Section 19(1) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
(1)A motion for recall of a Director of a Managing Committee of a Water Users' Association at any level may be made by giving a notice, in writing in the prescribed form, signed by not less than one-half of the total number of members of the concerned Water Users' Association, entitled to vote:Provided that, no such motion against any office bearer shall be allowed within two years from the date of assumption of office by such office bearer.
