Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Kerala - Subsection Section 6(2) in Kerala Water Supply and Sewerage Act, 1986 (2)The Chairman, the Managing Director and the members referred to in sub-section (1) shall hold office on such terms and conditions as the Government may, by order, specify.
