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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(1) in The U.P. Water Supply and Sewerage Act, 1975

(1)The Chairman of the Nigam, unless appointed ex officio, shall hold office for three years unless his term is determined earlier by the State Government by notification in the Gazette, and shall be eligible for reappointment.