Section 4 in The M.P. Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 1999
4. Managing Committee of Water Users' Association.
(1)There shall be a Managing Committee for every Water Users' Association, which shall consist of a President and one member from each of the territorial constituencies of the Water Users' Area.(2)The District Collector shall make arrangements for the election of President of the Managing Committee of the Water Users' Association by direct election by the method of secret ballot in the manner prescribed.(3)The District Collector shall also cause arrangements for the election of the members of Managing Committee by the method of secret ballot in the manner prescribed.(4)If the Managing Committee of the Water Users' Association does not have a woman member, the Managing Committee shall co-opt a woman as member who shall ordinarily be a resident of the Farmers' Organisation area.(5)[ The President and the members of the Managing Committee shall, if not recalled earlier, be in office for a term of five years from the dale of appointment of the Competent Authority under sub-section (1) of Section 21 ;Provided that if on the expiry of the term of the President and the members of the Managing Committee, a new Managing Committee is not constituted, the State Government may by notification, extend the term of the President and the members of the Managing Committee only once for a period of six months from the date of expiry, with reasons tor such extension being placed on record.] [Substituted by M.P. Act No. 3 of 2006.](6)The Managing Committee shall exercise the powers and perform the functions of the Water Users' Association.
