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State of Rajasthan - Section

Section 6 in Rajasthan Farmers' Participation in Management of Irrigation System Act, 2000

6. Delineation of Distributary area and constitution of the Distributary Committee.

(1)The Project Authority may, by notification delineate every Command Area of the irrigation system, comprising of two or more Water Users' Areas and declare it to be distributary area for the purpose of this Act.
(2)There shall be a Distributary Committee called by its local distinct name for every distributary area declared as such under sub-section (1).
(3)All the Presidents of the Water Users' Associations in the distributary area, so long as they hold such office by virtue of sub-section (5) of section 5, shall constitute the General Body of the Distributary Committee including two officials nominated by the Project Authority:[Provided that if a woman is not elected as the president of any of the Water Users' Associations in the distributary area, the General Body of the Distributary Committee shall co-opt a Woman from amongst the members of the Water Users' Associations in the distributary area, as its member.] [Added by Act No. 35 of 2017, dated 9.11.2017.]