Section 46 in Rajasthan Farmers' Participation in Management of Irrigation System rules, 2002
46. Duties of the Chairperson/President of a Farmers' Organisation.
- The duties of the Chairperson/President of a Farmers' Organisation shall be as follow: -(i)to preside over the General Body Meeting and Managing Committee Meeting and Conduct the meetings in a peaceful and democratic manner;(ii)to sign and authenticate the minutes of the meeting and other records of the Farmers' Organisation;(iii)to exercise casting vote in the event of equality of vote on any matter being decided upon by the General Body or the Managing Committee, as the may be;(iv)to act as a custodian of all records, properties of the Farmers' Organization'(v)to maintain full and complete account of all transaction of the Farmers' Organization;(vi)to sign all contracts and documents on behalf of the Farmers' Organization;(vii)to operate accounts jointly with another member of the Managing committee duly authorized for the purpose by the managing committee;(viii)to represent the case of Farmers' Organization in any dispute before Distributary committee or Project committee or Apex committee or Project Authority or the Government as the case may be;(ix)to act as an authorized representative of the Farmers' Organization at all other forums, meetings called by any authority;(x)to be accountable for all transactions;(xi)to conduct the affairs of the Farmers' Organization in a democratic, free fair and transparent manner;(xii)to submit annual reports to the General Body, on the activities of the Farmers' Organization;(xiii)to ensure that the available resource with Farmers' Organization are utilise in most efficiency economical manner;(xiv)to motivate water conservation techniques and to timely and evenly distribute the available water to members following a well define procedure;(xv)to act for generation of the financial resources for the Farmers' Organization for sustainability and progress to achieve the objectives;(xvi)to respect the written guidance of project/competent authority with regard to technical and financial matters and to act for implementing them; and(xvii)to implement decision taken by general body with the help and guidance ofCHAPTER-XI Maintenance of Records and Execution of Works and Audit
