Section 2 in Andhra Pradesh Farmers Management of Irrigation Systems Rules
2. Public notice of intended election.
(1)An ordinary election shall be held for the purpose of constituting a Water Users' Association after the commencement of the Act and on the expiration of the term of the Water Users' Association or on vacation of such office either by death, resignation or recall.(2)For the said purpose the Election Authority shall, subject to such directions as may be issued by the Government in pursuance of and in consonance with the provisions of the Act in this behalf, by notification published in Form 1, in the Andhra Pradesh Gazette, call upon, on such date or dates as may be specified therein, to elect the Member, Managing Committee and President of the Water Users' Association, in accordance with the provisions of the Act, and the Rules and orders made thereunder.(3)The notification shall specify the last date for making nominations, the date for scrutiny of nominations, the last date for withdrawal of the candidature, the date or dates on which and the time during which the poll shall be taken and the date before which the election shall be completed.(4)On the issue of the notification the Election Officer shall give public notice of the intended elections for Water Users' Association, Form 2, in Telugu language which shall be published at prominent places and in such manner as the Election Officer may direct.(5)The dates appointed for the various stages of the election shall be subject to the following :(a)the last date for making nominations shall be not earlier than the fourth day and not later than the tenth day after the publications of the notification referred to in sub-rule (2) whether or not it is a public holiday;(b)the date for the scrutiny of nominations shall be the day immediately following the last date for making nominations whether or not it is a public holiday;(c)the last date and time for withdrawal of the candidature shall not be later than 3.00 p.m. for the third day succeeding the day appointed for scrutiny of the nominations, whether or not it is a public holiday;(d)The date or dates on which a poll shall, be taken, which or first of which shall be a date not earlier than the tenth day after the last date for withdrawal of the candidature.(e)The poll shall commence on the day fixed, at 7.00 a.m. and shall be closed by 1.00 p.m. Soon after the polling is over, counting shall commence and the results shall be declared on the same day.
