Section 9 in Rajasthan Farmers' Participation in Management of Irrigation System Act, 2000
9. Managing Committee of the Project Committee and Election of its Chairperson and Members.
(1)There shall be a Managing Committee for every Project Committee consisting of nine Members including Chairperson.(2)The Project Authority shall cause arrangements, in the prescribed manner for election by the method of secret ballot, of Chairperson and eight Members of Managing Committee from among the members of the General Body of the Project Committee:Provided that the Government may, for the reasons to be recorded in writing, from time to time, postpone elections.(3)If, at an election held under sub-section (2), the Chairperson and the Members of the Managing Committee are not elected, fresh elections shall be held in the prescribed manner.(3A)[ If a woman is not elected to the Managing Committee of a Project Committee, a woman form amongst the members of the General Body of the Project Committee shall be co-opted as a member by the Chairperson and the members of the General Body of the Project Committee.] [Added by Act No. 35 of 2017, dated 9.11.2017.](4)The term of office of the Chairperson and the Members of the Managing Committee shall, if not recalled earlier under section 10, be co-terminous with the term of general body specified in sub-section (3) of section 8.(5)The Managing Committee shall exercise the powers and perform the functions of the Project Committee.
