Section 15 in The M.P. Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 1999
15. Filling up of Vacancies.
(1)A vacancy arising either due to disqualification under sub-section (4) of Section 14 or due to death or resignation or by any reason such vacancy shall be filled up by nomination in the following manner, namely :-(a)a vacancy in the Water Users' Association shall be filled, by nomination by the Managing Committee of the Distributor)' Committee in the manner prescribed;(b)a vacancy in the Distributor)' Committee shall be filled, by Nomination Committee of the Project Committee in the manner prescribed;(c)a vacancy in the Project Committee shall be filled by nomination by the Apex Committee in the manner prescribed; and(d)a vacancy in the Apex Committee shall be filled by the State Government in the prescribed manner.(2)The District Collector shall take necessary steps to conduct elections to fill up any vacancy caused within a period of one month from the dale of occurrence of such vacancy.(3)The term of office of a member or a President or a Chairperson of a Farmers' Organisation, elected under sub-section (2), shall expire at the time at which it would have expired, if he had been elected at the ordinary election.
