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[Section 3]
[Entire Act]
State of Andhra Pradesh - Subsection
Section 3(2) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
| (a) | Chief minister | Ex-OfficioChairman |
| (b) | Minister for Municipal Administration | Ex-OfficioChairman |
| (c) | Secretary to Govt, Housing, MunicipalAdministration & Urban Development Department | Ex-OfficioDirector |
| (d) | Secretary to Government Finance Department | Ex-OfficioDirector |
| (e) | Secretary to Government Irrigation Department | Ex-OfficioDirector |
| (f) | Commissioner, Municipal Corporation of Hyderabad | Ex-OfficioDirector |
| (g) | Chairman, Andhra Pradesh State Pollution controlboard. | Ex-OfficioDirector |
| (h) | Director, Medical, Health and Family Welfareservices. | Ex-OfficioDirector |
| (i) | Chief Engineer of the Board, to be appointed bythe Govt. | Directors ; |
| (j) | One person nominated by the Government of therank of Additional Accountant General Drawn from either I.A&A.S.,Or Any financial institution or a Chartered Accountant with notless than twenty years of experience in the field of finance andaccounts. | Directors ; |
| (ja) [ [Added by Act 28 of 2007 w.e.f 10-2-2010 vide GO Ms No. 60 MA & UD (W2) dated 11-2-2010, Published in AP Gazette Part I, Extraordinary No. 103 dated 25-2-2010.] | Four persons to be nominated by the Governmentfrom the category of Mayors Chairpersons /elected members of theGreater Hyderabad Municipal corporation and Municipalitiesfalling within the area of the board. | Directors ;] |
| (k) | One person of the I.A.S., cadre to be nominatedby the Government Director Director; | Managing Director |