Section 44(xvii) in Rajasthan Farmers' Participation in Management of Irrigation System rules, 2002
(xvii)to authorize president to enter to in an agreement with a financing agency as define under section 2 (h) of the Act, for obtaining loan on the basis of project report, however, any Government land/property infrastructure transferred in custody of Water Association shall not be mortgaged such loan shall only be taken after the mode of repayment has been approved in general body meeting with two third majority; and
