Section 6(2) in Andhra Pradesh Farmers Management of Irrigation Systems (Recall) Rules, 2005
(2)The Quorum for the extraordinary General Body meeting for recall shall be as follows : One half of the total members of General body of Water Users' Association with voting rights. Three fourths of the total members of General Body of Distributory Committee voting rights, and Three fourths of the total members of General Body of Project Committee with voting rights.(d)The Competent Authority shall put the motion to voting through simple chits ensuring secrecy.(e)If the motion is carried out with the support of the majority of the members present, the Competent Authority (Engineering) shall by order remove him from the office forthwith in Form-III and the resulting vacancy shall be filled in the same manner as casual vacancy.(f)If the recall motion is not passed in the General Body with the required majority it becomes infructuous and the candidate shall continue to hold post(s). No recall motion shall be initiated again against the same person within a period of one year.
