Section 11 in Madhya Pradesh Farmers' Organisation Election Rules, 1999
11. Public Notice of Election. - (1) The election shall be held for the purpose of constituting a Water Users Association after the commencement of the Act and on the expiration of the term of the Water Users' Association or on vacancy in such office either by death, resignation or recall.
(2)For the purpose of sub-rule (1), Divisional Election Authority shall, subject to such directions as may be issued by the State Government in pursuance of and in consonance with the provisions of the Act in this behalf, publish a notice in Form 1, for conducting the election of the Member of the Managing Committee and President of the Water Users' Association in accordance with the provisions of the Act, and under these Rules and orders made thereunder.(3)The defaulter list shall be displayed, 15 days in advance before the date of publication of the notice in Form 1.Explanation. - Defaulter means a person who has not paid any sum due by him under Madhya Pradesh Irrigation Act, 1931 (No. 3 of 1931) for a period of three years or more.(4)On the issue of the notice under sub-rule (2), the Election Officer shall give public notice of the elections for Water Users' Association, in Form 2 in Hindi language which shall be published at prominent places and in such manner as the Election Officer may direct.(5)The dates fixed for the various stages of the election shall be subject to the following :-(a)The last date for making nominations shall be not earlier than the fourth day and not later than the tenth day after the publication of the notice referred to in sub-rule (2) whelher or not it is a public holiday;(b)The date for the scrutiny of nominations shall be the day immediately following the last date for making nominations whether or not it is a public holiday;(c)The last date and time for withdrawal of the candidature shall not be later than 3.00 p.m. of the third day succeeding the day appointed for scrutiny of the nominations, whether or not it is a public holiday;(d)The date or dates on a poll shall be taken, which or first of which shall be a date not earlier than the tenth day after the last date for withdrawal of the candidature;(e)The poll shall commence on the day fixed, at 8.00 a.m. and shall be closed by 2.00 p.m. soon after the polling is over, counting shall commence and the results shall be declared on the same day.
