Section 6 in Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997
6. Election of President and Constitution of Managing Committee.
- [(1) There shall be a managing committee for every Distributory Committee consisting of all the members of the General Body] [Substituted by Act No. 7 of 2003, dated 24.4.2003.];[Provided that all Presidents of the Mandal Parishads within the distributary area nominated by the District Collector shall be the members of the Managing Committee of the Distributary Committee without voting rights, in the manner prescribed.] [Added by Act No. 39 of 2005, dated 8.11.2005.](2)[ The District Collector shall cause arrangements for the election of the President and the Vice-President from among the members of the Managing Committee of the Distributory Committee of the Distributory Committee, in the manner prescribed:[Provided that where the election of the President or Vice-President could not succeed, the Government may, by notification, appoint any of the managing committee member of the distributory committee or any of the officer, to exercise the power and perform the functions of the President or Vice-President, as the case may be.] [Substituted by Act No. 7 of 2003, dated 24.4.2003.]](3)[ ***] [Omitted by Act No. 4 of 2018, dated 2.1.2018.](4)[ The term of office of the President, the Vice-President and the members of the Managing Committee of the Distributory Committee shall, if not recalled or removed or disqualified under the provisions of the act earlier, be coterminus with the term of the general body specified in sub-section (3) of Section 5] [Substituted by Act No. 7 of 2003, dated 24.4.2003.];(5)The Managing Committee shall exercise the powers and perform the functions of the Distributory Committee.
