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State of Madhya Pradesh - Section

Section 6 in The M.P. Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 1999

6. Election of Managing Committee of Distributory Committee.

(1)There shall be a Managing Committee for every Distributory Committee.
(2)The District Collector shall cause arrangements, in such manner as may be prescribed for the election by the method of secret ballot of the President, and Members of the Managing Committee which shall not be more than five from amongst the members of the General Body of the Distributory Committee.
(3)If the Managing Committee of the Distributory Committee does not have a woman member, the Managing Committee shall co-opt a woman as a member who shall ordinarily be a resident of the Farmers' Organisation area.
(4)The term of office of the President, and the members of the Managing Committee shall be five years from the date of the first meeting of the Managing Committee.
(5)The Managing Committee shall exercise the powers and perform the functions of the Distributor)' Committee.