Section 9 in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
9. Managing Committee of Water Users' Association at Minor Level and election of its Directors and Chairperson.
(1)There shall be a Managing Committee for every Water Users' Association at Minor Level, consisting of such number of members including Chairperson and Directors as may be prescribed. Such Association shall have a Secretary having prescribed qualifications; and the pay and allowances of such person shall be fixed by the respective Water Users' Association, in the prescribed manner.(2)The Canal Officer, duly empowered in this behalf shall, make arrangements for the election of Directors of the Managing Committee of the Water Users' Association at Minor Level by direct election from amongst members of such Water Users' Association within such time and in manner as may be prescribed.(3)Adequate representation shall be given on the Managing Committee to the holders or occupiers of the land from Head, Middle and Tail reaches of the area of operation of Water Users' Association; and women members in such manner as may be prescribed.(4)Such Canal Officer shall make arrangements for the election of the Chairperson of the Water User' Association at Minor Level in the prescribed manner. The Directors of the Managing Committee shall elect the Chairperson in the first meeting of the Managing Committee convened and presided by the Canal Officer pending the election of Chairperson.(5)The tenure of the post of Chairperson and its rotation amongst the Managing Committee Directors representing Head, Middle and Tail reaches of the area of operation of Water Users' Association and women Directors, shall be such as may be prescribed:Provided that, where a land holder or occupier holds or occupies a land in the area of operation of more than one Water Users' Association, such person shall be eligible to take part in the election for the Directorship of the Managing Committee of only one Water Users' Association opted, by him, in the prescribed manner.(6)The Canal Officer may, for the reasons to be recorded in writing, postpone the election upto one year.(7)The Directors of the Managing Committee shall, unless recalled earlier under section 19 hold office for a period of six years from the date of the constitution of the said Managing Committee.(8)The Managing Committee shall exercise such powers, discharge such duties and perform such functions of the Water Users' Association, as provided, in this Act and as prescribed.(9)NotWithstanding anything contained in sub-section (2), the Canal Officer, duly empowered in this behalf, may pending election and constitution of the Managing Committee appoint an Ad-hoc Management Committee in the prescribed manner.
