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

State of Andhra Pradesh - Subsection

Section 6(1) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(1)The Board may appoint a Chief Engineer, Public health Engineer, and such other officers and employees as may be required to enable the Board to carry out its functions under this act:Provided that the appointment of the chief Engineer, and the Public Health Engineer shall be made in consultation with the Government