Section 6 in The Gujarat Water Supply and Sewerage Board Act, 1978
6. Term of office of members.
- [(1) The Chairman, member-Secretary and the members other than ex-officio members shall hold office during the pleasure of the State Government:Provided that a person appointed as member under clause (1) of sub-section (1) of section 4 shall cease to be a member, if he ceases to be the elected head of the local body concerned.] [Substituted for sub-sections (1) to (4) by Gujarat 1 of 1999, dated 9th March, 1999.](5)The members shall be eligible for re-appointment.(6)Any member may at any time resign his office by writing under his hand addressed to the State Government and on such resignation being accepted he shall be deemed to have vacated his office.
