Chennai Metropolitan Water Supply and Sewerage (Amendment) Act, 1997*
| [Tamil Nadu Act No. 56 of 1997] | [1st November, 1997] |
An Act further to amend the Chennai Metropolitan Water Supply and Sewerage Act, 1978
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 1st November, 1997 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Chennai Metropolitan Water Supply and Sewerage (Amendment) Act, 1997.
(2) It shall come into force at once.
2. Amendment of section 4.- In section 4 of the Chennai Metropolitan Water Supply and Sewerage Act, 1978 (Tamil Nadu Act 28 of 1978) (hereinafter referred to as the principal Act), for clause (a), the following clauses shall be substituted, namely:-
"(a) the Minister in-charge of the department dealing with the subject "water supply", who shall be the Chairman of the Board, ex-efficio;
(aa) the Secretary to Government in-charge of the department dealing with the subject "water supply", ex-officio.
3. Amendment of section 4-A.- In section 4-A of the principal Act, sub-section (2) shall be omitted.
4. Amendment of section 18.- In section 18 of the principal Act, in sub-section (8), for the expression "clause (b), clause (c) or clause (d) of section 4 or in sub-section (2) of section 4-A", the expression "clause (aa), clause (b), clause (c) or clause (d) of section 4" shall be substituted.
5. Amendment of section 81.- In section 81 of the principal Act, in sub-section (2), in the proviso, for the expression "clauses (f), (h), (j), (k), (l) and (n)" the expression "clauses (f), (h) and (n)" shall be substituted.