Section 12 in Tamil Nadu Farmers' Management of Irrigation Systems Rules, 2002
12. Motion for recall.
(1)The authority to issue the recall notice in respect of Chairman or a President or a member of the Managing Committee of any Farmers' Organisation shall be the Collector.(2)The recall notice in Form-XI shall be signed by one-third of the voters in respect of the President or a member of the Managing Committee of a Water Users Association, and one-third of members in respect of the President or the Chairman or the member of a Managing Committee of a Distributory Committee or the Project Committee.(3)On receipt of such notice, the Collector shall cause due verification of the notice in Form-XII.(4)The Collector shall call for a meeting of the voters or the members of the general body, as the case may be, of the respective Farmers' Organisation within 7 days after verification of the notice.(5)In case, a majority of the voters present have voted in favour of the motion for the recall, the motion shall be deemed to have been passed.(6)The Collector, thereafter, shall issue the proceedings of recall to the concerned Chairman, President or the member of the respective Farmers' Organisation immediately stating that the recall became effective from the date of passing of the resolution, and accordingly, he shall cease to hold such office.
