(4)[(i) Every Pani Panchayat shall consist of all water users in the area of a Pani Panchayat who are land holders in that area :Provided that, where the area of any Pani Panchayat comes under a minor irrigation system, the Fishermen of that area who do not hold any land therein but earn their livelihood by fishing may be admitted as members of the Pani Panchayat in such manner and subject to such conditions as may be prescribed.] [Substituted vide O.G.E. No. 83 dated 20.1.2009.];Explanation I - A land holder [or Fisherman] [Inserted vide O.G.E. No. 83 dated 20.1.2009.] may nominate any adult member of his/her family to be the member of the Pani Panchayat.Explanation II - A minor land holder [or Fisherman] [Inserted vide O.G.E. No. 83 dated 20.1.2009] shall be represented by his/her legal guardian.[Explanation III [Inserted vide O.G.E. No. 83 dated 20.1.2009] - Where a Fisherman holds any land in the area of the Pani Panchayat, he may be allowed to be a Member of the Pani Panchayat as a land holder.](ii)Government may, by notification nominate at least one officer each from Department of Water Resources, Department of Agriculture and Department of Revenue to be the members of the Pani Panchayat without having the right to vote.
