Section 4(2A) in The U.P. Water Supply and Sewerage Act, 1975
(2A)[ Notwithstanding anything contained in the Uttar Pradesh State Control Over Public Corporations Act, 1975 or in any direction issued thereunder, the member referred to in clause (a) of sub-section (2) shall be appointed from amongst the persons possessing such qualifications and experience and in accordance with such manner as may be prescribed.] [Inserted by Section 2 of U.P Act No. 2 of 2002 (w.e.f. 27.6.2002).]
