Gujarat Water Supply and Sewerage Board (Amendment) Act, 2003*
| [Gujarat Act No. 7 of 2003] | [6th March, 2003] |
An Act further to amend the Gujarat Water Supply and Sewerage Board Act, 1978.
It is hereby enacted in the Fifty-fourth Year of the Republic of India as follows:-
* Received the Assent to by the Governor on the 6th March, 2003 is hereby published for general information.
1. Short title, extent and commencement.- (1) This Act may be called the Gujarat Water Supply and Sewerage Board (Amendment) Act, 2003.
(2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
2. Amendment of section 4 of Guj. 18 of 1979.- In the Gujarat Water Supply and Sewerage Board Act, 1978 (Guj. 18 of 1979), in section 4, in sub-section (1), for clause (g), the following clause shall be substituted, namely:-
"(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".