Section 5 in Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000
5. Constitution of 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 Collector shall make arrangements for the election of the President of the managing committee of the Water Users Association by direct election from among its members, by the method of secret ballot, in such manner as may be prescribed.(3)The Collector shall also make arrangements for the election of the members of the managing committee, consisting of one member from each of the territorial constituency of the Water Users Association area, by the method of secret ballot, in such manner as may be prescribed.(4)If at an election held under sub-section (2) or (3), the President or the member in any territorial constituency is not elected, fresh election shall be held in the same manner as specified in sub-section (2) or (3), as the case may be:Provided that the Government may, for the reasons to be recorded in writing, from time to time, postpone the election.(5)The President and the members of the managing committee shall, if not recalled under section 13, be in office for a period of [five years and six months] [Substituted for the words 'five years' by Tamil Nadu Farmers' Management of Irrigation Systems (Amendment) Act, 2009 (Tamil Nadu Act 1 of 2009).], from the date of the first meeting of the managing committee.(6)The managing committee shall exercise the powers and perform the functions of the Water Users Association.
