Section 15(4) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(4)[A non-official Chairman or a non-official director] [Substituted by Madras Metropolitan Water Supply and Sewerage (Amendment) Act, 1985 (Tamil Nadu Act 16 of 1985).] removed under clause (b) of sub-section (2) shall not be eligible for re-appointment until he is declared by an order of the Government to be no longer as ineligible.]
