Section 15 in Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997
15. Filling up of vacancies.
(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, -(a)a vacancy in the Water Users' Association shall be filled, by nomination by the Managing Committee of the Distributory Committee in the manner prescribed;(b)a vacancy in the Distributory Committee shall be filled, by nomination by the Managing Committee of the Project Committee in the manner prescribed; and(c)a vacancy in the Project Committee shall be filled, by nomination either by the Apex Committee or by the Government, as the case may be, in the manner prescribed.(2)The District Collector shall take necessary steps to conduct elections to fill up any vacancy caused within a period of one month from the date of occurrence of such vacancy.(3)The term of office of a member or a President or a Chairman of the Farmers' Organisation, elected under sub-section (2), shall expire at the time at which it would have expired, if he had been elected at the ordinary election.
