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State of Rajasthan - Section

Section 34 in Rajasthan Farmers' Participation in Management of Irrigation System rules, 2002

34. Procedure for Election.

(1)The Chairperson and member of Managing Committee shall be chosen by the members of general body of protect committee from amongst themselves in a special meeting of general body of Project Committee.
(2)The meeting of members of the Project Committee shall be held at the date, time and place fixed by the Project Authority and shall be presided over by the Election officer appointed by the Project Authority.
(3)The Election Officer shall display the Voter list for the purpose of the election and exhibit it on the notice board of the place fixed for election under sub-rule (1) along with the notice for election. The notice shall also be displayed at the office of the Project Authority concerned.
(4)The election shall be held by secret ballot and shall conclude on a single day. The programme shall be as follows :
(i) Receipt of Nominations 10.00 AM to 11.00AM
(ii) Scrutiny of nomination andpublication of finallist of Nominations 11.30 AM to 12.00 noon
(iii) Withdrawal of nominations 12.30 PM to 1.30 PM
(iv) Publication of final list of 2.00PM
(v) Elections in the event of contest 3.00 PM to 5.00 PM
(vi) Counting and declaration of results Immediately after the poll
(5)If the number of contesting candidates for Chairperson is more than one poll shall be conducted. If there is only one validly nominated candidate, the Election officer shall forthwith declare such candidate as duly elected and intimate the same to the Project Authority.
(6)If the number of contesting candidates for members of managing committee are more than eight poll shall be conducted. If the number of validly nominated candidates are eight or less than eight the Election officer shall forthwith declare such candidate as duly elected and intimate the same to the Project Authority.
(7)In the event of the contest, ballot papers shall be prepared containing names of the contesting candidates for the Chairperson and Member of the Managing committee, separately and the election shall be conducted by secret ballot.
(8)The provisions of rule 15, 16, 18, 19, 20, 21, 24, 25, 26, 27, 28, 29, 30 and 32 shall apply mutatis mutandis to the election of Chairperson and Members of Managing committee of Project committee.
(9)At the end of the poll, the Election Officer shall arrange forthwith, the counting of votes polled for the contesting candidates for Chairperson and Member of the Managing committee, separately; and;
(i)the candidate who secured highest number of votes polled for the post of Chairperson shall be declared as elected Chairperson.
(ii)the first eight candidates who secured highest number of votes polled in the descending order shall be declared as elected Member of the Managing Committee.
(10)In the event of there being an equality of votes between two or more candidates the Election officer shall draw lots in the presence of the members and the candidates, whose name first drawn shall be placed about other and shall be declared to have been duly elected accordingly.
(11)Immediately after the declaration of the result of the election, the Election officer shall prepare a record of the proceedings of the meeting and sign it and send it to the Project Authority. He shall also publish on the notice board of the office where election was held. The result of election stating the names of persons elected as a members of the Managing Committee and Chairperson of the Project Committee and send a copy of such result to the Project Authority concerned as also be given to the candidate, who is declared elected as member or Chairperson of the Project Committee.
(12)Notwithstanding anything contained in these rules, the Election officer may for sufficient reasons to be recorded in writing, may postpone the date of the special meeting convened under this rule and the next meeting for the purpose shall be held on the day and time fixed by the Project Authority.
(13)Election of member and Chairperson shall not be held unless there be present at the meeting atleast one half of the number of members of the Project committee who are eligible to vote at the election. If require number of members are not present, meeting shall be postponed by the Election officer.CHAPTER-VIII Recall and Casual Vacancies