Section 6(2) in The U.P. Water Supply and Sewerage Act, 1975
(2)A person nominated under clause (g) of sub-section (2) of Section 4 shall, unless his term is determined earlier by the State Government hold office for a period of three years or until the expiry of his term of office as elected head of the local body concerned, whichever is earlier, but shall be eligible for reappointment.
