Section 10 in Karnataka Command Areas Development Act, 1980
10. Functions of the Authority.
- The Authority shall have the following functions, namely :-(1)to formulate and implement schemes for the comprehensive development of the Command Area ;(2)to prevent land erosion and water-logging ;(3)to improve soil fertility and regulation of cropping pattern ;(4)to ensure the efficient maintenance of field channels and filed drains by the farmers within the Command Area ;(5)localisation and delocalisation of lands for various crops ;(6)ensuring supplies of all inputs and services ;(7)promotion and setting up of rural growth centres for integrated development of the Command Area ;(8)development of marketing, processing and storage facilities and adequate communication system ;(9)arranging for credit facilities to the farmers and artisans ;(10)organising agricultural co-operatives and associations ;(11)construction of field channels and connected drains ;(12)to borrow and lend money necessary for the due discharge of its functions ;(13)conjunctive use of surface and ground water ;(14)to determine the payment of compensation as provided in sub-section (4) of section 12 ;(15)to set up agricultural demonstration farms and promote extension activities ; and(16)to do such other acts not inconsistent with the provisions of this Act, as may be prescribed.
