Section 4(e) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(e)six-non-official directors nominated by the Government, of whom-(i)one shall be a woman;(ii)one shall be a person to represent the interest of the general public;(iii)one shall be a person who is experienced in Government or commercial accounts and is qualified as a Chartered Accountant within the meaning of the Chartered Accountants Act, 1949 (Central Act XXXVIII of 1949), or a Cost Accountant within the meaning of the Cost and Works Accountants Act, 1959 (Central Act 23 of 1959);(iv)one shall be an experienced public health or water works engineer; and(v)two shall be persons to represent major industrial or commercial organisations in the Chennai Metropolitan Area;
