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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(1)(b) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966

(b)three Directors elected, in such manner as may be prescribed, by the General Council, of whom one shall be from amongst the members representing the Calcutta Corporation, another from amongst the members representing other municipal corporations and municipalities and the third one from amongst the members representing the Zilla Parishads, and the names of the persons so elected shall be published by the Chairman by notification : Provided that no member who is a Government servant shall take part or vote in the election of a Director by the General Council: