Section 5(1) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(1)The Board of Directors mentioned in section 4 shall consist of six Directors, namely:-(a)three whole-time Directors appointed by the State Government by notification of whom one shall be an engineer with experience in public health engineering and another shall be a person with experience in financial administration, and(b)three Directors elected, in such manner as may be prescribed, by the General Council, of whom one shall be from amongst the members representing the Calcutta Corporation, another from amongst the members representing other municipal corporations and municipalities and the third one from amongst the members representing the Zilla Parishads, and the names of the persons so elected shall be published by the Chairman by notification : Provided that no member who is a Government servant shall take part or vote in the election of a Director by the General Council:Provided further that where all the members representing the Calcutta Corporation or the other municipal corporations and municipalities or the Zilla Parishads suffer from any disqualification under sub-section (4) or are unwilling to act as Directors, the General Council shall elect a Director from amongst the elected members of the Calcutta Corporation, elected members and commissioners of other municipal corporations and municipalities, or members of the Zilla Parishads, specified in Schedule II.
