Section 8 in Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997
8. Election of Chairman and Constitution of the Managing Committee.
(1)There shall be a Managing Committee for every Project Committee.[Provided that all Members of the Legislative Assembly, all Members of the Parliament and Chairpersons of Zilla Parishads within the Major Project area nominated by the Government shall be the members of the Managing Committee of the Major Project Committee without voting rights, in the manner prescribed:Provided further that all members of the Legislative Assembly, all Members of the Parliament and Presidents of Mandal Parishads within the Medium Project area nominated by the District Collector shall be the members of the Managing Committee of the Medium Project Committee without voting rights, in the manner prescribed.] [Added by Act No. 39 of 2005, dated 8.11.2005.](2)The District Collector shall cause arrangements in the manner prescribed for election by the method of secret ballot of Chairman and Managing Committee consisting of not more than nine members from among the members of the General Body of the Project Committee :[Provided that where the election of the Chairman or Vice-Chairman could not succeed, the Government may, by notification, appoint any of the managing committee member of the project committee or any of the officer, to exercise the power and perform the functions of the Chairman or Vice-Chairman, as the case may be.] [Substituted by Act No. 4 of 2018, dated 2.1.2018.](3)[ ***] [Omitted by Act No. 4 of 2018, dated 2.1.2018.](4)The term of office of the Chairman and the members of the Managing Committee shall, if not recalled earlier, be coterminous with the term of General Body specified in sub-section (3) of Section 7.(5)The Managing Committee shall exercise the powers and perform the functions of the Project Committee.
