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State of Jammu-Kashmir - Section

Section 2 in State Water Resources Regulatory Authority (Manner and Guidelines to Ensure Smooth, Uninterrupted and Leakage free Supply of Water to Farmers) Regulations, 2018

2. Definitions.

- (i) In these Regulations unless the context otherwise requires,-
(a)"Act" means the Jammu and Kashmir Water Resources (Regulation and Management) Act, 2010 (Act No. XXI of 2010) ;
(b)"Assistant Executive Engineer" means an Assistant Executive Engineer Incharge of the concerned sub-division of the Irrigation and Flood Control Department ;
(c)"Authority" means the State Water Resources Regulatory Authority established under the Act ;
(d)"Chairperson" means the Chairperson of the Authority ;
(e)"Executive Engineer " means Executive Engineer of the concerned wing of Irrigation and Flood Control Department ;
(f)"Government" means the Government of Jammu and Kashmir ;
(g)"Member" means a Member of the Authority ;
(h)"Officer" means an Officer of the Authority ;
(i)"Prescribed Authority" means the Chief Engineer Incharge Irrigation and Flood Control and will include Chief Engineer RTIC as well as District Superintending Engineers of Leh and Kargil Districts ;
(j)"Rules" mean the Jammu and Kashmir Water Resources (Regulation and Management) Rules, 2011 ;
(k)"Secretary" means the Secretary of the Authority ;
(l)"Water Users Committee" means a group of water users, organized for water management and who pool their technical/ human resources for operation and maintenance of a water system. All Sarpanches of the villages through which the canal runs or Lamberdars of these villages in absence of elected Panchayats, should be ex-officio members of the committee ;
(ii)Words or expressions occurring in these Regulations and not defined herein but defined in the Act or Rules or in the State Water Resources Regulatory Authority (Conduct of Business) Regulations, 2013 shall bear the same meaning as in the Act or Rules or in the State Water Resources Regulatory Authority (Conduct of Business) Regulations, 2013 ;
Chapter-III Guidelines for Proper Regulation for Supply of Water for Irrigation from State Controlled Canals