Tamil Nadu Water Supply and Drainage Board (Amendment) Act, 1999*
| [Tamil Nadu Act No. 53 of 1999] | [14th December, 1999] |
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 Fiftieth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 14th December, 1999 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, 1999.
(2) It shall come into force at once.
2. Amendment of section 7.- In section 7 of the Tamil Nadu Water Supply and Drainage Board Act, 1970 (Tamil Nadu Act 4 of 1971), in sub-section (1), to clause (d), the following proviso shall be added, namely:-
"Provided that this clause shall not apply to the appointment of a Chief Engineer in the Board as the Engineering Director of the Board".