Section 5(3) in Assam Urban Water Supply and Sewerage Board Act, 1985
(3)The person appointed at Directors under clause (i), (j), (k), (l), (m), (n) of sub-section (2) of Section 4 shall, unless his term is determined earlier by State Government, hold office for a period of 3 years or until the expiry of his term of office as elected head of the local body concerned, whichever is earlier, but shall be eligible for re-appointment.
