Section 6(2) in The Orissa Water Supply and Sewerage Board Act, 1991
(2)A person appointed as Member under Clause (e) of Sub-section (1) of Section 4 shall hold office for three years from the date of his appointment :Provided that he shall cease to be Member as soon as he ceases to be an elected Member of the local authority concerned or if his term of office is determined earlier by the State Government, by Notification in the Official Gazette.
