Section 7 — Vacation of seats by members.

The Water (Prevention and Control of Pollution) Act, 1974
If a member of a Board becomes subject to any of the disqualifications specified in section 6, his seat shall become vacant.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.