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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

NCT Delhi - Subsection

Section 3(2)(v) in The Delhi Water Board Act, 1998

(v)The Commissioner of the Municipal Corporation of Delhi, ex-officio. (vi) The Chairperson of the New Delhi Municipal Council, ex-officio. (vii) A member (Water Supply) to be nominated by Government who shall be an engineer, drawing pay in the scale not less than that of a Joint Secretary to the Government of India, having specialised knowledge and experience in the matters relating to water supply.