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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(15) in M.P. Farmers' Organisation Rules, 1999

(15)Original Works. - A Farmers' Organisation may lake up any original work within its area of operation subject to the following conditions; namely:-
(a)Specific approval shall be obtained from the authority vested with such powers to do so.
(b)The estimates for works shall be prepared by the Water Resources Department and works shall be let out to the Farmers' Organisation wherever they come forward for execution of such works at the estimated rates.
(c)If the Farmers' Organisation agrees to take up any work, an agreement shall be entered into with the Water Resources Department.
(d)Payments shall be made to the Farmers' Organisation based on the out turn of work on fortnightly basis or even earlier as may be mutually decided.
(e)Where the Farmers' Organisation does not come forward the procedure as prescribed under the "Works Department Manual" shall be "followed or as per any direction given by the Government from time to time.