order published in the Tamil Nadu Government Gazette, make such provisions, not inconsistent with the provisions of this Act, as appear to them to be necessary or expedient for removing the difficulty:Provided that no order shall be made after the expiry of a period of two years from the date of commencement of this Act.

46. Power of Government to give directions.

(1)The Government may, in the public interest by order, direct the competent authority to make an enquiry or to take appropriate proceedings under this Act in any case specified in the order, and the competent authority shall report to the Government the result of the enquiry made or the proceedings taken by him within such period as may be prescribed.
(2)The Government may issue such orders and directions of a general character as they may consider necessary in respect of any matter relating to the powers and duties of the competent authority or the farmers organisation and thereupon the competent authority or the farmers organisation shall give effect to such orders and directions.

47. Revision by Commissioner.

- The Commissioner may, either on his own motion or, on application made, call for and examine the records of any farmers organisation or as the case may be, the records of the Apex Committee in respect of any decision, order, or other proceedings made under this Act, to satisfy himself as to the correctness, legality or propriety of any such decision or order, or as to the regularity of such proceedings and if, in any case, it appears to the Commissioner that such decision, order or proceedings should be modified, annulled, reversed or remitted for reconsideration, he may pass orders accordingly:Provided that the Commissioner shall not pass any order prejudicial to any person unless he has been given an opportunity of making a representation.

48. Operation of other laws not affected.

- The provisions of this Act shall be in addition to, and not in derogation of, any other law for the time being in force.

49. Savings.

- Nothing contained in this Act shall affect the rights or properties vested in a Village Panchayat, Panchayat Union, Town Panchayat, Municipality or Municipal Corporation under any law for the time being in force.

50. Power to make rules.

(1)The Government may make rules to carry out all or any of the purposes of this Act.
(2)Every rule or order made under this Act shall, as soon as possible, after it is made, be placed on the Table of the Legislative Assembly and if, before the expiry of the session in which it is so placed or the next session, the Assembly makes any modification in any such rule or order, or the Assembly decides that the rule or order should not be made, the rule or order shall, thereafter, have effect only in such modified form or be of no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule or order.NotificationsTamil Nadu Farmers's Management Irrigation Systems Act, 2000 (Tamil Nadu Act 7 of 2001):Appointment of Competent Authority to Water Users' AssociationI[G.O. Ms. No. IS, Public Works (W2) Department, dated the 22nd January 2009][No. II(2)/PW/32(b-l)/2009.] [Published in Part II, Section 2 of the Tamil Nadu Government Gazette Extraordinary, dated the 23rd January 2009.] - In exercise of the powers conferred by sub-section (1) of section 26 of the Tamil Nadu Farmers' Management irrigation Systems Act, 2000 (Tamil Nadu Act 7 of 2001) the Governor of Tamil Nadu hereby appoints the Executive Engineer of Water Resources Department, under whose jurisdiction the area of operation of the Distributory Committee lies, as the Competent Authority for the Distributory Committee constituted under section 7 of the said Act for carrying out the purposes of the said Act.II[G.O. Ms. No. 15, Public Works (W2) Department, dated the 22nd January 2009][No. II(2)/PW/32(b-2)/2009.] [Published in Part II, Section 2 of the Tamil Nadu Government Gazette Extraordinary, dated the 23rd January 2009.] - In exercise of the powers conferred by sub-section (1) of section 26 of the Tamil Nadu Farmers' Management irrigation Systems Act, 2000 (Tamil Nadu Act 7 of 2001) the Governor of Tamil Nadu hereby appoints the Superintending Engineer of Water Resources Department, under whose jurisdiction the area of operation of the Distributory Committee lies, as the Competent Authority for the Distributory Committee constituted under section 7 of the said Act for carrying out the purposes of the said Act.Date of Coming Into Force of The Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000(Tamil Nadu Act 7 of 2001)[(G. O. Ms. No. 360, P.W.D. (W2), dated the 24th September 2002)] [Published in Part-II-Section 2 of the Tamil Nadu Government Gazette Extraordinary, dated the 1st October 2002.]In exercise of the powers conferred by the sub-section (3) of section 1 of the Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000 (Tamil Nadu Act 7 of 2001), the Government of Tamil Nadu hereby appoints the 1st October 2002 as the date on which the provisions of the said Act shall come into force in all the ayacut area maintained by Water Resources Organisation of Public Works Department in the following Nineteen Districts

1. Kancheepuram

2. Tiruvallur

3. Vellore

4. Dharmapuri

5. Tiruvannamalai

6. Villupuram

7. Cuddalore

8. Pudukottai

9. Dindigul

10. Madurai

11. Theni

12. Virudhunagar

13. Ramanathapuram

14. Sivagangai

15. Thoothukudi

16. Tirunelveli

17. Kanyakumari

18. Erode

19. Coimbatore

Appointment of Commissioner Under Section 41 For the Purpose of the Act(G. O. Ms. No. 427, P.W.D. (W2), dated the 1st October 2003)[No. II (2) PW/639/2003.] [Published in Part-II-Section 2 of the Tamil Nadu Government Gazette Extraordinary, dated the 1st October 2003, Issue No. 39.] - In exercise of the powers conferred by the subsection (1) of section 41 of the Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000 (Tamil Nadu Act 7 of 2001), the Governor of Tamil Nadu hereby appoints the Special Commissioner and Commissioner of Revenue Administration, Disaster Management and Mitigation as the Commissioner to exercise the powers and perform the functions under the said Act and the Rules made thereunder.Delineation of The Command Areas of 9 Major and 24 Medium Irrigation Systems and Declaration for Constituting Distributory Committee for Implementation of The Tamil Nadu Farmer's Management of Irrigation Systems Act, 2000[G. O. Ms. No. 107, Public Works (W2), 23rd April 2007]No. II(i)/PWI/38/2007. - In exercise of the powers conferred by Section 6 of the Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000 (Tamil Nadu Act 7 of 2001), read with rule 6 of the Tamil Nadu Farmers' Management of Irrigation Systems Rules, 2002, the Governor of Tamil Nadu hereby delineates the Command area of the Major and Medium irrigation systems specified in Form-Ill appended to this Notification and declares it as the Distributory Committee area.AppendixForm-III(See section 6 of the Act and rule 6)Under section 6 of the Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000 (Tamil Nadu Act 7 of 2001), the Governor of Tamil Nadu hereby delineate the areas mentioned in column (3) of the Table below as the Distributory Committee areas for Aiyar Reservoir Irrigation System, for the purpose of constituting Distributory Committees as specified in the Table below:
SI. No. Name of the Distributory Committee Location of the off take sluice Name of the Water Users Association Name of the Taluk Name of the District
(1) (2) (3) (4) (5) (6)
1 Pollachi Kalvoi Distributory Committee No. 1 Pollachi Kalvoi Neradi Madai 1 Muthal 3 Varaiand Kilai Vaikkal 1 Muthal 2 Varai (1) Pollachi Kalvoi Kottur Grama No. 1 Water UsersAssociation Pollachi Coimbatore
    Pollachi Kalvoi Kilai Vaikkal - 3, Madai 1Muthal 8 Varai and Upa Kilai Vaikalgal, Mile2.1.165,2.6.000,4.4.440 and 5.5.330 (2) Pollachi Kalvoi Kottur Grama No. 2 Water UsersAssociation Pollachi Coimbatore
    Pollachi Kalvoi Kilai Vaikkal - 3, Madai 19Muthal Kadaithotti Varai and Upa Kilai Vaikalgal Mile6.0.00,6.2.220, 6.7.440, 7.4.440 and 8.7.440 (3) Pollachi Kalvoi Pethanaickan-noor Grama WaterUsers Association Pollachi Coimbatore
    Pollachi Kalvoi Kilai Vaikkal 4 Muthal 5 Varai,Neradi Madai 4 Muthal 5 Varai. (4) Pollachi Kalvoi Angalakurichi Grama Water UsersAssociation Pollachi Coimbatore
    Pollachi Kalvoi Neradi Madai 6 Muthal 9 VaraiKilai Vaikkal 6 (5) Pollachi Kalvoi Thuraiyur Grama Water UsersAssociation Pollachi Coimbatore
    Pollachi Kalvoi Neradi Madai 10 and KilaiVaikalgal 7,8 and 10 (6) Pollachi Kalvoi Kambaalapatti Grama Water UsersAssociation Pollachi Coimbatore
2 Pollachi Kalvoi Distrib-utory Committee No. 2 Pollachi Kalvoi Neradi Madai 10A, 10B and kilaiKalvoi 11 (1) Pollachi Kalvoi Samathur Grama Water UsersAssociation Pollachi Coimbatore
    Pollachi Kalvoi Neradi Madai 11 Muthal 16 Varaiand Kilai Kalvoigal 12 Muthal 13 Varai (2) Pollachi Kalvoi Nayakkanpaa- layam Grama WaterUsers Association Pollachi Coimbatore
    Pollachi Kalvoi Neradi Madai 17 Muthal 23 Varaiand Kilai Kalvoigal 15 Muthal 19 Varai (3) Pollachi Kalvoi Uoothukuli Grama Water UsersAssociation Pollachi Coimbatore
    Pollachi Kalvoi Neradi Madai 24, 25 and KilaiKalvorgal 20 Muthal 24 Varai. (4) Pollachi Kalvoi Mannur Grama Water UsersAssociation Pollachi Coimbatore
    Pollachi Kalvoi Neradi Madai 26 Muthal 33 Varaiand Kilai Kalvoigal 25 Muthal '30 Varai. (5) Pollachi Kalvoi Thimmanguthu Grama Water UsersAssociation Pollachi Coimbatore
3 Vettaikaaranpudur Distributory Committee Vettaikaaranpudur Kalvoi Neradi Madai 1 Muthal21 Varai and Kilai Kalvoigal 1 Muthal 6 Varai (1) Vettaikaaranpudur Kalvoi Kaaliyaapuram GramaWater Users Association Pollachi Coimbatore
    Vettaikaaranpudur Kalvoi,Maarchinay-akkanpalayam Kilai Kalvoi Neradi Madai 1 Muthal 26Varai and Upa Kilaigal Kalvoigal 1 Muthal 6 Varai (2) Vettaikaaranpudur Kalvoi MaarchinayakkanpalayamGrama Water Users Association Pollachi Coimbatore
    Vettaikaaranpudur Kalvoi, Periapodhu KilaiKalvoi Neradi Madai 1 Muthal 23 Varai and Upa Kilaigal Kalvoigal1 Muthal 9 Varai. (3) Vettaikaaranpudur Kalvoi Odaiyakulam Grama WaterUsers Association Pollachi Coimbatore
4 Aliyar Uoottu Kalvoi and Sethumadai KalvoiDistributory Committee Aliyar Uoottukaalvoi, Neradi Madai No. 1 Muthal6 Varai and Kilai Kaalvoigal 1 Muthal 6 Varai. (1) Aliyar Uoottu Kalvoi Vettaikaaranpudur GramaWater Users Association Pollachi Coimbatore
    Sethumadai Kalvoi Neradi Madai 1 Muthal 4 VaraiKilai Kalvoigal 1 Muthal 3 Varai and Idathukan Pirivu Kalvoi andValathukan Pirivu Kalvoi (2) Sethumadai Kalvoi Vettaikaaranpudur Grama WaterUsers Association Pollachi Coimbatore
Form III(See section 6 of the Act and rule 6)Under section 6 of the Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000 (Tamil Nadu Act 7 of 2001), the Governor of Tamil Nadu hereby delineate the areas mentioned in column (3) of the Table below as the Distribu-tory Committee areas for Tirumoorthy Reservoir Irrigation System, for the purpose of constituting Distributory Committees as specified in the Table below:
SI. No. Name of the Distributory Committee Location of the off take sluice Name of the Water Users Association Name of the Taluk Name of the District
(1) (2) (3) (4) (5) (6)
1 Udumalai Kalvoi Distributory Committee Tirumoorthy Anai (1) Uyarmatta Kalvoi Dhali Grama Water UsersAssociation Udumalpet Coimbatore
      (2) Uyarmatta Extension Kalvoi Maanuppatti GramaWater Users Association Udumalpet Coimbatore
      (3) Udumalaik Kalvoi Kurichikkottai Grama WaterUsers Association Udumalpet Coimbatore
      (4) Udumalaik Kalvoi Kannamanayakanur Grama WaterUsers Association Udumalpet Coimbatore
      (5) Udumalaik Kalvoi Aandiyakavundanur Grama WaterUsers Association Udumalpet Coimbatore
      (6) Udumalaik Kalvoi Elaiyamuthur Grama Water UsersAssociation Udumalpet Coimbatore
      (7) Udumalaik Kalvoi Kiluvangaadu Grama Water UsersAssociation Udumalpet Coimbatore
      (8) Udumalaik Kalvoi Paapaahkularn Grama Water UsersAssociation Udumalpet Coimbatore
      (9) Udumalaik Kalvoi Marulpatti Grama Water UsersAssociation Udumalpet Coimbatore
      (10) Udumalaik Kalvoi Narasingaapuram Grama WaterUsers Association Udumalpet Coimbatore
      (11) Udumalaik Kalvoi Maivaadi Grama Water UsersAssociation Udumalpet Coimbatore
      (12) Udumalaik Kalvoi Chinnaveerampatti Grama WaterUsers Association Udumalpet Coimbatore
      (13) Udumalaik Kalvoi Ponneri Grama Water UsersAssociation Udumalpet Coimbatore
      (14) Udumalaik Kalvoi Kottamangalam Grama Water UsersAssociation Udumalpet Coimbatore
      (15) Udumalaik Kalvoi Thungaavi Grama Water UsersAssociation Udumalpet Coimbatore
      (16) Udumalaik Kalvoi Metraathi Grama Water UsersAssociation Udumalpet Coimbatore
      (17) Udumalaik Kalvoi Gudimangalam Grama Water UsersAssociation Udumalpet Coimbatore
      (18) Udumalaik Kalvoi Aathukinathuppatti Grama WaterUsers Association Udumalpet Coimbatore
      (19) Udumalaik Kalvoi Poolavaadi Grama Water UsersAssociation Udumalpet and Dharapuram Coimbatore and Erode
      (20) UdumalaiKalvoi Munduvelampatti Grama Water UsersAssociation Udumalpet and Dharapuram Coimbatore and Erode
      (21) Udumalaik Kalvoi Dhasarpatti Grama Water WaterUsers Association Udumalpet and Dharapuram Coimbatore and Erode
      (22) Udumalaik Kalvoi Naranaapuram Grama Water UsersAssociation Dharapuram Erode
      (23) Udumalaik Kalvoi Petthampatti Grama Water UsersAssociation Dharapuram Erode
      (24) Udumalaik Kalvoi Ponnapuram Grama Water UsersAssociation Dharapuram Erode
      (25) Udumalaik Kalvoi Puthur Grama Water UsersAssociation Dharapuram Erode
2 Parambikulam Pira-thana Kalvoi Distribu-toryCommittee No. 1 2.1.000 Mile (Valathu) Pirivu Voikal &3.4.500 Mile Pirivu Voikal (1) Parambikulam Piradhaana Kalvoi Vaalavaadi-GramaWater Users Association Udumalpet Coimbatore
    Mile 5.3.440 (Valathu) Poolangkinar Kilai Voikal (2) Poolangkinar KilaiKalvoi R. Velur Grama WaterUsers Association Udumalpet Coimbatore
      (3) Poolangkinar Kilai Kalvoi Poblaanginar GramaWater Users Association Udumalpet Coimbatore
      (4) Poolangkinar Kilai Kalvoi Mukkootu Jalli-pattiGrama Water Users Association Udumalpet Coimbatore
      (5) Poolangkinar KilaiKalvoi Pukkulam Grama WaterUsers Association Udumalpet Coimbatore
      (6) Poolangkinar Kilai Kalvoi Vadugapaalaiyam GramaWater Users Association Udumalpet Coimbatore
    Mile 13.0.000 (Valathu) Gomahgalam PakirmanaVoikal (7) Gomahgalam Grama Water Users Association Udumalpet and Pollachi Coimbatore
    Mile 19.2.330 (Valathu) Pudupaalaiyam KilaiKalvoi (8) Pudupaalaiyam KilaiKalvoi A. Nagoor Grama WaterUsers Pollachi Association Udumalpet and Pollachi Coimbatore
    Mile 19.2.330 (Valathu) PudupaalaiyamKilaiKalvoi (9) Pudupaalaiyam Kilai Kalvoi Virugalpatti GramaWater Users Association Udumalpet Coimbatore
      (10) Pudupaalaiyam Kilai Kalvoi Kongalnagaram GramaWater Users Association Udumalpet Coimbatore
      (11) Pudupaalaiyam Kilai Kalvoi Somavaarapatti GramaWater Users Association Udumalpet Coimbatore
      (12) Pudupaalaiyam Kilai Kalvoi Kondampatti GramaWater Users Association Udumalpet Coimbatore
3 Parambikulam Prirathana Kalvoi DistributoryCommittee No. 2 Parambikulam Piradhana Kalvoi Thooram - 0.000Km. Muthal 29.600 Kilometer illulla Poliyampatti Kilai VoikalWater Users Association Mudiya Ulla Anaithu Idathupuram PiriyumVoikalkal (1) Koduhgiyam Grama Water Users Association Udumalpet Coimbatore
      (2) Arthanaari Paalaiyam Grama Water UsersAssociation Udumalpet and Pollachi Coimbatore
      (3) Udukkampalaiyam Grama Water Users Association Udumalpet and Pollachi Coimbatore
      (4) Nallur Grama Water Users Association Udumalpet and Pollachi Coimbatore
      (5) Thondamuththoor Grama Water Users Association Pollachi Coimbatore
      (6) Kanjampatti Grama Water Users Association Pollachi Coimbatore
      (7) Nallaam Palli Grama Water Users Association Pollachi Coimbatore
      (8) Solapaalaiyam Grama Water Users Association Pollachi Coimbatore
      (9) Puliyampatti Grama Water Users Association Pollachi Coimbatore
      (10) Kallipaalaiyam Grama Water Users Association Pollachi Coimbatore
      (11) Devampaadi Valasu Grama Water Users Association Pollachi Coimbatore
      (12) R. Ponnaapuram Grama Water Users Association Pollachi Coimbatore
4 Parambikulam Pirathana Kalvoi Distribu-toryCommittee No. 3 Parambikulam Pirad-hana 32.00 Km. Muthal 42.860Km. (Idathutil Piriyum Vadasithur Kilai Kalvoi AnaithuIdathupuram Piriyum Voikkalkal (1) Aavafappampatti Grama Water Users Association Pollachi Coimbatore
      (2) Varadhanur Grama Water Users Association Pollachi Coimbatore
      (3) Shozhanur Grama Water Users Association Pollachi Coimbatore
      (4) Kulli Chettipaalaiyam Grama Water UsersAssociation Pollachi Coimbatore
      (5) Kappalaangkarai Grama Water Users Association Pollachi Coimbatore
      (6) Devanaampaalaiyam Grama Water Users Association Pollachi Coimbatore
      (7) Kaaniyaalampaalaiyam Grama Water UsersAssociation Pollachi Coimbatore
      (8) Aandipaalaiyam Grama Water Users Association Pollachi Coimbatore
      (9) Chettiyakkapaalaiyam Grama Water UsersAssociation Pollachi Coimbatore
      (10) Vadachittoor Grama Water Users Association Pollachi Coimbatore
5 Parambikulam Pira-thana Kalvoi Distribu-toryCommittee No. 4 Parambikulam Pirad-hana Kalvoi Thooram 32.00 Km.Muthar 75.400 KM (Valathu) Piriyum Periya Kuma-rapalayam KalvoiAnaithu Voikkajkal (1) Anikkadavu Grama Water Users Association Udumalpet and Palladam Coimbatore
      (2) Vaagathozhuvu Grama Water Users Association Udumalpet and Palladam Coimbatore
      (3) J. Krishnaapuram Grama Water Users Association Udumalpet 'and Palladam Coimbatore
      (4) Kumarapalaiyam Grama Water Users Association Palladam Coimbatore
      (5) Moongiltholuvu Grama Water Users Association Palladam and Udumalpet Coimbatore
      (6) Aamanthakadavu Grama Water Users Association Udumalpet and Palladam Coimbatore
      (7) Periyapatti Grama Water Users Association Palladam and Udumalpet Coimbatore
      (8) Sencherippuththur Grama Water Users Association Palladam and Dharapuram Coimbatore and Erode
      (9) Kaasilingam Paalaiyam Grama Water UsersAssociation Palladam, Thirupoor and Dharapuram Coimbatore and Erode
      (10) Periyakumarapalayam Grama Water UsersAssociation Dharapuram Erode
      (11) Bellampatti(Maanur-palaiyam) Grama Water UsersAssociation Dharapuram Erode
      (12) Eragaampatti (Betlampatti) Grama Water UsersAssociation Dharapuram Erode
6 Parambikulam Pira-thana Kalvoi Distribu-toryCommittee No. 5 Parambikulam Pirad-hana Thooram 79.900 k.m.Muthal 86.045 Km. (Valathil) Pirijyum Kundadam Kilai KalvoiMudiya Anaithu Valathupuram Piriyum Voikkalkal. (1) Vaavipaalaiyam Grama Water Users Association Thiruppoor and Dharapuram Coimbatore and Erode
      (2) Nandhavanampalayam (Veruvedampalayam) and GramaWater Users Association Thiruppoor and Dharapuram Coimbatore and Erode
      (3) Sadaiyapaalayam - 2 (Govindhapuram) Grama WaterUsers Association Dharapuram Erode
      (4) Nanthavanampataiyam (Nanthavanam-patayam) andGrama Water Users Association Thiruppoor and Dharapuram Coimbatore and Erode
      (5) Vadamalaipaalaiyam Grama Water Users Association Thiruppoor Coimbatore
      (6) Nanthavanampalayam - 3 (Mufbugoundamp-aalaiyam)Grama Water Users Association Dharapuram Erode
      (7) Kokkampalayam Grama Water Users Association Dharapuram and Kangeyam Erode
      (8) Kundadam - 1 (Kundadam) Grama Water and UsersAssociation Dharapuram and Kangeyam Erode
      (9) Nizhali Grama Water Users Association Dharapuram and Kangeyam Erode
      (10) Suriyanallur - 1 (Idayankinaru) Grama WaterUsers Association Dharapuram Erode
      (11) Suriyanallur - 2 (Kancheepuram) Grama WaterUsers Association Dharapuram Erode
      (12) Kundadam - 4 (Suriyanallur) Grama Water UsersAssociation Dharapuram Erode
      (13) Kundadam - (Pudhukundadam) Grama Water UsersAssociation Dharapuram Erode
      (14) Kundadam - (Devarajapattinam) Grama Water UsersAssociation Dharapuram Erode
      (15) Sadaiyapalayam - 4 (Sadaiyapalaiyam) Grama WaterUsers Association Dharapuram Erode
      (16) Sadaiyapalayam - 3 (Eragaampatti) Grama WaterUsers Association Dharapuram Erode
7 Parambikulam Pira-thana Kalvoi Distribu-toryCommittee No. 6 Parambikulam Pirad-hana Kalvoi Neradi Madai Km.(Valathu) 124.00 and Km.Varaiulla Kangeyam Irupakkamulla AnaithuVoikkalkal. (1) Kokkampaalaiyam Grama Water Users Association Tiruppur, Dharapuram and Kangeyam Coimbatore and Erode
      (2) Kaattur Grama Water Users Association GramaWater Users Association Tiruppur Coimbatore
      (3) Therkku Avinaasipaalaiyam - 1 Grama Water UsersAssociation Tiruppur and Kangeyam_ Coimbatore and Erode
      (4) Alagumalai Grama Water Users Association Tiruppur Coimbatore
      (5) Thonguttipaalaiyam Grama Water Users Association Tiruppur Coimbatore
      (6) Therkku Avinaasipaalaiyam - 2 Grama Water UsersAssociation Tiruppur Kangeyam Coimbatore and Erode
      (7) Peruntholuvu - 1 Grama Water Users Association Tiruppur Kangeyam Coimbatore and Erode
      (8) Kandiyankovil A Grama Water Users Association Tiruppur Kangeyam Coimbatore and Erode
      (9) Vadasinaaripalaiyam Grama Water UsersAssociation Tiruppur Kangeyam Coimbatore and Erode
      (10) Kandiankovil Grama Water Users Association Tiruppur Kangeyam Coimbatore and Erode
      (11) Kaadaiyur Grama Water Users Association Kangeyam Erode
      (12) Kangeyam Grama Water Users Association Kangeyam Erode
      (13) Sivanmalai Grama Water Users Association Kangeyam Erode
8 Parambikulam Pirathana Kalvoi DistributoryCommittee No. 7 Parambikulam Pirad-hana Kalvoi K.M (1) Ganapathipaalaiyam Grama Water Users Association Tiruppur and Palladam Coimbatore
    108.920il Piriyum Tiruppur Kilai Voikk-alkal (2) Karaippudur Grama Water Users Association Tiruppur and Palladam Coimbatore
      (3) Peruntholuvu - 2 Grama Water Users Association Tiruppur Coimbatore
      (4) Naach'ipaalaiyam Grama Water Users Association Tiruppur Coimbatore
      (5) Karaippudur - 'A' Grama Water Users Association Tiruppur and Palladam Coimbatore
      (6) Muthanampaalaiyam - A Grama Water UsersAssociation Tiruppur and Palladam Coimbatore
      (7) Muthanampaalaiyam Grama Water Users Association Tiruppur Coimbatore
      (8) Naaranaapuram - 1 Grama Water Users Association Palladam Coimbatore
      (9) Naaranaapuram - 2 Grama Water Users Association Tiruppur and Palladam Coimbatore
      (10) Veerapandi Grama Water Users Association Tiruppur and Palladam Coimbatore
      (11) Mangalam Grama Water Users Association Tiruppur and Palladam Coimbatore
      (12) Poomalur Grama Water Users Association Tiruppur and Palladam Coimbatore
      (13) Saamalaapuram Grama Water Users Association Palladam Coimbatore
9 Parambikulam Pira-thana Kalvoi Distribu-toryCommittee No. 8 Vellakkoil Kilai Vaikalil Varum 1.775 KM.(Idathu) Muthal 27.650 KM. Kadaimadai Neettippu Voikkal Varai. (1) Sivanmalai Grama - 1 Water Users Association Kangeyam Erode
      (2) Sivanmalai Grama - 2 Water Users Association Kangeyam Erode
      (3) Kangeyam Grama Water Users Association Kangeyam Erode
      (4) Paranchervazhi Grama Water Users Association Kangeyam Erode
      (5) Veeranampalaiyam Grama Water Users Association Kangeyam Erode
      (6) Paapini Grama - 1 Water Users Association Kangeyam Erode
      (7) Pazayakottai Grama Water Users Association Kangeyam Erode
      (8) Paapini Grama Water Users Association Kangeyam Erode
      (9) Veerachozhapuram Grama - 1 Water UsersAssociation Kangeyam Erode
      (10) Pachaapalayam Grama -1 Water Users Association Kangeyam Erode
      (11) Pachaapalayam Grama - 2 Water Users Association Kangeyam Erode
      (12) Pachaapalayam Grama - 3 Water Users Association Kangeyam Erode
      (13) Veerachozhapuram Grama - 2 Water UsersAssociation Kangeyam Erode
      (14) Patchaapalayam Grama - 4 Water Users Association Kangeyam Erode
      (15) Vellakovil Grama - 1 Water Users Association Kangeyam Erode
      (16) Vellakovil Grama - 2 Water Users Association Kangeyam Erode
      (17) Vellakovil Grama - 3 Water Users Association Kangeyam Erode
      (18) Mettupalayam Grama -1 Water Users Association Kangeyam Erode
      (19) Mettupalayam Grama - 2 Water Users Association Kangeyam Erode
      (20) Senapathipalaiyam -1 Water Users Association Kangeyam Erode
      (21) Senapathipalaiyam - 2 Water Users Association Kangeyam Erode
Form IV(See section 6 of the Act and rule 6)Under section 6 of the Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000 (Tamil Nadu Act 7 of 2001), the Governor of Tamil Nadu hereby delineate the areas mentioned in column (3) of the Table below as the Distribu-tory Committee areas for Palar Anicut Irrigation System, for he purpose of constituting Distributory Committees as specified in the fable below:
Sl.No. Name of the Distributory Committee Location of the offtake sluice Name of the Water Users Association Name of the Taluk Name of the District
(1) (2) (3) (4) (5) (6)
1 Palar Anicut Distributory Committee - 1 Palar Anicut Idathupuram Mahendravadi Kalvoi (1) Poondi Eri Water Users association Wallajah Vellore
      (2) Sumaithangi, Marutheri, Jaderi and Paa-gaveliEri Water Users Association Wallajah Vellore
      (3) Valluvambakkam and Ponnappanthangal Eri WaterUsers Association Wallajah Vellore
      (4) Vaangoor Naagaleri and Govindacheri Eri WaterUsers Association Wallajah Vellore
      (5) Mangalam Periya Eri, Mangalam Sitheri,Keelveeranam, Keelveeranamthangal and Sooraikulam Eri Water UsersAssociation Arakonam Vellore
2 Palar Anicut Distributory Committee - 2 Mahendiravaadi Eri (1) Maaliyamedu and Mahendiravaadi Eri Water UsersAssociation Arakonam Vellore
      (2) Irrulan Odai, Meenakshithangal,Balakrishnaapuram, Kaattupakkam Paaleri, Munipillaithangal,Meleri and Velithangipuram Eri Water Users Association Arakonam Vellore
      (3) Arasankuppam and ariyanthangal Eri Water UsersAssociation Arakonam Vellore
      (4) Keelveethi Periya Eri and Sitheri, Peraperi EriWater Users Association Arakonam Vellore
3 Palar Anicut Distribu-tory Committee - 3 Kaveripakkam Eri and Varathu Kalvai Coon Madai,Sumaithangi Madhagu, 1, 2 Gosha Madhagu,Nari Madhagu, SingaMadhagu Moolai Madhagu Cherri Palla and Mettu Madhagu (Kaveripakkam Eri ). (1) Kadaperi Eri, Kaveripakkam Eri, Sumaithangi EriMadhagu No. 1 and Madhagu No. 2 Water Users Association Wallajah Vellore
      (2) Kaveripakkam Eri Nari Madhagu Kaalvoi WaterUsers Association Arakonam Vellore
      (3) Kaveripakkam Eri Singa Madhagu Water UsersAssociation Arakonam Vellore
      (4) Kaveripakkam Eri Moolai Madhagu Water UsersAssociation Arakonam Vellore
      (5) Kaveripakkam Eri Cheri Palla Madhagu and CheriMettu Madhagu Water Users Association Arakonam Vellore
4 Palar Anicut Distribu-tory Committee - 4 Kaveripakkam Eri, Maagaanipattu Madhagu,Duraiperumpakkam Madhagu, Paraicheri Madhagu and Panniyur Madhagu(Kaveripakkam Eri) (1) Kaveripakkam Eri Maakaanipattu Madhagu WaterUsers Association Arakonam Vellore
      (2) Kaveripakkam Eri Duraiperumpakkam Madhagu WaterUsers' Association Arakonam Vellore
      (3) Kaveripakkam Eri Paraicheri Madhagu, PanniyurMadhagu and Panniyur Eri Water Users Association Arakonam Vellore
      (4) Aalapaakkam Eri and Sathuvanatham Eri WaterUsers Association Arakonam Vellore
      (5) Puthupattu Periya Eri and Puthupattu Thangal EriWater Users Association Arakonam Vellore
      (6) Kamavoor and Vedanthangal Eri Water UsersAssociation Arakonam Vellore
      (7) Upparanthangal, Gangatharanallur and Pudur EriWater Users Association Arakonam Vellore
5. Palar Anicut Distribu-tory Committee - 5 Kaveripakkam Eri Ubari Neer Kaalvai - Paguthi I,(1)   Tharumaneethi and Nangamangalam Eri Water UsersAssociation Arakonam Vellore
    Uthirampattu Kondam, Vettangulam Kondam,Arasanellikuppam Kondam (2) Peruvalayam, Kalpalaampattu Aalan - thangal,Sivaramanthangal and Kalpalaampattu Putheri Eri Water UsersAssociation Arakonam Vellore
      (3) Siruyalaiyam Eri Water Users Association Arakonam Vellore
      (4) Thuraiyur and Uliyanallur Eri Water UsersAssociation Arakonam Vellore
      (5) Veperi Periya Eri, Sitheri and Konthang-karaiEri Water Users Association Arakonam Vellore
      (6) Punnai and Vettankulam Eri Water UsersAssociation Arakonam Vellore
      (7) Retivalam and Thermal Eri Water UsersAssociation Arakonam Vellore
      (8) Asanellikuppam Eri Water Users Association Arakonam Vellore
      (9) S. Kolathur and Nelvaai Eri Water UsersAssociation Arakonam Vellore
6 Palar Anicut Distribu-tory Committee - 6 Kaveripakkam Eri Ubari Neer Kaalvai - PaguthiII, Thakkolam Kondam, Uoriyur Konadam, Elupaithadalam Kondam (1) Sayanapuram Periya Eri Water Users Association Arakonam Vellore
      (2) Aattupakkam and Sayanaapuram Sitheri Water UsersAssociation Arakonam Vellore
      (3) lluppaithandalam Eri Water Users Association Arakonam Vellore
      (4) Pinnaavaram and Parameswara Man-galam Eri WaterUsers Association Arakonam Vellore
      (5) Manavanthangal and Chittoor Eri Water UsersAssociation Arakonam Vellore
      (6) Thakkolam Kalleri and Kadambanallur Eri WaterUsers Association Arakonam Vellore
      (7) Thakkolam Periya Eri Water Users Association Arakonam Vellore
      (8) Uriyur Eri Water Users Association Arakonam Vellore
7 Palar Anicut Distribu-tory Committee - 7 Govindavadi Kaalvai - Valathupuram Coon MadaiValathupuram (1) Karivedu Eri Water Users Association Arakonam Vellore
      (2) Kalathoor, Sadaithangal and Sankaram Padi EriWater Users Association Arakonam Vellore
      (3) Avaloor and Perumpulipaakkam Eri Water UsersAssociation Arakonam Vellore
      (4) Thirumalpoor Eri Water Users Association Arakonam Vellore
      (5) Dhamal Maanthangal and Dhamal Eri Water UsersAssociation Kancheepuram Kancheepuram
      (6) Thiruputkuzhi Eri Water Users Association Kancheepuram Kancheepuram
      (7) Thaipaakam Eri, Vathiyoor Eri, Mela - pangkaaramEri, Sirunai Eri and Muttavaakam Eri Water Users Association Kancheepuram Kancheepuram
      (8) Govindhavadi Periya Eri and Citheri Water UsersAssociation Kancheepuram Kancheepuram
8 Palar Anicut Distribu-tory Committee - 8 Govindavadi Kaalvai Idathupuram Coon MadaiValathupuram (1) Poigainallur and Thenmaambaakkam Eri Water UsersAssociation Arakonam Vellore
      (2) Jaageerthandalam and Veleri Eri Water UsersAssociation Arakonam Vellore
      (3) Melvenpakkam and Keelvenpakkam Eri Water UsersAssociation Arakonam Vellore
      (4) Palloor Eri Water Users Association Arakonam Vellore
      (5) Senthamangalam, Ganapathipuram and Murungai EriWater Users Association Arakonam Vellore
9 Palar Anicut Distribu-tory Committee - 9 Kambakkal Kaalvai (Cooram) Cooram Eri (1) Kooram Eri and Aaariyaperumpaakam Eri WaterUsers Association Kancheepuram Kancheepuram
    Periya Karumboor Eri, Periya KarumboorMalatuthangal (2) Periyakammbur Eri and Chembaram-bakkam Eri WaterUsers Association Kancheepuram Kancheepuram
    Pudhupakkam Periya Eri (3) Puthupaakkam Periya Eri and Citheri Water UsersAssociation Kancheepuram Kancheepuram
    Veliyoor Eri (4) Veliyoor Eri Water Users Association Kancheepuram Kancheepuram
    Vishakandikuppam Eri (5) Vishakandikuppam Eri and Eenjampakkam Eri WaterUsers Association Kancheepuram Kancheepuram
    Siruvakkam Periya Eri (6) Siruvaakkam Periya Eri and Sitheri Water UsersAssociation Kancheepuram Kancheepuram
    Siruvakkam Periya Eri (7) Seeyatti Eri and Kaarai Eri Water UsersAssociation Kancheepuram Kancheepuram
10 Palar Anicut Distribu-tory Committee - 10 Kambakkal Kaalvai (Parand-hoor), Podavoor,Melthaangat and Aandisiru - valloor Eri Kattuppattur Eri,Bootheri and Parandhoor Nagappattu Eri (8) Podavoour Eri, Aandisiruvallur Eri andKoothirambakkam Eri Water Users Associtation Kancheepuram Kancheepuram
      (2) Nagapattu Kaaranthangal Eri, Kaattup-patturEri,Pootheri Paranthur Periya Eri Water Users Association Kancheepuram Kancheepuram
    Nelvoi Eri (3) Nelvoi Eri, Thodoor Eri and Neerivallur EriWater Users Association   Kancheepuram
    Thandalam Eri (4) Thandalam Eri and Aariyambakkam Eri Water UsersAssociation   Kancheepuram
11 Palar Anicut Distribu-tory Committee -11 Kambakkal Kaalvai (Sriperumbhoothur), EkanapuramKalayeri, Mahadevimangalam Singilipadi Eri and SinglilipadiChittheri (1) Ekanapuram Kali Eri Water Users Association Sriperumputhur Kancheepuram
    Kannanthangal Eri and Kannanthangal Peria Eri (2) Kannanthangal Eri Water Users Association Sriperumputhur Kancheepuram
    Maduramangalam Peria Eri, MaduramangalamMaaveriand Keezhpodavoor Eri and Nandimedu (3) Maduramangalam Eri Water Users Association Sriperumputhur Kancheepuram
      (4) Ramanujapuram Eri Water Users Association Sriperumputhur Kancheepuram
      (5) Keezhpodavoor Eri Water Users Association Sriperumputhur Kancheepuram
    Pudupattu Eri (6) Pudupattu Eri Water Users Association Tiruvallur Tiruvallur
    Thiruperumbuthoor Eri (7) Thiruperumbuthoor Eri Water Users Association Sriperumputhur Kancheepuram
    Thirumangalam Eri (8) Thirumangalam Eri Water Users Association Sriperumputhur Kancheepuram
    Pondoor Pootheri (9) Pillaipakkam Eri Water Users Association Sriperumputhur Kancheepuram
12 Palar Anicut Distribu-tory Committee-12 Palar Anicut Valathupuram, Kalavai Kalvai (1) Kukundi, Papperi, Keeraampadi Eri Water UsersAssociation Arcot Vellore
      (2) K. Vellore Eri Water Users Association   Arcot
      (3) Kalavai Eri, Naagalei, Chennaleri,Parikkalpattu, Kanyanthangal Eri Arcot Vellore
      (4) Kalavaiputhoor, Vellambi Periya Eri Water UsersAssociation Arcot Vellore
      (5) Pinnanthangal, Aathiyanam Periya Eri ChittheriEri Water Users Association Arcot Vellore
      (6) Vembi, Paali Eri Water Users Association Arcot Vellore
      (7) Pennagar, Dhonimedu Eri Water Users Association Arcot Vellore