Section 7 in Rajasthan Farmers' Participation in Management of Irrigation System Act, 2000
7. Managing committee of Distributary Committee and election of its President and Members.
(1)There shall be a Managing Committee for every Distributary committee and the said committee shall consist of such number of members, not exceeding five including President, as may be specified by the State Government.(2)The Project Authority shall cause arrangements, in the prescribed manner, for the election by the method of secret ballot of the President and Members of the Managing Committee from among the Members of the General Body of the Distributary Committee:Provided that the Government may, for the reasons to be recorded in writing, from time to time postpone elections.(3)If, at an election held under sub-section (2), the President and the Members of the Managing Committee are not elected, fresh elections shall be held.(3A)[ If a woman is not elected to the Managing Committee of a Distributary Committee, a woman from amongst the members of the General Body of the Distributary Committee shall be co-opted as a member by the President and the Members of the Managing Committee of the Distributary Committee.] [Added by Act No. 35 of 2017, dated 9.11.2017.](4)The term of office of the President and the Members of the Managing committee shall, if not recalled earlier under section 10, be co-terminous with the term of general body specified in sub-section (3) of section 6.(5)The Managing Committee shall exercise the powers and perform the functions of the Distributary Committee.
