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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(2) in Punjab Water Supply and Sewerage Board Act, 1976

(2)The Board may co-opt not more than five persons having prescribed experience as Associate Directors and such Directors shall have the right to take part in the discussions in the meetings of the Board and shall also have the right to vote in such meetings :Provided that one of the Associate Directors shall be co-opted from amongst members of the Schedule Castes and one amongst women.]