Section 4(2) in The Orissa Water Supply and Sewerage Board Act, 1991
(2)Notwithstanding anything contained in this Act, all the powers, duties and functions of the Board shall at any time be exercisable, performed and discharged by the members, who are for the time being holding offices specified in Clauses (a), (b) and (h) of Sub-section (1), even though all or any other members may or may not have been appointed for the time being.
