Section 3(iv) in State Water Resources Regulatory Authority (Manner and Guidelines to Ensure Smooth, Uninterrupted and Leakage free Supply of Water to Farmers) Regulations, 2018
(iv)A Water Committee for each major and medium canal should be formed/proposed by the Executive Engineer, to be approved by the Deputy Commissioner of the District concerned. In case of minor canals, Assistant Executive Engineer concerned will propose the composition of the Committee to be approved by the Additional Deputy Commissioner/Sub-Divisional Magistrate/Assistant Commissioner (Revenue) to be specifically authorized in this regard by the Deputy Commissioner concerned of the District. The Water Users Committee shall essentially have representative members from the beneficiaries and concerned Departments of the State Government. The life of such Committees will be two years. The exercise for constitution of these Committees will be conducted every two years. The concerned Superintending Engineer will kick-start the process of constitution of the Committees in consultation with the Deputy Commissioner concerned, at least three months before expiry of the term of such Committees.
