Section 15 in A.P. Farmers Organisation Rules, 1997
15. The composition and functions of the Managing Committee shall be as follows:
(i)[The Managing Committee in respect of Farmers Organisations shall comprise of (i) the President, Vice-President and the members of Territorial Constituencies in respect of Water Users Association as specified in sub-section (1) of Section 4 of the Act; (ii) the President and Vice-President and Members in respect of Distributory Committee as specified in sub-section (1) of Section (6) of the Act; and (iii) the Chairman and Vice-Chairman and members in respect of Project Committee as specified in sub-section (1) of Section 8 of the Act.;] [Added as per G.O.53, dated 11-4-2008.](ii)The Meetings of the Managing Committee shall be held at least once in every month at the office of the Organization. The meeting may however, be held more frequently if it so required. A meeting requisitioned, shall be held within 7 days of the receipt of requisition for such a meeting by the Chairman/President;(iii)Notice for the meeting shall be sent by hand/post/ delivery or published on the Notice Board;(iv)The Chairman / President shall preside over the meetings of the Managing Committee.In his absence, the Vice-Chairman (or) Vice-President shall preside over the meeting as the case may be;(v)Every proceedings of the Managing Committee shall be recorded in the minutes book maintained for the purpose, by the person chairing the meeting. A copy of the minutes shall be sent to the authority of the next higher tier and to the concerned Executive Engineer in respect of Water Users Associations in Minor Irrigation Systems;(vi)The quorum for the meeting shall be 1/3rd of the members. All resolutions shall be carried by a majority of the members present and voting; and(vii)If there is no quorum for the meeting, the meeting shall be adjourned to a date and time not later than three days and be convened again. For an adjourned meeting no quorum is required.Co-Option of Members
