Section 1(1) in Andhra Pradesh Farmers Management of Irrigation Systems Rules
(1)The Election Authority shall be the Election Authority for the purpose of conduct of elections under the Andhra Pradesh Farmers' Management of Irrigation Systems Act, 1997 (Act 11 of 1997) The superintendence, direction, control and conduct of election of Members, Managing Committee and President of Water User's Associations' in the State, in ordinary vacancies and casual vacancies shall be by the District Election Authority for purpose of conduct of elections under the Act.
