Section 10(2) in Rajasthan Farmers' Participation in Management of Irrigation System Act, 2000
(2)If the motion referred to in sub-section (1) is carried with the support of majority of the Members present and voting at a meeting of the General Body specially convened for the purposes, the Project Authority, shall by order remove the person, against whom motion is carried, from office and the resulting vacancy shall be filled in the manner a casual vacancy is filled.
