Section 3 in The U.P. Water Supply and Sewerage Act, 1975
3. Establishment of the Nigam.
(1)The State Government shall, by notification in the Gazette and with effect from a date to be specified therein, constitute a corporation by the name of the Uttar Pradesh Jal Nigam.(2)The Uttar Pradesh Jal Nigam shall be a body corporate by the said name, having perpetual succession and a common seal, and shall sue and be sued by the said name and have the power to acquire, hold or dispose of property.(3)[ The Nigam,shall for all purposes be deemed to be a local authority and not a company or a corporation owned by the State Government having shares and shareholders.] [Substituted by U.P. Act No. 5 of 2007 (w.e.f. 1.1.2003).](4)The Nigam shall have its head office at Lucknow and may have offices at such other places as it may consider necessary.
