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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(1) in The M.P. Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 1999

(1)A vacancy arising either due to disqualification under sub-section (4) of Section 14 or due to death or resignation or by any reason such vacancy shall be filled up by nomination in the following manner, namely :-
(a)a vacancy in the Water Users' Association shall be filled, by nomination by the Managing Committee of the Distributor)' Committee in the manner prescribed;
(b)a vacancy in the Distributor)' Committee shall be filled, by Nomination Committee of the Project Committee in the manner prescribed;
(c)a vacancy in the Project Committee shall be filled by nomination by the Apex Committee in the manner prescribed; and
(d)a vacancy in the Apex Committee shall be filled by the State Government in the prescribed manner.