Section 6(2A) in The U.P. Water Supply and Sewerage Act, 1975
(2A)[ A person nominated under clause (aa) of sub-section (2) of Section 4 shall, unless his term is determined earlier by the State Government by notification in the Gazette, hold office for a period of three years, and shall be eligible for re-nomination.] [Inserted by U.P. Act No.15 of 2007(w.e.f. 15.6.2007).]
