Section 19(2) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
(2)If the motion 'referred to in sub-section (1) is carried with the support of two-third of the members present and voting at a meeting of the General Body specially convened for the purpose, the Canal Officer shall, by order, remove the office bearer, against whom such motion is passed and the resultant vacancy shall be filled in, in the prescribed manner.
