Section 4 in The U.P. Water Supply and Sewerage Act, 1975
4. Constitution of the Nigam.
(1)The Nigam shall consist of a Chairman appointed by the State Government besides the members specified in sub-section (2).(2)The members other than the Chairman shall be as follows, namely :(a)[ a Managing Director who shall be a qualified Engineer having administrative experience of water supply and sewerage work; or an officer of Indian Administrative Service in the rank of Secretary to the State Government, to be appointed by the State Government; [Substituted by U.P. Act No. 14 of 2019, dated 5.8.2019.](aa)Three Joint Managing Directors of Indian Administrative Service in the rank of Special Secretary of the State Government or three Engineers of Chief Engineer level with experience in drinking water and sewerage work to be appointed by the State Government;](b)a Finance Director (to be appointed by the State Government), who shall have experience of matters relating to finance and accounts;(c)the Secretary to the State Government in the Finance Department, ex officio;(d)[ the Secretary to the State Government in-charge of the Water Supply Department, ex officio; [Substituted by U.P. Act No. 5 of 1984 (w.e.f. 12.12.1983).](dd)the Secretary to the State Government in the Planning Department, ex officio;](e)the Director of Local Bodies, Uttar Pradesh, ex officio;(f)the Director of Medical and Health Services, Uttar Pradesh, ex officio;(g)[five] [Substituted by U.P. Act No. 28 of 1978 (w.e.f. 1.8.1978).] elected heads of local bodies in the State, to be nominated by the State Government.(2A)[ Notwithstanding anything contained in the Uttar Pradesh State Control Over Public Corporations Act, 1975 or in any direction issued thereunder, the member referred to in clause (a) of sub-section (2) shall be appointed from amongst the persons possessing such qualifications and experience and in accordance with such manner as may be prescribed.] [Inserted by Section 2 of U.P Act No. 2 of 2002 (w.e.f. 27.6.2002).](3)The appointment of the Chairman and members other than ex officio members shall be notified in the Gazette.(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].
