(1)The Government shall, as soon as may be after the issue of the notification under sub-section (3) of section 1, constitute the Delhi Water Board by notification in the official gazette.(2)The Board shall consist of(i)A Chairperson who shall be the Minister Incharge of the subject matter of the Government and a Vice Chairperson to be nominated by Speaker from amongst members as per clause 2 (iii).(ii)A Chief Executive Officer to be nominated by the Government who shall be an officer drawing pay in the scale not less than that of a Joint Secretary to the Government of India.(iii)Three members of the Legislative Assembly of the National Capital Territory of Delhi to be nominated by the Speaker.(iv)Two members of the Municipal Corporation of Delhi to be nominated by the Mayor.(v)The Commissioner of the Municipal Corporation of Delhi, ex-officio. (vi) The Chairperson of the New Delhi Municipal Council, ex-officio. (vii) A member (Water Supply) to be nominated by Government who shall be an engineer, drawing pay in the scale not less than that of a Joint Secretary to the Government of India, having specialised knowledge and experience in the matters relating to water supply.(viii)A member (Drainage) to be nominated by Government who shall be an engineer, drawing pay in the scale not less than that of a joint Secretary to the Government of India, having specialised knowledge and experience in the matters relating to drainage.(ix)A member (Finance) to be nominated by Government drawing pay in the scale not less than that of a Joint Secretary to the Government of India having specialised knowledge and practical experience of accounting and financial matters.(x)A member (Administration) to be nominated by Government drawing pay in the scale not less than that of a joint Secretary to the Government of India, having specialised knowledge and practical experience of personnel and administrative matters.(xi)Secretary Incharge of the Department of the Government dealing with the Board, ex-officio.(xii)A representative of the Ministry of Urban Affairs and Employment, Government of India who shall not be below the rank of Joint Secretary to the Government of India, to be nominated by the Central Government.(xiii)One representative of the Delhi Cantonment Board, preferably an elected representative of the Delhi Cantonment Board, to be nominated by its President.(xiv)A representative of the Central Ground Water Authority who shall not be below the rank of a Chief Engineer, to be nominated by the Central Government.(3)Members nominated under clauses (ii), (vii), (viii), (ix) and (x) of sub-section (2) shall be entitled to receive from the funds of the Board such salaries and allowances, and shall be governed by such conditions of service, as may be prescribed.(4)Except in the case of ex-officio members and members nominated under clauses (iii), (iv) and (xiii) of sub-section (2), the members of the Board shall hold office at the pleasure of the Government.(5)The members of the Board nominated under clauses (iii), (iv) and (xiii) of sub-section (2) shall not hold office for a continuous period for more than two years and shall cease to hold office whenever they cease to be members of the Legislative Assembly of the National Capital Territory of Delhi or members of the Municipal Corporation of Delhi or of the Delhi Cantonment Board, as the case may be.(6)No decision taken by the Board or under the authority of the Board shall be called into question on the ground only of the existence of any vacancy among the members of the Board or of any defect or infirmity in the constitution of the Board.
