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State of Andhra Pradesh - Section

Section 15A in A.P. Farmers Organisation Rules, 1997

15A. [ Co-option of members in to Managing Committee of Farmers Organisation shall be as follows. [Added as per G.O.53, dated 11-4-2008.]

- (i) Managing Committee of Water Users Association: Gram Panchayat shall nominate two Gram Panchayat members i.e., one male member and one Female member in to the Managing Committee of Minor Irrigation Water Users Association. In case there are more than the one Gram Panchayat in Water Users Association the nomination shall be from the Gram Panchayat whose ayacut is more in the Water Users Association area of operation. For Major and Medium Irrigation Water Users Associations there is no cooption of members from Gram Panchayat.
(ii)Managing committee of Distributory Committee: All the Mandal Presidents in the area of operation of Distributory Committee shall be nominated to the Managing Committee of the Distributory Committee. The nomination shall be made by the District Collector.
(iii)Managing Committee of Medium Irrigation Project Committee: All the Mandal Presidents, Members of Legislative Assembly, [Members of Legislative Counsel], and Members of Parliament in the area of Operation of Medium Project shall be nominated to the Managing Committee of the Project committee. The nomination shall be made by the District Collector.
(iv)Managing Committee of Major Irrigation Project Committee: all the Members of Legislative assembly, [Members of Legislative Counsel] [Inserted as per G.O.272, dated 23-10-2009.], Members of Parliament and ZillaParishad Chairpersons in the area of operation of Major Project shall be nominated to the Mangaing Committee of the Project committee. The nomination shall be made by the Government.
Note. - 1. The members co-opted to the Managing Committee of Farmers Organisations shall not have any voting right.