Section 14 in The Assam Agricultural Farming Corporation Rules, 1973
14. Rights and duties of members.
- The agriculturist members of a Corporation shall have the following duties and rights-(1)Rights. - Full right for the use of the land or property allowed to him subject to such general restrictions and terms and conditions as may be imposed by the corporation.(2)Full and equal rights with other agriculturist members to participate in the functioning of the Corporation or the social or community aspects of the life in the area of the Corporation subject to the provisions of the ordinance, there rules or the Memorandum of Association or the bye-laws or general orders that may be issued by the Corporation.(3)Each agriculturist member shall be entitled to receive without any discrimination all common benefits such as irrigation, inputs or credit or services from the Corporation-(1)Duties. - To abide by the provisions of the ordinance, these Rules, Memorandum of the Association bye-laws of the Corporation or such other general orders as may be issued by the Corporation.(2)To abide by the code of conduct that may be prescribed by the Corporation for the purpose of peace, harmony and healthy community life in the area of the Corporation.(3)To reside in the homestead area allotted to him by the corporation inside the Corporation's land. Residence in the area of the Corporation will thus be compulsory for all agriculturist members.(4)To dispute of any agricultural produce specified by the Corporation only through the Corporation.(5)An agricultural member shall unless specifically exempted from doing so, pay all the dues, charges levied on him for common services made available by the Corporation, whether or not he has been able to use the same. An Agriculturist member shall also pay other specific charges as may be levied on him by the Corporation for specific services made available to him. All these dues shall be payable by him to the Corporation regularly and in the due time.(6)To act in a manner conductive to the community life in the area of the Corporation and the proper and health growth of the Corporation.(7)Not to part with land or property allotted for his use by the Corporation for his use either by transfer, mortgage or otherwise, not allow any open else except his own family members to work on such property or land. This will no, however, affect his employing persons from outside the Corporation for specialised service which cannot be done by ordinary labour or which are into provided by the Corporation.(8)No member shall erect or construct any buildings or structures or otherwise reshape or modify the land or property allotted for his use except with he specific prior concurrence of the Corporation.
