Section 4(1) in The Gujarat Water Supply and Sewerage Board Act, 1978
(1)The Board shall consist of the following members namely:-(a)the Chairman to be appointed by the State Government from amongst persons appearing to it to be qualified by reason of wide administrative experience in a managerial capacity or capability as a technical expert for such appointment;(b)the Member-Secretary to be appointed by the State Government who shall be a qualified Engineer having an administrative experience and experience of water supply and sewerage works;(c)a representative of the State Government from the Health and Family Welfare Department not below the rank of Deputy Secretary to Government to be appointed by the State Government, ex-officio;(d)a representative of the State Government from the Panchayats, Housing and Urban Development Department or from the Planning Department not below the rank of Deputy Secretary to Government to be appointed by the State Government ex-officio;(e)a representative of the State Government from the Finance Department not below the rank of a Deputy Secretary to Government to be appointed by the State Government ex-officio;(f)three members to be appointed by State Government from amongst the elected heads of the local bodies;(g)[ four members to be appointed by the State Government, from amongst persons who are experts in economics or development planning and engineering and out of such members one shall be a woman] [Clause (g) substituted by Gujarat 7 of 2003, dated 6th March, 2003.].
