Madras Metropolitan Water Supply and Sewerage (Amendment) Act, 1992*
| [Tamil Nadu Act No. 6 of 1992] | [21st February, 1992] |
An Act further to amend the Madras Metropolitan Water Supply and Sewerage Act, 1978
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-third Year of the Republic of India as follows:-
* Received the assent of the Governor on the 21st February, 1992 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Madras Metropolitan Water Supply and Sewerage (Amendment) Act, 1992.
(2) Sections 3 and 4 shall be deemed to have come into force on the 20th November, 1991 and the other provisions of this Act shall come into force at once.
2. Amendment section 40.- In section 40 of the Madras Metropolitan Water Supply and Sewerage Act, 1978 (Tamil Nadu Act 28 of 1978) (hereinafter, referred to as the principal Act), for sub-section (2), the following sub-section shall be substituted, namely:-
"(2) Notwithstanding anything contained in sub-section (1), the Board shall not except with the previous; sanction of the Government adopt or execute any scheme or plan in respect of water works or sewerage works or carry out any work in connection therewith if the cost of such scheme, plan or other work is met or to be met with from the funds provided by the Government."
3. Insertion of new section 40-A.- After section 40 of the principal Act, the following section shall be restarted, namely:-
"40-A. Government to finalise certain contracts.-Notwithstanding anything contained in this Act, where any contract for the execution of any scheme, plan or other work or for the supply of any materials or goods the value of which exceeds one crore of rupees, the Board, on receipt of the tenders in respect of such contract, shall place all the tenders before the Government which may approve any tender which appeals to them, upon a view of all the circumstances, to be the most advantageous and thereupon the Board shall accept the tender so approved."
4. Insertion of new section 78-B.- After section 78-A of the principal Act, the following section shall be inserted, namely:-
"78-B. Power of Government to issue order and directions to the Board ??? local authorities.-The Government may issue to the Board or to the local authority concerned, such orders and directions as in their opinion are necessary or expedient for carrying out the purposes of this Act and the Board or such local authority as the case may be, shall give effect to all suck orders and directions."
5. Repeal and Saving.- (1) The Madras Metropolitan Water Supply and Sewerage (Amendment) Ordinance, 1991 (Tamil Nadu Ordinance 6 of ???), is hereby repealed.
(2) Notwithstanding such repeal, anything done or any acting taken under the principal Act, as amended by the said Ordinance shall ??? to have been done or taken under the principal Act, as ??? by this Act.