Section 78A in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
78A. [ Removal of disqualification. [Inserted by Madras Metropolitan Water Supply and Sewerage (Amendment) Act, 1985 (Tamil Nadu Act 16 of 1985).]
- No person shall be disqualified for being chosen as, or for being, a member of the Legislative Assembly or of the [Legislative Council] [Added by Chennai Metropolitan Water Supply and Sewerage (Third Amendment) Act, 1998 (Tamil Nadu Act 50 of 1998).] by reason only of the fact that he is a Chairman or a director of the Board.]
