Section 11 in Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000
11. Constitution of managing committee of Project Committee and election of its Chairman and members.
(1)There shall be a managing committee for every Project Committee.(2)The Collector shall make arrangements for the election of the Chairman of the managing committee of the Project Committee by direct election from among its members, by the method of secret ballot, in such manner as may be prescribed.(3)The Collector shall also make arrangements for the election of the members of the managing committee of the Project Committee from among the members of such Project Committee, who shall not be more than nine, in such manner as may be prescribed:Provided that the Government may, for the reasons to be recorded in writing, from time to time, postpone the election.(4)If, at an election held under sub-section (2) or (3), the President or the members of the managing committee are not elected, fresh election shall be held in the same manner as specified in sub-section (2) or (3), as the case may be.(5)The term of office of the Chairman and the members of the managing committee shall, if not recalled under section 13, be coterminous with the term of members of the general body specified in sub-section (2) of section 10.(6)The managing committee shall exercise the powers and perform the functions of the Project Committee.
