Section 4(4) in The U.P. Water Supply and Sewerage Act, 1975
(4)[ Instead of attending a meeting of the Nigam himself, a member referred to [in clause (c), (d) or clause (dd)] [Substituted by U.P. Act No. 28 of 1978 (w.e.f. 1.8.1978).] of sub-section (2) may depute an officer not below the rank of Deputy Secretary in his department, a member referred to in clause (e) of that sub-section may depute an officer not below the rank of Deputy Director in his department and a member referred to in clause (f) of that sub-section may depute an officer not below the rank of Joint Director in his department, to attend the meeting. The officer so deputed shall have the right to take part in the proceedings of the meeting and shall also have the right to vote].
