Section 8(2) in The Chhattisgarh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 2006
(2)The State Government shall cause arrangements, in such manner as may be prescribed, for the election by the method of secret ballot of the President and Members of the Managing Committee who shall be five or more in number but not more than fifteen and depending on the command area covered by that distributory command and from amongst the members of the general body of the Distributory Committee :Provided that if at an election, the President or the members of the Managing Committee for a Distributory Committee are not elected, fresh election shall be held within a period of 90 days from the date of failure in the same manner as specified above.
