Section 18(8) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(8)If, for any reason, a director referred to in [clause (aa), clause (b), clause (c) or clause (d) of section 4] [Substituted for the expression 'clause (b), clause (c), clause (d), or section 4 or in sub-section (2) of Section 4' by Chennai Metropolitan Water Supply and Sewerage (Amendment) Act, 1997 (Tamil Nadu Act 56 of 1997).] [* * *] [The expression 'or in sub-section (2) of section 40-A' inserted by Madras Metropolitan Water Supply and Sewerage (Amendment) Act, 1985 (Tamil Nadu Act 16 of 1985) was later substituted by Chennai Metropolitan Water Supply and Sewerage (Amendment) Act, 1997 (Tamil Nadu Act 56 of 1997).] is unable to attend any meeting of the Board or of any Committee, the Government may, by order, in writing nominate an officer of the Government or an officer of the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Development Authority or an officer of the Municipal Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], as the case may be, to attend such meeting and the officer so nominated shall, for the purposes of this Act, be deemed to be a director.
