Section 7(2) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(2)The nominated members shall hold office for such term as the State Government may decide and the members elected by the State Legislature and the members representing the municipal corporations and municipalities shall hold office for a term of two years:Provided that a member nominated in his capacity as a member of a particular body or a member elected by the State Legislature or a member representing a municipal corporation or municipality shall cease to hold office when he ceases to be a member of that body or the State Legislature or the municipal corporation or municipality, as the case may be:Provided further that a member, if not otherwise disqualified, may be nominated or elected for more than one term.
