Section 4 in Punjab Water Supply and Sewerage Board Act, 1976
4. Constitution of Board.
- [(1) The Board [may consist of a Chairman, a Senior Vice Chairman, a Vice Chairman, an ex-officio Vice-Chairman] [Substituted by Punjab Act 31 of 1978.] and the following other directors, namely :-(a)Managing Director;(b)Ex-officio directors, namely :-(i)Secretary to Government, Punjab, Local Government Department;(ii)Secretary to Government, Punjab, Public Works Department;(iii)Secretary to Government, Punjab, Finance Department;(iv)Secretary to Government, Punjab, Health Department;(v)Director, Local Government, Punjab;(vi)Chief Engineer, Public Health, Punjab.(2)The Board may co-opt not more than five persons having prescribed experience as Associate Directors and such Directors shall have the right to take part in the discussions in the meetings of the Board and shall also have the right to vote in such meetings :Provided that one of the Associate Directors shall be co-opted from amongst members of the Schedule Castes and one amongst women.](3)Any person may be appointed as [Chairman, Senior Vice-Chairman and Vice-Chairman] [Substituted 'Chairman' by Punjab Act No. 52 of 2016, dated 23.12.2016] and the Managing Director] by the Government.(4)[ The Secretary to Government of Punjab, Department of Local Government, shall be the ex-officio Vice-Chairman. Whenever the Chairman is absence or on leave or otherwise, there is a vacancy in his office, the Government may authoritze the Senior Vice Chairman or one of the Vice Chairman to exercise the powers of the Chairman.] [Substituted by Punjab Act No. 52 of 2016, dated 23.12.2016](5)[ The Managing Director shall be a whole-time Director and shall be appointed by the Government from amongst officers holding posts not below the rank of Chief Engineer preferably with experience of Public Health and [Sanitary Engineering or from amongst Officers belonging to the Indian Administrative Service, who have served as such for a minimum period of nine years in the cadre.] [Substituted by Punjab Act 31 of 1978.](6)[ - ] [Omitted by Punjab Act 31 of 1978.](7)If for any reasons an ex officio member is unable to attend a meeting of the Board, he may depute an officer subordinate to him to attend such meeting. The officer so deputed shall have the right to take part in the discussions during such meeting, but shall not have the right to vote.
