Section 6(1) in Kerala Water Supply and Sewerage Act, 1986
(1)The Chairman, the Managing Director and the member referred to in clause (g), clause (h) or [clause (i) or clause (j)] [Substituted 'clause (i)' by Act No. 6 of 1993, dated 2.3.1993.] of section 4 shall hold office for a period of three years. Unless their term is terminated earlier by the Government by notification in the Gazette, and shall be eligible for reappointment:Provided that an elected member in office in any of the local bodies appointed under clause (g) of section 4, shall cease to be a member of the Authority, when he ceases to be member in office of such local body.
