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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Chattisgarh - Subsection

Section 20(1) in The Chhattisgarh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 2006

(1)A vacancy arising either due to disqualification under Sections 14 and 19 or due to death or resignation or by any reason, such vacancy shall be filled up by nomination in the following manner, namely :-
(a)in case of the vacancy of the Water Users' Association President, the Managing Committee of the Water Users' Association will select an acting President from its members. Failing to be able to make this decision, the Collector shall appoint one member of the Managing Committee at the Acting President. In the case of the vacancy of a member of the Managing Committee, or when a member of the Managing Committee has been nominated as President the Collector shall arrange an election in the respective Territorial Constituency in the prescribed manner;
(b)in case of the vacancy of the President of the Distributory Committee, the Managing Committee of the Distributory Committee will select an acting President from amongst themselves. Failing to be able to make this decision the vacancy shall be filled by nomination by the Managing Committee of the Project Committee in the manner prescribed. In the case of the vacancy of a member of the Managing Committee of the Distributory Committee, or when a member of the Managing Committee has been nominated as President, the concerned Chief Engineer shall appoint a representative from the respective Water Users' Associations;
(c)in case of a vacancy of the President of the Project Committee, the Managing Committee or the Project Committee will select an acting President from amongst themselves. Failing to be able to make this decision, the concerned Chief Engineer will appoint one member of the Project Committee as the Acting President. In the case of the vacancy of a member of the Managing Committee of the Project Committee, or when a member of the Project Committee has been nominated as President, the concerned Chief Engineer shall appoint a representative from the respective Distributory Committee.