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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(1) in The U.P. Water Supply and Sewerage Act, 1975

(1)The Chairman of a Jal Sansthan, unless appointed ex officio, shall hold office for three years unless his term is determined earlier by the State Government, by notification in the Gazette, and shall be eligible for reappointment.