Section 4(1) in Karnataka Urban Water Supply and Drainage Board Act, 1973
(1)The Board shall consist of,-(a)a Chairman ;(b)a Managing Director;(c)[four directors of whom one shall be the Director of Municipal Administration and three others] [Substituted by Act 19 of 1993 w.e.f. 18.5.1993.] to represent respectively the Government Secretariat Department dealing in, -(i)Finance;(ii)[ Housing and Urban Development;] [Substituted by Act 19 of 1993 w.e.f. 18.5.1993.](iii)Public Works;(d)four directors to represent the local authorities, one from each revenue division;(e)eight other directors of whom four shall be persons possessing wide experience in the field of public health engineering with reference to water supply or drainage or disposal of industrial wastes, who are not employed by the Government or a local authority or a corporation owned or controlled by the Government.
