Section 20(2) in The U.P. Water Supply and Sewerage Act, 1975
(2)A Jal Sansthan constituted to have jurisdiction over the local area of a Municipal Board shall consist of a Chairman who shall be the President of the Municipal Board (ex officio), and the following other members namely :(a)a General Manager, to be appointed by the Nigam with the approval of the State Government who shall be a qualified engineer having administrative experience and experience of water supply and sewerage works;(b)an officer subordinate to the District Magistrate nominated by the latter;(c)two representatives of the Nigam;(d)Deputy Medical Officer (Health) of the District in which the head office of the Municipal Board is situate;(e)an officer nominated by the Director of Local Bodies, Uttar Pradesh;(f)two elected members of the Municipal Board, to be nominated by the State Government.
