Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 5 in Punjab Water Supply and Sewerage Board Act, 1976

5. Term of office and conditions of service of Chairman, Managing Member [-] [Words 'Technical Member' omitted by Punjab Act 31 of 1978.] and Associates Members.

(1)The term of office of, and the terms and conditions of service of, the [Chairman, Senior Vice-Chairman, Vice-Chairman] [Substituted 'Chairman' by Punjab Act No. 52 of 2016, dated 23.12.2016] and the Managing Director] the Managing Member, [-] [Words 'Technical Member' omitted by Punjab Act 31 of 1978.] and the Associate Members shall be such as may be prescribed.
(2)Any member appointed by the Government may at any time resign his office, but such resignation shall not take effect till accepted by the Government;
(3)An Associate Member may at any time resign his office, but such resignation shall not take effect till accepted by the Board.