Section 14(1) in Bangalore Water Supply and Sewerage Act, 1964
(1)The State Government shall constitute a Consultative Committee consisting of members of the Board and such other persons being not less than three and not more than nine as the State Government may appoint after consultation with such representatives or bodies representative of the following interests as the State Government thinks fit, that is to say, the Municipal Corporation of the City of Bangalore, the Bangalore City Improvement Trust Board and consumers of water.
