Section 58 in Tamil Nadu Farmers' Management of Irrigation Systems Election Rules, 2003
58. Notification by the Collector.
(1)The Collector shall, in pursuance of and in consonance with provisions of the Act in this behalf, by notification publish in Form-3 in the District Gazette, call upon on such date or dates as may be specified therein to elect the President and members of the Managing Committee of the Distributory Committee.(2)The notification shall specify the phases of election, if necessary, the corresponding date or dates of elections and the list of names of Distributory Committees covered in those phases.(3)The notification shall specify the Distributory Committees for which election is to be held, the place, date of special meeting and time schedule for filing nominations, scrutiny of nominations, withdrawal of candidature, election, counting of votes and declaration of results.(4)The Collector shall also arrange to send the copy of the notification to all the members of general body of Distributory Committee (i.e.) to all Presidents of Water Users Associations under the jurisdiction of the Distributory Committee, by registered office, five clear days in advance of the date of election.
