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State of Rajasthan - Section

Section 33 in Rajasthan Farmers' Participation in Management of Irrigation System rules, 2002

33. Procedure for Election.

(1)The president and member of Managing Committee shall be chosen by the members of general body of Distributary committee from amongst themselves in a special meeting of general body of Distributary Committee.
(2)The meeting of members of the Distributary Committee shall be held at the date, time and place fixed by the Project Authority and shall be presided over by the Election officer appointed by the Project Authority.
(3)The Election Officer shall display the Voter list for the purpose of the election and exhibit it on the notice board of the place fixed for election under sub-rule (1) along with the notice for election. The notice shall also be displayed at the office of the Executive Engineer concerned.
(4)The election shall be held by secret ballot and shall conclude on a single day. The programme shall be as follows :
(i) Receipt of Nominations 10.00 AM to 11.00AM
(ii) Scrutiny of nomination andpublication of finallist of Nominations 11.30 AM to 12.00 noon
(iii) Withdrawal of nominations 12.30 PM to 1.30 PM
(iv) Publication of final list of 2.00PM
(v) Elections in the event of contest 3.00 PM to 5.00 PM
(vi) Counting and declaration of results Immediately after the poll
(5)If the number of contesting candidates for president is more than one poll shall be conducted. If there is only one validly nominated, candidate, the Election officer shall forthwith declare such candidate as duly elected and intimate the same to the Project Authority.
(6)If the number of contesting candidates for members of managing committee are more than the members to be elected, poll shall be conducted. If there is the number of validly nominated candidates are equal or less than the number of members to be elected, the Election officer shall forthwith declare such candidate as duly elected and intimate the same to the Project Authority.
(7)The provisions of rule 15, 16, 18, 19, 20, 21, 24, 25, 26, 27, 28, 29, 30 and 32 shall apply mutatis mutandis to the election of President and Member of Managing committee of Distributary committee.
(8)In the event of the contest, ballot papers shall be prepared containing names of the contesting candidates for the post of President and Member of the Managing committee, separately and the election shall be conducted by secret ballot.
(9)At the end of the poll, the Election Officer shall arrange forthwith, the counting of votes polled for the contesting candidates for President and Member of the Managing committee, separately and declare the candidates as elected, as follows :-
(i)the candidate who secured highest number of votes polled for the post of President, as elected to the post of President of that Distributary Committee; and
(ii)the candidate who secured highest number of votes polled in the descending order as elected to the posts of Members of the Managing Committee to the extent of the number of members of the Managing Committee in that Distributary Committee.
(10)In the event of there being an equality of votes between two or more candidates the Election officer shall draw lots in the presence of the members and the candidates, whose name first drawn shall be placed declared to have been duly elected accordingly.
(11)Immediately after the declaration of the result of the election, the Election officer shall prepare a record of the proceedings of the meeting and sign it and send it to the Project Authority. He shall also publish on the notice board of the office of the Distributary Committee, result of election stating the names of persons elected as a members of the Managing Committee and President of the Distributary Committee and send a copy of such result to the Project Authority concerned as also be given to the candidate, who is declared elected as member or President of the Distributary Committee.
(12)Notwithstanding anything contained in these rules, the Election officer may for sufficient reasons to be recorded in writing, may postpone the date of the special meeting convened under this rule and the next meeting shall be held on the day and time fixed by the Project Authority.Chapter-VII Election of Member of the Managing Committee and Chairperson of the Project Committee