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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(2) in The M.P. Farmers' Organisation Constitution Rules, 1999

(2)No Member shall hold more than one elective office in a Water Users' Association. If a person is elected as President of Water Users' Association and also as a Member of the Managing Committee, he shall resign one of such offices within 15 (fifteen) days of the declaration of the results by a letter addressed to the concerned Competent Authority. If he fails to do so, he shall cease to be a Member of the Managing Committee of the Water Users' Association. The Competent Authority then shall immediately inform the fact of resignation or cessation of such office to the District Election Officer and the President, Distributory Committee where such committee exists. Such casual vacancy shall be filled in accordance with the provisions of Section 15 of the Act.