Section 8(3) in Punjab Water Supply and Sewerage Board Act, 1976
(3)Any member or an Associate Member removed by the Government under sub- section (1) or by the Board under sub-section (2), as the case may be, shall not be eligible for appointment or co-option, as the case may be, again, for a period of three years from the date of his removal or until he is declared by the Government to be not ineligible, whichever period is less.
