16. Filling up vacancies of the Executive Committees.
(1)If a vacancy occurs in the Executive Committee of a Pani Panchayat due to any reason, the Distributary Committee of the project under the jurisdiction of which the Pani Panchayat is situated, in a meeting of the General Body shall, nominate to the Executive Committee one of the remaining two members of the Chak Committee to which the members so expired/resigned belongs.(2)In case of a Project not having Distributary Committee, the Executive Committee of the concerned Project Committee shall fill up such vacancy in the Executive Committee of the Pani Panchayat by nominating one of the remaining two members of the Chak Committee to which the member so expired/resigned belongs.(3)The concerned Election Authority shall follow the procedure as prescribed in Rule 39 to fill up the vacancy in the Chak Committee, if any, and to directly elect one of the three members of the Chak Committee to be a member of the Executive Committee of the Pani Panchayat.(4)After such election of the member from the Chak Committee to the Executive Committee of the Pani Panchayat, the earlier nomination made by the Executive Committee of the Distributary Committee/Project committee shall automatically cease.(5)If a vacancy occurs in the Executive Committee of the Distributary Committee due to any reasons, the concerned Project Committee of the Major Irrigation Project under the jurisdiction of which the distributary area is situated, in a meeting of its General Body, shall nominate one of the members of the General Body of the Distributary Committee to which the member so expire/resigned belongs. The concerned Election Authority as per provisions of Rule-41 shall fill up the vacancy so caused by nomination in a regular manner. The nomination shall automatically cease on election of the Executive Committee member in regular manner by the Election Authority.(6)If a vacancy occurs in the Executive Committee of the Project Committee due to any reason, Government in Department of Water Resources shall nominate one of the members of the General Body of the Project Committee to become a member of the Executive Committee of the Committee.(7)The concerned Election Authority as per provisions of Rule 38 shall fill up the vacancy so caused by nomination in a regular manner. The nomination shall automatically cease on election of the Executive Committee member in regular manner by the Election Authority.
