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State of Madhya Pradesh - Section

Section 9 in The M.P. Farmers' Organisation Constitution Rules, 1999

9. Casual Vacancies.

- A vacancy arising in any of the Farmers' Organisation either due to disqualification or due to death or resignation/recall or by any reason, such vacancy shall be filled in the following manner:-
(a)
(i)If a vacancy in the office of the President of the Water Users' Association arises the President of the Managing Committee of the Distributory Committee in which the Water Users' Association is situated, shall nominate one of the member of the Distributory Committee as President of the Water Users' Association.
(ii)If a vacancy of a Member of Managing Committee of Water Users' Association arises, the President of the Managing Committee of the Distributory Committee shall nominate, any one of the land holders from that particular constituency in which vacancy has arisen, as a Member of the Managing Committee.
(b)
(i)If a vacancy in the office of a President of a Distributory Committee arises, the Chairperson of the Managing Committee of the Project Committee in which the Distributory area is situated, shall nominate one of the members of the Managing Committee of the Project Committee as the President of the Distributory Committee.
(ii)If a vacancy of a Member of Managing Committee of a Distributory Committee arises, the Chairperson of the Project Committee shall nominate one of the members of the General Body of the Distributory Committee as a Member.
(c)
(i)If a vacancy in the office of the Chairperson, of the Project Committee arises, the Apex Committee or the Government shall nominate one of the members of the Managing Committee of the Project Committee as the Chairperson.
(ii)If a vacancy of a Member of the Managing Committee of a Project Committee arises, the Apex Committee or the Government shall nominate one of the General Body members of the Project Committee as a Member.
(d)[ If a vacancy of the President of Water Users' Association of Minor Irrigation Projects arises, the Managing Committee shall nominate one of the members of the Managing Committee as a President till the elected President takes over charge of the office of the President. [Substituted by Notification No. 32-1-99-M-XXXI, dated 18-10-2000.]
(c)If a vacancy of the President of Water Users' Association of Medium/Major Irrigation Projects arises and Distributory Committee/Project Committee is not constituted, in such event, the Managing Committee shall nominate one of the members of the Managing Committee as President, till the elected President takes over charge of the office of the President.]
Form ANotification[See sub-rule (1) of Rule 3] [Substituted by Notification No. 32-1-99-M-XXXI, dated 6-11-1999.]Whereas, it has been decided to delineate the entire command area into Water Users' Areas on hydraulic basis and which are found to be administratively viable;And whereas, the water users' areas as so divided shall be further divided equally as far as possible into such even number of territorial constituencies for the purpose of forming the Water Users' Associations;Now, therefore, under [sub-rules (2) to (10) of Rule 3] [Substituted by Notification No. 32-1-99-M-XXXI, dated 6-11-1999.] of the Madhya Pradesh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 1999 (Act 23 of 1999), I .................................. the Collector and District Magistrate of.................. District/Authorised Officer hereby delineate .................. Water Users' Area into ......................... territorial constituencies, and direct that the maps and sketches indicating the various Water Users' Areas and the territorial constituencies shall be displayed on the notice board of the ................Gram Panchayat and on the notice board of the office of the Janpad Panchayat.Any objections or claims against the delineation detailed below may be filed before the authorised officer within seven days excluding the date of display on the notice board of the office of Gram Panchayat or the Janpad Panchayat.....................Irrigation System.....................Water Users' Association.Name of the village .......................... Total Nos. of Territorial constituencies....................Name of the Tehsil ............................ Name of the major/minor...............Total Command Area in Acres Territorial Constituency No...................(Part No ....................)
S.No. Location of Off-Take Sluice Command Area Village
Survey No. Extent in Ha.
(1) (2) (3) (4) (5)
         
Collector & District Magistrate/Authorised Officer..........................DistrictForm "B"[See sub-rule (14) of Rule 3]Whereas, the objections received against Form "A" displayed on ......................(Date) have been considered and thoroughly examined.And whereas, it is considered that the amendments to Form "A" are considered necessary; and accordingly they are hereby made and revised in the table hereunder................... Irrigation System...........Water Users' Association.Name of the Village ............................ Total Nos. of Territorial constituencies....................Name of the Tehsil..................Name of the major/minor...............Total Command Area in Ha...............Territorial Constituency No........(Part No...............)
S.No. Location of Off-Take Sluice Command Area Village
Khasra No. Extent in Ha.
(1) (2) (3) (4) (5)
         
Collector & District Magistrate/Authorised Officer..........................DistrictForm "C"[See Rule 4(1)]Under sub-rule (1) of Rule 4 of the Madhya Pradesh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 1999 (Act 23 of 1999), I, ................................. the Tehsildar of the .................................................. Tehsil being the Authorised Officer hereby publish the land holders list as in the table below. Any objections or claims against the above list may be filed before me within a week from the date of display of this list.Name of the Water Users' Association...........................................Name of the Village.................. Name of Tehsil...........................Name of major/minor..................District..................................Total Command Area..................Total Territorial Constituencies..............Territorial Constituency No....................(Part No...................)Land Holders List
Sl.No. Name of the land holder Father's name Extent of Holding (Ha.) Khasra No. Name of Village Age
(1) (2) (3) (4) (5) (6)
           
Collector & District Magistrate/Authorised Officer..........................District/WUA[See Rule 4 (1)]Under sub-rule (1) of Rule 4 of Madhya Pradesh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 1999 (Act 23 of 1999), I, ........................... the Tehsildar .................. Tehsil being the Authorised Officer hereby display in this form the list of all the voters who are the land holders and have completed eighteen years of age on the date of issue of Notification prepared territorial constituencywise, for electing the President and Members of the Managing Committee of the Water Users' Association specified below.Any objection against the list may be filed before the undersigned within a week for consideration and finalisation.Voters List of.................Water Users' AssociationName of the Water Users' Association........................................Name of the Village.................Name of Tehsil..........................District...............................Total Command Area..............Total Territorial Constituencies............................................Territorial Constituency No.....................(Part No.)................List of all other Water Users
Sl.No. Name of the voter Father's name Age Name of village Land Holding
Khasra No. Extent
(1) (2) (3) (4) (5) (6) (7)
             
Collector & District Magistrate/Authorised Officer..........................District/WUA[See Rule 4 (3)]Objection to inclusion of nameTo,The Authorised Officer,...........Water Users' AssociationSir,I object to the inclusion of the name of...........................at Serial No...............in................Water Users' Association electoral roll for the following reason(s).I hereby declare that the facts mentioned above are true to the best of my knowledge and belief.My name has been included in the electoral roll for this Water Users' Association as follows :-Name (in full)..............................................................Father's/Mother's/Husband's name............................................Serial No...................................................................Date.............Signature/Thumb Impression of Objector(Full Postal Address)....................I am an elector included in the same electoral roll in which the name objected to appear, my serial number therein is......I support this objection and countersign it.Signature of the ElectorName (in full).................Note . - Any person who makes a statement or declaration which he either knows or believes to be false or does not believe to be true is punishable under provisions of Madhya Pradesh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 1999 (Act 23 of 1999).[See Rule 4 (3)]To,The Authorised Officer,.............Water Users' AssociationSir,I request that my name be included in the electoral roll for the above Water Users' Association.