(1)A motion for convening a special meeting of the General Body for recall of a President of a Farmer's Organisation may be moved by giving a written notice in the manner as may be prescribed, signed by not less than one-third of the total number of members of the Farmer's Organisation, who are entitled to vote :Provided that no notice of motion under this section shall be moved within one year of the date of assumption of office by the person against whom the motion is sought to be moved.(2)If the motion is carried with the support of two-third majority of the members present and voting at a meeting of the General Body specially convened for the purpose, the Chief Engineer shall by order remove him from office and the resulting vacancy shall be filled in the same manner as a casual vacancy :Provided that the quorum for the specially convened General Body shall be 50 per cent of the total members of the General Body.
