Section 8 in The Maharashtra Management of Irrigation Systems by Farmers Rules, 2006
8. Election of Chairperson of Water Users' Association at Minor Level.
(1)The Canal Officer shall make arrangements for conduct of elections of the Chairperson of the concerned Water Users' Association at Minor Level including for securing the assistance of various Government agencies as and when required. The procedure of conducting the elections is as specified in Annexure-2.(2)After the elections of Directors of Managing Committee of the Water Users' Association at Minor Level, the first meeting of the Managing Committee shall be held within a period of thirty days from the declaration of the results. The Chairperson of the Water Users' Association shall be elected by the simple majority from amongst the elected Directors either by show of hands or through secret ballots as decided initially by the Canal Officer.(3)The tenure of the Chairperson shall be for a period of two years from the date of election as Chairperson and the office of Chairperson shall be rotated in the cyclic order as amongst Tail, Middle and Head territorial reaches in the manner that, the first Chairperson shall be elected from the Tail reach and then the subsequent Chairperson shall be elected from Middle and thereafter Head territorial reaches: Provided that, out of first two tenures if a woman Director of Managing Committee has not been elected as Chairperson then unless there is no elected woman Director the third tenure of Chairperson shall be exclusively reserved for woman Director of Managing Committee.(4)The provisions of sub-rules (1) to (3) shall mutatis mutandis, apply to the elections of the Chairperson of the Distributory Level Association, Canal Level Association, Project Level Association and the Lift Irrigation Water Users' Association.
