Section 8 in The M.P. Farmers' Organisation Constitution Rules, 1999
8. Recall.
(1)The Competent Authority for receiving the recall notice in respect of a Chairperson or a President or a Member of the Managing Committee by any Farmers' Organisation shall be the District Collector or an officer nominated by him.(2)The recall notice in Form "L" shall be signed by one-third of the total voters in respect of the President or a Member of the Managing Committee of a Water Users' Association, and one-third of the total members of the General Body in respect of the President or the Chairperson or a Member of a Managing Committee of a Distributory Committee or the Project Committee.(3)On receipt of such notice, the Competent Authority shall verify the notice in Form "M".(4)The officer nominated by the District Collector shall call for a meeting of the voters or the members of the General Body, as the case may be, of the respective Farmers' Organisation within seven days after verification of the notice.(5)Two-third majority of the total voters present and voting and hall of the total number of members of the association voting at a General Body meeting specially convened for this purpose have voted in favour of the motion for recall, the motion shall be deemed to have been passed.(6)After the motion passed under sub-rule (5), the Competent Authority shall issue the proceedings of motion to the concerned Chairperson, President or the Member of the respective Farmers' Organisation immediately stating that the recall became effective from the date of passing of the resolution; and accordingly he shall cease to hold such office.
