Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 3 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

3. Constitution and composition of the Hyderabad Metropolitan Water supply and Sewerage Board.

(1)
(a)The Government shall, as soon as may be after the commencement of this Act by notification constitute a Board by the name of "The Hyderabad Metropolitan Water Supply and Sewerage Board";
(b)The Board shall be a body corporate having perpetual succession and a common seal, with power, subject to the provisions of this Act and the rules made there under, to acquire, hold and dispose of property, and enter into contracts, and shall by the said name sue and be sued;
(c)For the purpose of this Act and the Land Acquisition Act,1894 (Central Act 1 of 1894) the Board shall be deemed to be a local authority.
(2)The Board shall consist of following. -
(a) Chief minister Ex-OfficioChairman
(b) Minister for Municipal Administration Ex-OfficioChairman
(c) Secretary to Govt, Housing, MunicipalAdministration & Urban Development Department Ex-OfficioDirector
(d) Secretary to Government Finance Department Ex-OfficioDirector
(e) Secretary to Government Irrigation Department Ex-OfficioDirector
(f) Commissioner, Municipal Corporation of Hyderabad Ex-OfficioDirector
(g) Chairman, Andhra Pradesh State Pollution controlboard. Ex-OfficioDirector
(h) Director, Medical, Health and Family Welfareservices. Ex-OfficioDirector
(i) Chief Engineer of the Board, to be appointed bythe Govt. Directors ;
(j) One person nominated by the Government of therank of Additional Accountant General Drawn from either I.A&A.S.,Or Any financial institution or a Chartered Accountant with notless than twenty years of experience in the field of finance andaccounts. Directors ;
(ja) [ [Added by Act 28 of 2007 w.e.f 10-2-2010 vide GO Ms No. 60 MA & UD (W2) dated 11-2-2010, Published in AP Gazette Part I, Extraordinary No. 103 dated 25-2-2010.] Four persons to be nominated by the Governmentfrom the category of Mayors Chairpersons /elected members of theGreater Hyderabad Municipal corporation and Municipalitiesfalling within the area of the board. Directors ;]
(k) One person of the I.A.S., cadre to be nominatedby the Government Director Director; Managing Director
(3)No act done by the board shall be called in question on the ground only of the existence of any vacancy or any defect in the constitution of the board.