Section 4 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
4. Constitution of the Board.
- The Board shall consist of the following directors, namely:-(a)[ the Minister in-charge of the department dealing with the subject "water supply", who shall be the Chairman of the Board, ex-officio; [Substituted by Tamil Nadu Act 56 of 1997.](aa)the Secretary to Government in-charge of the Department dealing with subject water supply, ex-officio;](b)the Secretary to Government in charge of the Finance Department, ex-officio;(c)the Member-Secretary of the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Development Authority established under section 9-A of the Tamil Nadu Town and Country Planning Act, 1971 (Tamil Nadu Act 35 of 1972), ex-officio;(d)the Commissioner, Municipal Corporation of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], ex-officio;(dd)[ The Managing Director, Tamil Nadu Water Supply and Drainage Board, ex-officio;] [Added by Madras Metropolitan Water Supply and Sewerage (Amendment) Act, 1994 (Tamil Nadu Act 41 of 1994).](e)six-non-official directors nominated by the Government, of whom-(i)one shall be a woman;(ii)one shall be a person to represent the interest of the general public;(iii)one shall be a person who is experienced in Government or commercial accounts and is qualified as a Chartered Accountant within the meaning of the Chartered Accountants Act, 1949 (Central Act XXXVIII of 1949), or a Cost Accountant within the meaning of the Cost and Works Accountants Act, 1959 (Central Act 23 of 1959);(iv)one shall be an experienced public health or water works engineer; and(v)two shall be persons to represent major industrial or commercial organisations in the Chennai Metropolitan Area;(f)three whole time directors appointed by the Government, namely:-(i)a Managing Director;(ii)a Finance Director; and(iii)an Engineering Director.(g)[ the Chairman of the Board, if any, appointed under sub-section (1) of section 4-A.] [Inserted by Madras Metropolitan Water Supply and Sewerage (Amendment) Act, 1990 (Tamil Nadu Act 7 of 1990).](h)[ a Technical Director nominated by the Government in consultation with the Board.] [Inserted by Chennai Metropolitan Water Supply and Sewerage (Second Amendment) Act, 1997 (Tamil Nadu Act 58 of 1997).]
