Section 10 in Rajasthan Farmers' Participation in Management of Irrigation System Act, 2000
10. Procedure for recall.
(1)A motion for recall of a Chairperson or a President or a Member, as the case may be, of a Managing Committee of a Farmers' Organisation may be made by giving a written notice in such form, as may be prescribed, signed by not less than one-third of the total number of members of the Farmers' Organisation, who are entitled to vote:Provided that no notice of motion under this section shall be made within one year from the date of assumption of office by the person against whom the motion is sought to be moved.(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.
