Section 14 in Rajasthan Farmers' Participation in Management of Irrigation System Act, 2000
14. Disqualifications.
(1)A person, who is employee of the Government of India or any State Government of a Local Authority or any institution receiving aid from the funds of the Government, shall be disqualified for election or for continuing as a Chairperson or a President or a Member of a Managing Committee of a Farmers' Organisation(2)No person who has been convicted by a criminal court for any offense involving moral turpitude committed under any law for the time being in force shall be qualified for election or continuing in the office of a Chairperson or a President or a Member of a Managing committee of a Farmers' Organisation.(3)A person shall be disqualified for being chosen as a Chairperson or a President or a Member of the Managing Committee of a Farmers' Organisation if on the date fixed for scrutiny of nominations for election, or on the date of nominations, he is -(a)of unsound mind and stands so declared by a competent court;(b)an applicant to be adjudicated as an insolvent or an undercharged insolvent;(c)a defaulter of land revenue or water tax or charges payable either to the Government or to the Farmers' Organisation;(d)interested in a subsisting contract made with, or any work being done for, the Panchayat or Panchayat Samiti or Zila Parishad or any State or Central Government or the Farmers' Organisation:Provided that a person shall not be deemed to have any interest in such contract or work by reason only of his having share or interest in, -(i)a company as a mere share-holder but not as a director; or(ii)any lease, sale or purchase of immovable property or any agreement for the same; or(iii)any agreement for the loan of money or any security for the payment of money only; or(iv)any newspaper in which an advertisement relating to the affairs of the Farmers' Organisation is inserted.Explanation: - For the removal of doubts it is hereby declared that where a contract is fully performed it shall not be deemed to be subsisting merely on the ground that the Panchayat, Panchayat Samiti, Zila Parishad, the Farmers' Organisation, the State or Central Government has not performed its part of the contractual obligations.(4)A Chairperson or a President or a Member of Managing Committee shall on be disqualified for election to or continuing in office of Chairperson or President or Member of Managing Committee of a Farmers' Organisation if he absents from three consecutive meetings of the Managing Committee without reasonable cause:Provided that the disqualification under this sub-section shall not apply in or the case of women, who during the advanced stage of pregnancy or during a period of three months after delivery, is unable to attend the meetings.(5)A person having more than two children shall be disqualified for election as a Chairperson or a President or a Member of the Managing Committee:Provided that a person having more than two children shall not be disqualified under this section for so long as the number of children he had on the date of such commencement does not increase:Provided further that the birth of an additional child within one year from the date of commencement of this Act shall not be taken into consideration for the purposes of this section.Explanation. - For the purpose of sub-section (5), where any couple has only one child from the earlier delivery or deliveries on the date of commencement of this Act and thereafter, any number of children born out of a single delivery shall be deemed to be one entity.(6)A person shall become disqualified to continue as Member of Water Users' Association or hold the office of Chairperson or President or Member of a Managing Committee of a Farmers' Organisation, if he ceases to be a land owner in the area of operation of concerned Farmers' Organization.
