Section 35 in Rajasthan Farmers' Participation in Management of Irrigation System rules, 2002
35. Recall.
(1)The competent authority to receive the recall notice in respect of Chairperson/ President or a Member of Managing Committee of any Farmers' Organization shall be the Project Authority.(2)The recall notice shall be given in form of an application on the plain paper signed by at least one third of the total number of Members of the concerned constituencies of the Farmers' Organization.(3)The Project Authority shall convene a meeting of the members of the general body, as the case may be, of the respective farmers' organization within 7 days after verification of the notice and such meeting is presided over by-the officer Authorized by the Project Authority.(4)In case more than fifty percent, of the voters present vote in favour of the motion for recall, the motion shall be deemed to have been passed.(5)The Authorized Officer shall record the proceedings of such meeting and send the same to the Project Authority.(6)Project Authority on receipt of proceeding of meeting from the Authorized officer, will pass order for removal of the person against whom motion is carried from the office and will initiate appropriate action for filling of the vacancy so caused.
