Section 17 in Rajasthan Farmers' Participation in Management of Irrigation System rules, 2002
17. Notice of Election.
(1)The election of the President and Member of Managing Committee of Water Users' Association shall be held on the day fixed by the Project Authority.(2)The notice for conduct of election shall be given by the Election Officer to the members by one or more of the following modes -(a)by affixing at the notice board of Water Users' Association, or(b)by affixing at the notice board of concerned Panchayat; or(c)by affixing on conspicuous place of Water Users' Area, as may be decided by the Election Officer.(3)The notice shall contain information regarding -(a)the number of vacancies for which election is being held;(b)constituency from which the members are to be elected;(c)the day on which, the place at which and the hours between which nomination papers are to be presented, such date being not less than seven clear days before the date fixed for election, or if that day is a public holiday the next succeeding day which is not a public holiday.Explanation. - In this clause "Public holiday" means any day which is a public holiday for the purposes of section 25 of the Negotiable Instruments Act, 1881 (Central Act XXVI) or any day which has been notified by the Government to be a holiday for the Government offices in the State;(d)the day on which, the place at which and the hour when the nomination papers will be scrutinized;(e)the day on which and the hours by which nomination may be withdrawn;(f)the day on which, the place at which and the hours between which the poll shall be taken.
