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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(1)(a) in The Gujarat Water Supply and Sewerage Board Act, 1978

(a)the Chairman to be appointed by the State Government from amongst persons appearing to it to be qualified by reason of wide administrative experience in a managerial capacity or capability as a technical expert for such appointment;