Section 8(3) in The U.P. Participatory Irrigation Management Act, 2009
(3)The representative of sub-command shall be directly elected from amongst the landholders of the sub-command for such period and in such manner as may be prescribed/The Chairperson and other office bearers of the managing committee shall be elected by itself from amongst the representatives of the sub-commands in the first meeting of kulaba samiti. The first meeting of such kulaba samiti shall be presided over by the competent canal officer. The tenure of the Chairperson and other office bearers shall be such as may be prescribed:Provided that no member of me general body shall hold more than one post of office bearer in the managing committee:Provided further that no member of the general body who is an office bearer in the managing committee of a kulaba samiti shall be an office bearer in the managing committee of any other water users' association at any level. In case an office bearer of a kulaba samiti is elected as office bearer of an upper level water user association, he shall cease to be an office bearer of the kulaba samiti.
