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[Section 3]
[Entire Act]
State of Telangana - Subsection
Section 3(2) in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989
| (a) | Chief Minister | Ex-Officio Chairman |
| (b) | Minister for Municipal Administration. | Ex-Officio Vice-Chairman. |
| (c) | Secretary to Government, Housing MunicipalAdministration and Urban Development Department. | Ex-Officio Director; |
| (d) | Secretary to Government, Finance Department. | Ex-Officio Director; |
| (e) | Secretary to Government, Irrigation Department. | Ex-Officio Director; |
| (f) | [Commissioner, Municipal Corporation of Hyderabad] [Now, the Greater Hyderabad Municipal Corporation.]. | Ex-Officio Director; |
| (g) | Chairman,[Telangana] [Substituted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016]State Pollution ControlBoard. | Ex-Officio Director; |
| (h) | Director, Medical, Health and Family WelfareServices. | Ex-Officio Director; |
| (i) | A Chief Engineer of the Board to be appointed bythe Government. | Director; |
| (j) | One Person nominated by the Government of therank of Additional Accountant General drawn from either I.A. &A.S. or any financial institution or a Chartered Accountant withnot less than twenty years of experience in the field of financeand accounts. | Director; |
| (ja) [ [Clause (ja) of sub-section (1) of section 2 added by Act No.28 of 2007.] | Four persons to be nominated by the Governmentfrom the category of Mayors/Chairpersons/elected members of theGreater Hyderabad Municipal Corporation and Municipalitiesfalling within the area of the Board.] | Directors |
| (k) | One person of the I.A.S. cadre to be nominatedby the Government. | Managing Director; |