Section 5 in Rajasthan Farmers' Participation in Management of Irrigation System Act, 2000
5. Managing Committee of Water Users' Association and Election of its President and Members.
(1)There shall be a Managing Committee for every Water Users' Association.(2)The Project Authority shall make arrangements for the election of President of the Managing Committee of the Water Users' Association by direct election from among its members by the method of secret ballot in the manner as may be prescribed.(3)The Project Authority shall also cause arrangements for the election of a Managing Committee consisting of one Member from each of the territorial constituencies of a water users' area, by the method of secret ballot in the manner as may be prescribed.[Provided that where a land owner holds land in more than one territorial constituencies of the water users' area, he or she and his or her spouse shall be eligible to take part in election for membership of the Managing Committee only form one territorial constituency for which he or she opts in the manner as may be prescribed:Provided further that if a woman is not elected to the Managing Committee, a woman from amongst the members of the Water Users' Association shall be co-opted as a member by the President and the Members of the Managing Committee.] [Substituted by Act No. 35 of 2017, dated 9.11.2017.](4)If, at an election held under sub-section (2) or (3), the President or the Members of the Managing Committee are not elected, fresh elections shall be held:Provided that the Project Authority may, for the reasons to be recorded in writing from time to time, postpone elections.(5)The President and the Members of the Managing Committee shall, if not recalled earlier under section 10, be in office for a period of five years, from the date of the first meeting.(6)The Managing Committee shall exercise the powers and perform the functions of the water users association.
