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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(3) in Rajasthan Farmers' Participation in Management of Irrigation System Act, 2000

(3)The Project Authority shall also cause arrangements for the election of a Managing Committee consisting of one Member from each of the territorial constituencies of a water users' area, by the method of secret ballot in the manner as may be prescribed.[Provided that where a land owner holds land in more than one territorial constituencies of the water users' area, he or she and his or her spouse shall be eligible to take part in election for membership of the Managing Committee only form one territorial constituency for which he or she opts in the manner as may be prescribed:Provided further that if a woman is not elected to the Managing Committee, a woman from amongst the members of the Water Users' Association shall be co-opted as a member by the President and the Members of the Managing Committee.] [Substituted by Act No. 35 of 2017, dated 9.11.2017.]