Section 12A in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
12A. [ Technical Director. [Inserted by Chennai Metropolitan Water Supply and Sewerage (Second Amendment) Act, 1997 (Tamil Nadu Act 58 of 1997).]
- The Technical Director shall be a person of proven experience and knowledge on water and sewerage service and who shall represent the Central or State Government or of a local authority or of a corporation or company owned or controlled by the Central or State Government and shall hold office for such period and subject to such terms and conditions as may be prescribed by the Government.]
