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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(1) in Orissa Pani Panchayat Rules, 2003

(1)A written notice in plain paper signed by not less than one third members of the General Body of the Pani Panchayat, the Distributary Committee or the Project Committee addressed to the Executive Engineer in case of Pani Panchayat, to the Superintending Engineer in case of Distributary Committee, to the Chief Engineer in case of the Project Committee and to the Executive Engineer of Orissa Lift Irrigation Corporation in case of Lift Irrigation point may be filed for recall/removal of the President of the Farmers Organisation from his/her office ;Provided that no notice can be filed within one year from the date of assumption of office by the person against whom such motion is proposed to be moved.