Section 3 in Bangalore Water Supply and Sewerage Act, 1964
3. Constitution and composition of the Bangalore Water Supply and Sewerage Board.
(1)The State Government shall as soon as may be after the commencement of this Chapter, constitute by notification in the official Gazette a Board by the name of "The Bangalore Water Supply and Sewerage Board".(2)The Board shall consist of not less than three and not more than seven members appointed by the State Government.(3)Of the members, -(a)one shall be a person who has experience of, and has shown capacity in commercial matters and administration;(b)one shall be [a person with wide experience of civil engineering works preferably in the field of public health engineering with reference to water supply, sewerage and sewage disposal and industrial wastes] [Substituted by Act 6 of 1966 w.e.f. 17.3.1966.]; and(c)one shall be a person who has experience of accounting and financial matters in a public utility undertaking, preferably a water supply or sewage disposal undertaking.(4)One of the members possessing any of the qualifications specified in sub-section (3) shall be appointed by the State Government to be the Chairman of the Board.(5)A person shall be disqualified from being appointed or being a member of the Board if he is, or within the twelve months last preceding was, a member of Parliament or of any State Legislature or any local authority.(6)No act done by the Board shall be called in question on the ground only of the existence of any vacancy in, or defect in the constitution of, the Board.
