Section 5(6) in The Maharashtra Management of Irrigation Systems by Farmers Rules, 2006
(6)If, in any area of operation of a Water Users' Association at Minor Level no such Water Users' Association is constituted, the Appropriate Authority shall entrust the functions of such Water Users' Association to any Government agency or Cooperative society or any other Water Users' Association by order in the Official Gazette, till such Association is constituted and functioned. However, in no case such functions shall be entrusted for a period exceeding one year:Provided that, the Appropriate Authority before issuing any such order of entrusting such functions shall ascertain the willingness of such agency or Co-operative Society or, as the case may be, an Association.
