Section 6 in Andhra Pradesh Farmers Management of Irrigation Systems (Recall) Rules, 2005
6. Extraordinary General Body meeting.
(1)After satisfying the authenticity of such notice the Competent Authority (Engineering) shall, (i) convene an Extraordinary General Body meeting of the concerned Farmers Organisation for the purpose within 14 days from the date of receipt of recall notice;(i)Member of Managing Committee : President and Vice-President of Water User's Association(ii)President and Vice-President of : Distributory Committee with(iii)Chairman and Vice Chairman : of Project CommitteeExplanation. - I. In case of Distributory Committee and Project Committee, total members of General Body with voting rights means all the members including any vacancy existing in the General Body of Distributory Committee or Project Committee at the time of meeting.II. In the determination of one-half or three-fourths of the total strength, any fraction below 0.5 shall be ignored and any fraction of 0.5 or above shall be taken as one.(1)(a)The Extraordinary General Body meeting convened under sub-rule (1) above shall be prescribed over the Competent Authority (Engineering) or the Farmers Organisation concerned.(b)The Extraordinary General Body meeting for recall shall commence at the appointed time and place and the motion of recall shall be moved in the meeting by the person who has submitted the recall notice or any of the members who have affixed their signatures in the recall notice.(c)The Competent Authority shall provide an opportunity to the candidate against whom the recall motion is initiated to defend himself.(ii)arrange for wide publicity in all the Villages concerned through notices and tom-tom clearly specifying time, date, venue and purpose of extraordinary General body meeting.(2)The Quorum for the extraordinary General Body meeting for recall shall be as follows : One half of the total members of General body of Water Users' Association with voting rights. Three fourths of the total members of General Body of Distributory Committee voting rights, and Three fourths of the total members of General Body of Project Committee with voting rights.(d)The Competent Authority shall put the motion to voting through simple chits ensuring secrecy.(e)If the motion is carried out with the support of the majority of the members present, the Competent Authority (Engineering) shall by order remove him from the office forthwith in Form-III and the resulting vacancy shall be filled in the same manner as casual vacancy.(f)If the recall motion is not passed in the General Body with the required majority it becomes infructuous and the candidate shall continue to hold post(s). No recall motion shall be initiated again against the same person within a period of one year.
