Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(2) in Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997

(2)[ The District Collector shall cause arrangements for the election of the President and the Vice-President from among the members of the Managing Committee of the Distributory Committee of the Distributory Committee, in the manner prescribed:[Provided that where the election of the President or Vice-President could not succeed, the Government may, by notification, appoint any of the managing committee member of the distributory committee or any of the officer, to exercise the power and perform the functions of the President or Vice-President, as the case may be.] [Substituted by Act No. 7 of 2003, dated 24.4.2003.]]