(1)A written notice in plain paper signed by not less than one third members of the General Body of the Pani Panchayat, the Distributary Committee or the Project Committee addressed to the Executive Engineer in case of Pani Panchayat, to the Superintending Engineer in case of Distributary Committee, to the Chief Engineer in case of the Project Committee and to the Executive Engineer of Orissa Lift Irrigation Corporation in case of Lift Irrigation point may be filed for recall/removal of the President of the Farmers Organisation from his/her office ;Provided that no notice can be filed within one year from the date of assumption of office by the person against whom such motion is proposed to be moved.(2)The officer so moved,shall direct the Farmers' Organisation to convene the special General Body meeting by giving clear 15 days' notice to all the members of the Farmers' Organisation by personal service which shall be presided over by him.(3)The quorum of the specially convened General Body meeting shall be 50% (fifty percent) of the total members of the General Body.(4)The motion shall be placed before the specially convened General Body meeting for discussion and voting. If the motion gets the support of two-third majority of the members present through secret ballot, the motion shall be declared to have been passed by the General Body specially convened.(5)The officer competent to declare a person elected shall, by order, removed the person from office against whom the motion is passed.(6)The resulting vacancy shall be filled up as a casual vacancy.
