Chennai Metropolitan Water Supply and Sewerage (Third Amendment) Act, 1998*
| [Tamil Nadu Act No. 50 of 1998] | [22nd December, 1998] |
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-ninth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 22nd December, 1998 and published in the Tamil Nadu Government Gazette, Extraordinary.
PART-I
PRELIMINARY
1. Short title and commencement.- (1) This Act may be called the Chennai Metropolitan Water Supply and Sewerage (Third Amendment) Act, 1998.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 40.- In section 40 of the Chennai Metropolitan Water Supply and Sewerage Act, 1978 (Tamil Nadu Act ??? of 1978), after sub-section (2), the following sub-section shall be added, namely:-
"(3) Notwithstanding anything contained in sub-sections (1) and (2), the Board may, without the previous sanction of the Government,-
(a) adopt or execute each of the component in any World Bank assisted, projects, or other externally aided projects, for which the Government have accorded previous sanction for the total project costs;
(b) adopt or execute any maintenance work in any scheme or plan in respect of water works or sewerage works irrespective of the cost of such maintenance works;
(c) adopt or execute any scheme or plan with the assistance of any financial institution such as, Housing and Urban Development Corporation, where the fund is not routed through the Government;
(d) sanction not exceeding two and half times of the Budget Estimate after deducting the value of the spill over in respect of Government assisted plan programmes under the Chennai Transmission and Distribution System."