Section 8(2) in Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997
(2)The District Collector shall cause arrangements in the manner prescribed for election by the method of secret ballot of Chairman and Managing Committee consisting of not more than nine members from among the members of the General Body of the Project Committee :[Provided that where the election of the Chairman or Vice-Chairman could not succeed, the Government may, by notification, appoint any of the managing committee member of the project committee or any of the officer, to exercise the power and perform the functions of the Chairman or Vice-Chairman, as the case may be.] [Substituted by Act No. 4 of 2018, dated 2.1.2018.]
