Section 6 in Kerala Water Supply and Sewerage Act, 1986
6. Term of office of Chairman, Managing Director and non-official member.
(1)The Chairman, the Managing Director and the member referred to in clause (g), clause (h) or [clause (i) or clause (j)] [Substituted 'clause (i)' by Act No. 6 of 1993, dated 2.3.1993.] of section 4 shall hold office for a period of three years. Unless their term is terminated earlier by the Government by notification in the Gazette, and shall be eligible for reappointment:Provided that an elected member in office in any of the local bodies appointed under clause (g) of section 4, shall cease to be a member of the Authority, when he ceases to be member in office of such local body.(2)The Chairman, the Managing Director and the members referred to in sub-section (1) shall hold office on such terms and conditions as the Government may, by order, specify.(3)The members including the Managing Director shall be entitled to such travelling and daily allowances as may be prescribed.(4)The Managing Director or the members referred to in sub-section (1) may resign his office by writing under his signature addressed to the Chairman and on such resignation being accepted by the Authority and approved by the Government he shall be deemed to have vacated his office.
