Section 20(1) in The U.P. Water Supply and Sewerage Act, 1975
(1)Jal Sansthan constituted to have jurisdiction over the local area of a Nagar Mahapalika shall consist of a Chairman who shall be the Nagar Pramukh of the Nagar Mahapalika (ex officio), and the following other members, namely -(a)a General Manager, to be appointed by the Nigam with the approval of the State Government who shall be a qualified engineer having administrative experience and experience of water supply and sewerage works;(b)a Joint Director of Medical and Health Services to be nominated by the Director of Medical and Health Services, Uttar Pradesh;(c)three Sabhasads of the Nagar Mahapalika nominated by the State Government;(d)two representatives of the Nigam;(e)the Director of Local Bodies, Uttar Pradesh;(f)the Mukhy'a Nagar Adhikari of the Nagar Mahapalika.]
