Section 11A in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
11A. [ Term of office and conditions of service of the Chairman. [Inserted by Madras Metropolitan Water Supply and Sewerage (Amendment) Act, 1985 (Tamil Nadu Act 16 of 1985).]
- The term of office and the terms and conditions of service of the non-official Chairman appointed under section 4-A and the manner of filling casual vacancies in the office of the non-official Chairman shall be such as may be prescribed.]
