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State of Andhra Pradesh - Section

Section 162 in Andhra Pradesh Farmers' Management of Irrigation Systems (conduct of Elections) Rules, 2003

162. Declaration by the Tribunal.

(1)At the conclusion of the enquiry, the Election Tribunal shall declare whether the election of the returned candidate or candidates is void under Rule 159 and Rule 160.
(2)If Election Tribunal declares the election of the returned candidate or candidates void he shall further pass an order either.
(a)declaring that any other party to the petition who has under these Rules claimed the seat has been duly elected:
or
(b)order a fresh election.
(3)The order of the Election Tribunal under sub-rule (1) and sub-rule (2) shall be final.
(4)A copy of every order under sub-rule
(1)or sub-rule (2) shall be communicated to the competent authority of the Water Users Association, the Distributory Committee and the Project Committee as the cases maybe, and the concerned District Election Authority.Form IAGovernment of Andhra PradeshIrrigation & Command Area Development DepartmentNotification for Elections to the posts of Members of Territorial Constituencies, Presidents and Vice-Presidents of Water Users Associations(Major and Medium Irrigation System)(see Section 4 of the Act)
(1)In exercise of powers conferred under Rule 71(1) of the Andhra Pradesh Farmers Management of Irrigation Systems (conduct of elections) Rules, 2003, it is hereby notified that:
(2)Elections to fill the posts of Members of Territorial Constituencies, Presidents and Vice-Presidents of Water Users Associations under Major and Medium Irrigation Systems of Andhra Pradesh, shall be conducted during the period from /20................... to /20.........
(3)The exact date or dates of elections for the individual Water Users Associations shall be notified by the respective District Election Authorities.
Station:Date Signature....................Full name....................(in capitals) (Election Authority)
Form IBGovernment of Andhra PradeshIrrigation & Command Area Development DepartmentNotification for Election to the posts of Members of Territorial Constituencies, Presidents and Vice-Presidents of Water Users Associations(Minor Irrigation Systems)(see Section 4 of the Act)
(1)In exercise of powers conferred under Rule 46(1) of the Andhra Pradesh Farmers Management of Irrigation Systems (conduct of elections) Rules 2003, it is hereby notified that:
(2)Elections to fill the posts of Members of Territorial Constituencies, Presidents and Vice-Presidents of Water Users Associations under Minor Irrigation Systems of Andhra Pradesh, shall be conducted during the period from /............./20 to / /20..................
(3)The exact date or dates of elections for the individual Water Users Associations shall be notified by the respective District Election Authorities.
Station:Date: Signature....................Full name....................(in capitals) (Election Authority)
Form ICGovernment of Andhra PradeshIrrigation & Command Area Development DepartmentNotification for Election to the posts of Presidents and Vice-Presidents of Distributory Committees/Chairman and Vice-Chairman of Project Committees(Major and Medium Irrigation Systems)(see Section 6 and 8 of the Act)
(1)In exercise of powers conferred under Rule *101(1)/*114(1) of the Andhra Pradesh Farmers Management of Irrigation Systems (conduct of elections) Rules, 2003, it is hereby notified that:
(2)Elections to fill the posts of *Presidents and Vice-Presidents of Distributory Committees under Major Irrigation Systems and *Chairmen and Vice-Chairmen of Project Committees under Major and Medium Irrigation Systems, of Andhra Pradesh shall be conducted during the period from /20....................to............./ 20.......
(3)The exact date or dates of elections for individual *Distributory Committees or *Project Committees shall be notified by the respective District Election Authorities.
Station:Date: Signature....................Full name....................(in capitals) (Election Authority)
* Strike out whichever is not applicable.Form 2AGovernment of Andhra PradeshIrrigation & Command Area Development DepartmentNotification for Election to the posts of Members of Territorial Constituencies, Presidents and Vice-Presidents of Water Users Associations(see Section 4 of the Act)In exercise of the powers conferred by Rule 71(2) of the Andhra Pradesh Farmers Management Irrigation Systems (conduct of elections) Rules 2003 and in pursuance of the notification issued by Election Authority vide Gazette Notification No..............dated........ it is hereby notified that the elections to fill the posts of Members of Territorial Constituencies, Presidents and Vice-Presidents of Water Users Associations under Major and Medium Irrigation Systems in ................ district shall be conducted as per the schedule given below.