Section 4(2)(a) in The U.P. Water Supply and Sewerage Act, 1975

[Cites 0, Cited by 2] [Section 4(2)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(2)(a) in The U.P. Water Supply and Sewerage Act, 1975

(a)[ a Managing Director who shall be a qualified Engineer having administrative experience of water supply and sewerage work; or an officer of Indian Administrative Service in the rank of Secretary to the State Government, to be appointed by the State Government; [Substituted by U.P. Act No. 14 of 2019, dated 5.8.2019.]

(aa)Three Joint Managing Directors of Indian Administrative Service in the rank of Special Secretary of the State Government or three Engineers of Chief Engineer level with experience in drinking water and sewerage work to be appointed by the State Government;]

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State of Uttar Pradesh - Subsection

Section 4(2)(a) in The U.P. Water Supply and Sewerage Act, 1975