Section 16(2) in The U.P. Participatory Irrigation Management Act, 2009
(2)Civil works such as rehabilitation of minors planned and funded by the State Government shall be implemented by water users' association after transfer of management under sub-section (1) of Section 16 where any water users' association is unable to implement the plan, the irrigation department may carry out these works as a special case on behalf of water users' association to the satisfaction of the water users' association.
