(1)A vacancy arising either due to disqualification under Sub-section (3) of Section 14 or due to death or resignation or by any reason, shall be filled by up by nomination till the vacancy is filled up in the manner prescribed.(a)A vacancy in the Executive Committee of the Pani Panchayat shall be filled by nomination by the Executive Committee of the Distributary Committee in the case of Major Irrigation Projects, or by the Executive Committee of the Project Committee in case of Medium and Minor Irrigation Projects, in the manner prescribed.(b)A vacancy in the Executive Committee of the Distributary Committee shall be filled by nomination by the Executive Committee of the Project Committee in the manner prescribed; and(c)A vacancy in Executive Committee of the Project Committee shall be filled by nomination of the Government, in the manner prescribed.(2)The Chief Engineer or the Superintending Engineer or the Executive Engineers as the case may be, shall take necessary steps to conduct elections to fill up any vacancy caused within a period of three months from the date of occurrence of such vacancy.(3)The term of office of a member of an Executive Committee or a President of the Farmer's Organisation, elected under Sub-section (2) shall expire at the time at which it would have expired, if he had been elected at the ordinary election.Chapter-III Objects and Functions of the Farmers' organisations
