Section 11(2) in Madhya Pradesh Farmers' Organisation Election Rules, 1999
(2)For the purpose of sub-rule (1), Divisional Election Authority shall, subject to such directions as may be issued by the State Government in pursuance of and in consonance with the provisions of the Act in this behalf, publish a notice in Form 1, for conducting the election of the Member of the Managing Committee and President of the Water Users' Association in accordance with the provisions of the Act, and under these Rules and orders made thereunder.
