Section 15(3) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(3)[A non-official Chairman or a non-official director] [Substituted by Madras Metropolitan Water Supply and Sewerage (Amendment) Act, 1985 (Tamil Nadu Act 16 of 1985).] removed under the provision of clause (a) of sub-section (2) shall, unless otherwise directed by the Government, be disqualified for [appointment as the Chairman or a director] [Substituted by Madras Metropolitan Water Supply and Sewerage (Amendment) Act, 1985 (Tamil Nadu Act 16 of 1985).] for a period of three years from the date of such removal.
