Section 4(1) in Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997
(1)There shall be a Managing Committee for each Water Users Association comprising members of the Territorial Constituencies as specified in subsection (2) of Section 3 elected directly by the Water Users as specified in clause (i) of sub-section (4) of Section 3 of the Act from their respective Territorial Constituencies.[Provided that two members nominated by the Gram Panchayat of whom one shall be a woman, shall be the members of the Managing Committees of Minor Irrigation Water Users' Associations, without voting rights, in the manner prescribed.]
