Section 4 in Andhra Pradesh Farmers Management of Irrigation Systems Rules
4. Nomination of candidates.
(1)Any person may be nominated as a candidate to fill the office of Member, Managing Committee and President of Water Users' Association, if he is qualified to be chosen to fill the seat under the provisions of the Act. Every nomination paper shall be in Form 3, for Water Users' Association. This shall be presented on or before the date appointed by the candidate or by his proposer in person in Form 4, between the hours specified duly signed by the candidates and by the proposer. The candidate shall sign the declaration on the nomination paper expressing his willingness to stand for the election.(2)(a)A candidate for the office of Member of President of Water Users' Association and his proposer shall be persons whose names are registered in the Voters List for that Water Users' Association.(b)Each candidate shall be nominated on a separate nomination paper.(c)A candidate may be nominated by more than one proposer separately for the same elective office in a separate nomination form:Provided that not more than four nominations shall be filed by or on behalf of a candidate.
