Section 4 in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
4. Constitution of the Authority. -
(1)The Authority shall consist of -(i)a Board of Directors, and(ii)a General Council.(2)All action taken by the Authority shall be expressed to be taken in the name of the Authority, and orders and other instruments made and executed in the name of the Authority shall be authenticated by affixing the seal of the Authority and signature of the Chairman or any other Director authorised in this behalf by the Board.
