Section 5(2) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(2)[(a) The Directors appointed under clause (a) of sub-section (1) shall hold office during the pleasure of the Governor :] [Clause (a) substituted By W. B. Act 13 of 1973.]Provided that a Director appointed before the commencement of the Calcutta Metropolitan Water and Sanitation Authority (Amendment) Ordinance, 1972, for any specified period shall hold office until the period for which he was so appointed expires.(b)The terms of office Directors elected under clause (b) of sub-section (1) shall be two years:Provided that a Director elected as a representative of a municipal corporation, municipality, or Zilla Parishad shall cease to hold office when he ceases to be such a representative.
