Section 7(1) in The U.P. Water Supply and Sewerage Act, 1975
(1)The Chairman and the members appointed [under clauses (a), (aa) and (b)] [Substituted by U.P. Act No. 15 of 2007 (w.e.f. 15.6.2007).] of sub-section (2) of Section 4, shall be paid from the Nigam's fund such remuneration, if any, as may be fixed by the State Government.
