Section 20(3) in The U.P. Water Supply and Sewerage Act, 1975
(3)Any other Jal Sansthan shall consist of a Chairman appointed by the State Government, and the following other members, namely -(a)the Collector of the District in which the head office of the Jal Sansthan is situate, ex officio;(b)the senior most officer of the Community Development Department having his headquarter within the area of the Jal Sansthan;(c)a General Manager, [to be appointed by the State Government), who shall be a qualified engineer having administrative experience and experience of water supply and sewerage works; [Substituted by U.P. Act No. 5 of 1984 (w.e.f. 12.12.1983).](d)two representatives of the Nigam;(e)one nominee of the State Government from amongst the elected heads of members of the local bodies or each district within the jurisdiction of the Jal Sansthan :Provided that where the number of districts within the jurisdiction of the Jal Sansthan is less than five, the number of such nominees shall be five out of which at least one shall be from each district;(f)the Chief Medical officer of the district in which the head office Jal Sansthan is situate.]
