Section 4A in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
4A. Appointment of Chairman of the Board in special circumstances.
- [(1) Notwithstanding anything contained in section 4, the Government may, if they think fit so to do in the public interest, by notification, appoint a non-official or an officer of the State Government not below the rank of a Secretary to Government as the Chairman of the Board.] [Inserted by Madras Metropolitan Water Supply and Sewerage (Amendment) Act, 1985 (Tamil Nadu Act 16 of 1985).](2)[* * *] [Omitted by Chennai Metropolitan Water Supply and Sewerage (Amendment) Act, 1997 (Tamil Nadu Act 56 of 1997).]
