Section 7 in The Gujarat Water Supply and Sewerage Board Act, 1978
7. Other provisions regarding members.
(1)The Chairman and the Member-Secretary shall be paid from the Board Fund such salary and allowance as may be fixed by the State Government.(2)The other members of the Board shall be paid such allowances as may be fixed by the State Government.(3)If any member is by infirmity or otherwise rendered temporarily incapable of carrying out his duties or is absent on leave in circumstances not involving the vacation of his appointment the State Government may appoint another person to officiate for him and to carry out his functions under this Act.
