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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(5) in Punjab Water Supply and Sewerage Board Act, 1976

(5)[ The Managing Director shall be a whole-time Director and shall be appointed by the Government from amongst officers holding posts not below the rank of Chief Engineer preferably with experience of Public Health and [Sanitary Engineering or from amongst Officers belonging to the Indian Administrative Service, who have served as such for a minimum period of nine years in the cadre.] [Substituted by Punjab Act 31 of 1978.]