Section 6 in The Orissa Water Supply and Sewerage Board Act, 1991
6. Term of office of Members.
(1)A person appointed as Vice-Chairman under Clause (b) or nominated as member under Clauses (f) or (g) of Sub-section (1) of Section 4 shall hold office for three years from the date of his appointment, unless his term of office is determined earlier by the State Government.(2)A person appointed as Member under Clause (e) of Sub-section (1) of Section 4 shall hold office for three years from the date of his appointment :Provided that he shall cease to be Member as soon as he ceases to be an elected Member of the local authority concerned or if his term of office is determined earlier by the State Government, by Notification in the Official Gazette.(3)The Member-Secretary hold office for such period as the State Government may by order specify.(4)The Members shall be eligible for re-appointment.(5)Any Member may at any time resign his office by writing under his hand addressed to the State Government and on such resignation being accepted, he shall be deemed to have vacated his office.
