Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Chattisgarh - Subsection

Section 20(1)(a) in The Chhattisgarh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 2006

(a)in case of the vacancy of the Water Users' Association President, the Managing Committee of the Water Users' Association will select an acting President from its members. Failing to be able to make this decision, the Collector shall appoint one member of the Managing Committee at the Acting President. In the case of the vacancy of a member of the Managing Committee, or when a member of the Managing Committee has been nominated as President the Collector shall arrange an election in the respective Territorial Constituency in the prescribed manner;