- The General Body shall have the following powers, namely :(a)to approve the Operational Plan for each crop-season and review its implementation in the area of operation;(b)to allocate water amongst various main canals distributaries/ minors/outlets, according to the operational plan approved;(c)to decide on the manner of regulation and distribution of water;(d)to prepare annual and long-term financial and works plans and prioritise works for maintenance/repairs/upkeep, rehabilitation of the irrigation system;(e)to approve annual financial budget and review performance of the previous years budget;(f)to appoint auditors for the annual audit and/or concurrent audit and to fix fees for the same;(g)to set up Sub-committee of Members for various activities and functions of the Organisation;(h)to create or/setup such fund as may be required for different activities/works;(i)to entertain and dispose appeals against the orders of Executive Committee between water users;(j)to levy collect fees and water tax as provided under Section 20 of the Act;(k)to take decisions on raising of resources as provided under Section 22 of the Act; to invest surplus funds in Banks or Government approved securities or as may be directed by Government from time to time for the benefit of the organisation;(l)to take decisions on collective marketing or agricultural produce, collective procurement of inputs, running of Agro Service Centers, providing credit facilities and taking up post harvest activities including processing of agricultural commodities.(m)to decide on permissible administrative expenses with the ceilings prescribed, from time to time; and(n)to carry out the recall proceedings as per Section 10 of the Act.
