Section 4 in Kerala Water Supply and Sewerage Act, 1986
4. Constitution of the Authority.
- The Authority shall consist of the following members, namely:-(a)a Chairman appointed by the Government ;(b)a Managing Director, who possesses experience in management and administration or who is qualified Engineer not below the rank of a Chief Engineer having sufficient experience in management and administration in water supply and sewerage works, appointed by the Government :Provided that no person who is more than fifty five years of age shall be appointed as Managing Director ;(c)the Secretary to the Government in charge of Public Health Engineering Department, or the Kerala Water Authority, ex-officio;(d)the Finance Secretary to Government, ex-officio ;(e)the Secretary to the Government in charge of Local Administration Department, ex-officio ;(f)the Secretary to Government in charge of Development Department, ex-officio ;(g)two members representing the local bodies in the State, appointed by the Government :Provided that if for any reason there are no elected members in office in any of the local bodies in the state, the Government may appoint a person who had been a member of any such local body ;(h)[ two members appointed by the Government, one of whom shall be a member belonging to a Scheduled Caste or Scheduled Tribe;] [Substituted by Act No. 6 of 1993, dated 2.3.1993.](i)a technical member, who shall be a qualified Public Health Engineer not below the rank of a Chief Engineer, appointed by the Government.(j)[ An Accounts Member. who shall be a qualified Chartered Accountant having a minimum of 15 years of experience in responsible position in a reputed commercial organization or public sector undertaking or who shall be a member of the Accounts, Service of the Central Government appointed by the Government.] [Inserted by Act No. 6 of 1993, dated 2.3.1993.]
