Chennai Metropolitan Water Supply and Sewerage (Second Amendment) Act, 1997*
| [Tamil Nadu Act No. 58 of 1997] | [1st November, 1997] |
An Act further to amend the Chennai Metropolitan Water Supply an 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 (Second Amendment) Act, 1997.
(2) Sections 2 and 3 shall be deemed to have come into force on the 1st day of March, 1997.
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), after clause (g), the following clause shall be added, namely:-
"(h) a Technical Director nominated by the Government in consultation with the Board".
3. Insertion of new section 12-A.- After section 12 of the principal Act, the following section shall be inserted, namely:-
"12-A. Technical Director.- The Technical Director shall be a person of proven experience and knowledge on water and sewerage service and who shall represent the Central or State Government or of a local authority or of a corporation or company owned or controlled by the Central or State Government and shall hold office for such period and subject to such terms and conditions as may be proscribed by the Government."
4. Amendment of section 17.- In section 17 of the principal Act, in sub-section (1), in clause (c), for the expression "the Engineering Director and", the expression "the Engineering Director, the Technical Director, the Executive Director and" shall be substituted.
5. Validation of appointment of Technical Director.- Notwithstanding anything contained in the principal Act, the non-official Technical Director of the Chennai Metropolitan Water Supply and Sewerage Board appointed by the State Government under sub-clause (iv) of clause (e) of section 4 and section 13 of the principal Act on the 1st day of March, 1997 shall be deemed to have been nominated by the State Government as a Technical Director under the principal Act, as amended by sections 2 and 3 of the Act, and anything done or any action taken by such non-official Technical Director on or after the 1st day of March, 1997 and before the date of publication of this Act in the Tamil Nadu Government Gazette, shall, for all purposes, be deemed to be, and to have always been, validly done at taken in accordance with law as if the principal Act, as amended by this Act, had been in force at all material times and shall not be ??? to ??? in any court of law.