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State of Telangana - Section

Section 3 in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989

3. Constitution and composition of the Hyderabad Metropolitan Water Supply and Sewerage Board.

(1)
(a)The Government shall, as soon as may be after the commencement of this Act by notification constitute a Board by the name of "The Hyderabad Metropolitan Water Supply and Sewerage Board";
(b)The Board shall be a body corporate having perpetual succession and a common seal, with power, subject to the provisions of this Act and the rules made thereunder, to acquire hold and dispose of property, and enter into contracts, and shall by the said name sue and be sued;
(c)For the purposes of this Act and the Land Acquisition Act, 1894, (Central Act 1 of 1894). the Board shall be deemed to be a local authority.
(2)The Board shall consist of the following:-
(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;
(3)No act done by the Board shall be called in question on the ground only of the existence of any vacancy or any defect in the constitution of the Board.