Tamil Nadu Water Supply and Drainage Board (Amendment) Act, 1997*
| [Tamil Nadu Act No. 36 of 1997] | [17th May, 1997] |
An Act further to amend the Tamil Nadu Water Supply and Drainage Board Act, 1970
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 17th May, 1997 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Water Supply and Drainage Board (Amendment) Act, 1997.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Amendment of section 2.- In section 2 of the Tamil Nadu Water Supply and Drainage Board Act, 1970 (Tamil Nadu Act 4 of 1971) (hereinafter referred to as the principal Act), in clause (7), in item (a), for the word "a municipal council", the words "the Municipal Corporations of Madurai, Coimbetore, Tiruchirappall, Tirunelveli, Salem or any other Municipal Corporation that may be constituted under any law for the time being in force or municipality or a town panchayat" shall be substituted.
3. Amendment of section 19.- In section 19 of the principal Act, in sub-section (3), for the expression "the Board shall forward the draft scheme to the Government for their approval", the expression "the Board shall if the cost of the scheme is ten crores rupees and below, approve such draft scheme and the Board shall if the cost of such scheme exceeds ten crores rupees, forward such draft scheme to the Government for their approval" shall be substituted.
4. Substitution of section 21.- For section 21 of the principal Act, the following section shall be substituted, namely:-
"21. Order of approval of draft scheme.-(1) The Government in the case of a draft scheme the cost of which exceeds ten crores rupees and the Board in case the cost of the draft ??? is ten crore rupees and below shall, by an order, accord their or its approval to the draft scheme.
(2) An order issued under sub-section (1) shall be the conclusive evidence that the scheme has been duly made and approved. The Scheme shall thereupon become final and shall be hereinafter called the "approved scheme."
5. Substitution of section 22.- For section 22 of the principal Act, the following section shall be substituted, namely:-
"22. Execution of approved Scheme by the Board-As soon as the order under section 21 is issued, the Board shall execute the approved scheme in the areas of the local authority or authorities concerned."
6. Substitution of section 27.- For section 27 of the principal Act, the following section shall be substituted, namely:-
"27. Power of local authority to undertake scheme:-No local authority other than the Municipal Corporations of Madurai, Coimbatore, Tiruchirappalli, Tirunelveli, Salem and any other Municipal Corporation that may be constituted under any law for the time being in force and the special grade municipalities, shall without the approval of the Board investigate, prepare or execute any scheme.
Provided that no such approval shall be necessary for any local authority ??? undertake work connected with hand pump, extension of pipeline and ??? of existing water sources by power pumps."