- Water Users Association shall perform the following functions, namely:-(1)To develop irrigation infrastructure by availingd institutional finance;(2)To procure water in bulk on volumetric basis from the Irrigation Department or Krishna Jala Bhagya Nigam or Karnataka Neeravari Nigam [or Cauvery Neeravari Nigam Limited or any other body or Corporation established by the State Government for this purpose] [Inserted by Act 29 of 2010 w.e.f. 27.07.2010.] and distribute it to the land holders in accordance with the principles laid down at the General meeting for equitable distribution of water;(3)To operate and maintain canals within its jurisdiction;(4)To collect water charges and service charges from the landholders;(5)To educate and train landholders in the efficient and economical use of water and adoption of new technology as well as to implement necessary programmes;(6)To prepare water budget and financial budget for each irrigation season;(7)To resolve disputes that may arise among landholders;(8)To mobilize financial resources for undertaking activities and efficient management of the Waters Users Association;(9)To implementsd or execute on farm development works;(10)To assist the Irrigation Department in irrigation and drainage works;(11)To collect water charges and service charges from non-members at rates approved in the General meeting of the Water Users Association;(12)To send annualty to the prescribed authority on or before the prescribed date, an audit statement of all receipts and expenditure for the year ending;(13)To send a statement of the assets and liabilities of the Water Users Association on or before such date and to such authority as may be prescribed.(14)To get approval in the General meeting of the Water Users Association to the guidelines and procedures for the day to day functioning of the Association in conformity with rules and regulations of the Water Users Association and also the conditions of the agreement to be entered into with the Executive Engineer concerned;(15)To furnish such information as may be prescribed to the prescribed authority;(16)To encourage avenue plantation in its area of operation;(17)To do such other acts as may be prescribed."
