Section 4(6) in Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997
(6)The District Collector shall also cause arrangements for the election of a President and a Vice-President of the managing committee from among the members of the managing committee of the water users association in the manner prescribed:[Provided that where the election of the President or Vice-President could not succeed, the Government may by notification, appoint any of the Managing Committee Member of the Water Users Association or any of the officer, to exercise the power and perform the functions of the President or Vice-Present, as the case may be.] [Substituted by Act No. 4 of 2018, dated 2.1.2018.]
