Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4] [Entire Act]

State of Andhra Pradesh - Section

Section 4 in Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997

4. [ Election of President, Vice-President and members of the Managing Committee of Water Users Association. [Substituted by Act No. 7 of 2003, dated 23.4.2003.]

(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.]
(2)[ ***] [Omitted '(2) The Managing Committee for Water Users Association shall be a continuous body, with one third of its members thereof retiring every two years as specified in sub-section (3).' by Act No. 4 of 2018, dated 2.1.2018.]
(3)The term of office of the members of the Territorial Constituencies shall, if not recalled or removed or disqualified under the provisions of the Act, shall be six years from the date of first meeting of the Managing Committee appointed by the Commissioner;[***] [Omitted 'Proviso' by Act No. 4 of 2018, dated 2.1.2018.]
(4)[ If any vacancy arises in a territorial constituency for any valid reason such vacancy shall be filled up as per sub-section (1) and the member shall hold office only so long as the member in whose place he is selected would have been entitled to hold office if the vacancy had not occurred.] [Substituted by Act No. 4 of 2018, dated 2.1.2018.]
(5)[ The District Collector shall cause arrangements, for the selection of a managing committee consisting of one member from each of the territorial constituencies of water users area by a simplified procedure of selecting the representative by consensus and where there is no consensus, it shall be by simplified procedure like show of hands or distribution slips in the manner prescribed:Provided that where the selection of the member could not succeed in any of the constituency, the Water User Association member of that constituency identified by the District Collector or any of the office notified by the District Collector shall exercise the powers and perform of the managing committee member of the territorial constituency.] [Substituted by Act No. 4 of 2018, dated 2.1.2018.]
(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.]
(7)If at an election held under subsections (5) and (6), the President or the Vice-President or the members of the Territorial Constituencies of water users association are not elected, fresh elections shall be held in the manner prescribed.
(8)The President and the Vice-president of the managing commitee of water users association shall, if not recalled or removed or disqualified by the provisions of the Act, be in office for a period of two years from the date of election or his tenure as member of Territorial Constituency, whichever is earlier.
(9)The term of office of the President, the Vice-President and the members of managing committee of all the water users associations formed, subsequent to ordinary election, shall also expire at the time at which it elected at the ordinary election, be reckoned from the date as appointed by the Commissioner, as specified in subsection (3).
(10)The managing committee shall exercise the powers and perform the functions of the water users association.]