Tamil nadu act 040 of 1994 : Tamil Nadu Water Supply and Drainage Board (Amendment) Act, 1994

Section 1. Short title and commencement

1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Water Supply and Drainage Board (Amendment) Act, 1994.

(2) Sub-clause (ii) of clause(1) of section 2 shall be deemed to have come into force on the 6th day of July, 1984; Clause (1) of section 7 shall be deemed to have come into force on the 14th day of April, 1971 and the remaining provisions of this Act shall come into force at once.

Section 2. Amendment of section 4

2. Amendment of section 4.- In section 4 of the Tamil Nadu Water Supply and Drainage Board Act, 1970 (Tamil Nadu Act 4 of 1971) (hereinafter referred to as the principal Act),-

(1) in sub-section (1),-

"(i) for clause (b), the following clause shall be substituted, namely:-

(b) four whole-time Directors, namely:-

(i) a Managing Director;

(ii) a Joint Managing Director;

(iii) a Finance Director; and

(iv) an Engineering Director;

(ii) in clause (c),-

(a) for the words "four Directors", the words "five Directors" shall be substituted;

(b) for items (ii), (iii) and (iv), the following items shall be substituted, namely:-

"(ii) Health, Indian Medicine and Homeopathy and family Welfare;

(iii) Municipal Administration and Water Supply;

(iv) Public Works;

(v) Rural Development;";

(iii) after clause (c), the following clause shall be inserted, namely-

"(cc) three Directors from the heads of departments of the Government namely:-

(i) the Director of Municipal Administration;

(ii) the Director of Rural Development; and

(iii) the Director of Town Panchayat";

(iv) for clause (d), the following clause shall be substituted, namely-

"(d) the Managing Director, Madras Metroplitan Water Supply and Sewerage Board, ex-officio;";

(2) ???.

Section 3. Amendment of section 6

3. Amendment of section 6.- In ??? in the ??? and in sub-section (1), for the words "the Managing Director" the words "the Managing Director, the Joint Managing Director, the Finance Director, the Engineering Director" shall be substituted.

Section 4. Amendment of section 9

4. Amendment of section 9.- In section 9 of the principal Act, in sub-section (1),-

(1) for the expression "a Chief Engineer, an Accounts Officer", the expression "Chief Engineers and Accounts Officers" shall be substituted;

(2) for the first proviso, the following proviso shall be substituted, namely:-

"Provided that the Board shall not, without the previous approval of the Government, sanction the creation of, or appoint any person to, any post the maximum time scale of pay of which exceeds the limit prescribed by the Government from time, to time."

Section 5. Amendment of section 39

5. Amendment of section 39.- In section 39 of the principal Act,-

(1) for sub-section (1), the following sub-section shall be substituted, namely:-

"(1) The Chairman shall, at a special meeting to be held in the month of January each year, lay before the Board:-

(a) a revised estimate if any, for the Current year including all the expenditure not covered in the original budget estimate, and

(b) an estimate of income and expenditure for the next ensuing year.";

(2) sub-section (5) shall be omitted.

Section 6. Amendment of section 72

6. Amendment of section 72.- In section 72 of the principal Act, in sub-section (2)-

(1) in clause (b), for the words "and the Managing Director", the words "the Managing Director, the Joint Managing Director, the Finance Director and the Engineering Directer" shall be substituted;

(2) in clause (c), for the words "the Managing Director", the words "the Managing Director, the Joint Managing Director, the Finance Director, the Engineering Director" shall be substituted.

Section 7. Amendment of section 73

7. Amendment of section 73.- In section 73 of the principal Act,-

(1) in sub-section (2), in clause (g), for the words "the Secretary and the Chief Engineer", the words "the Joint Managing Director, the Finance Director, the Engineering Director the Secretary and the Chief Engineers" shall be substituted; and

(2) after subjection (4), the following sub-section shall be added, namely:-

"(5) All regulations made under this Act shall be published in the Tamil Nadu Government Gazette, and unless they are expressed to come into force on a particular day, shall come into force on the day on which they are so published."

Section 8. ??? alidation

8. ??? alidation.- Any meeting of the Tamil Nadu Water Supply and Drainage Board or of any committee thereof held during the period commencing on the 6th day of July, 1984 and ending with the date of publication of this Act in the Tamil Nadu Government Gazette, in which the Secretary to Government, Municipal Administration and Water Supply Department and the Secretary to Government, Rural Development Department had participated as Directors of the said Board shall for all purposes be deemed to be and to have always been validly held in accordance with law as if the principal Act, as amended by this Act, had been in force at all material times and the Secretary to Government, Municipal Administration and Water Supply Department and the Secretary to Government, Rural Development department had been Directors of the said Board during the said period and any act done or decision taken or proceeding conducted in such meeting shall not be liable to be questioned in any court of law.