Section 4(2) in The U.P. Water Supply and Sewerage Act, 1975
(2)The members other than the Chairman shall be as follows, namely :(a)[ a Managing Director who shall be a qualified Engineer having administrative experience of water supply and sewerage work; or an officer of Indian Administrative Service in the rank of Secretary to the State Government, to be appointed by the State Government; [Substituted by U.P. Act No. 14 of 2019, dated 5.8.2019.](aa)Three Joint Managing Directors of Indian Administrative Service in the rank of Special Secretary of the State Government or three Engineers of Chief Engineer level with experience in drinking water and sewerage work to be appointed by the State Government;](b)a Finance Director (to be appointed by the State Government), who shall have experience of matters relating to finance and accounts;(c)the Secretary to the State Government in the Finance Department, ex officio;(d)[ the Secretary to the State Government in-charge of the Water Supply Department, ex officio; [Substituted by U.P. Act No. 5 of 1984 (w.e.f. 12.12.1983).](dd)the Secretary to the State Government in the Planning Department, ex officio;](e)the Director of Local Bodies, Uttar Pradesh, ex officio;(f)the Director of Medical and Health Services, Uttar Pradesh, ex officio;(g)[five] [Substituted by U.P. Act No. 28 of 1978 (w.e.f. 1.8.1978).] elected heads of local bodies in the State, to be nominated by the State Government.
