THE UTTAR PRADESH WATER
SUPPLY AND SEWERAGE (AMENDMENT) ACT, 2019 [Act No. 14 of 2019] [05th August, 2019] An Act
further to amend the Uttar Pradesh Water Supply and Sewerage Act, 1975 It is
hereby enacted in the Seventieth Year of the Republic of India as follows-- This
Act may be called the Uttar Pradesh Water Supply and Sewerage (Amendment) Act,
2019. In
Section 4 of the Uttar Pradesh Water Supply and Sewerage Act, 1975, in
sub-section (2), for clause (a), the following clauses shall be substituted,
namely-- "(a) a
Managing Director who shall be a qualified Engineer having administrative
experience and also the experience of water supply and sewerage work; or an
officer of Indian Administrative Service in the rank of Secretary to the
State Government, to be appointed by the State Government; (aa) Three Joint
Managing Directors of Indian Administrative Service in the rank of Special
Secretary of the State Government or three Engineers of Chief Engineer level
with experience in drinking water and sewerage work to be appointed by the
State Government;". [1] Received the assent of the Governor on August 5, 2019 and
published in the U.P. Gazette, Extra., Part 1, Section (Ka), dated 7th August,
2019, p. 3
[1]THE UTTAR PRADESH WATER SUPPLY AND SEWERAGE (AMENDMENT)
ACT, 2019PREAMBLE