Tamil Nadu Water Supply and Drainage Board (Second Amendment) Act, 1995*
| [Tamil Nadu Act No. 14 of 1995] | [5th July, 1995] |
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-sixth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 5th July, 1995 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 (Second Amendment) Act, 1995.
(2) It shall be deemed to have come into force on the 7th day of November, 1991.
2. Insertion of new section 24-A.- After section 24 of the Tamil Nadu Water Supply and Drainage Board Act, 1970 (hereinafter referred to as the principal Act), the following section shall be inserted, namely:-
24-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 appears to them, upon a view of all the circumstances, to be the most advantageous and thereupon the Board shall accept the tender so approved.
3. Validation.- Notwithstanding anything contained in the principal Act, any contact for the execution of any scheme, plan or other work or for the supply of my materials or goods the value of which exceeds one crore of rupees, executed by the Board, as per the tenders approved by the Government, during the period commencing on and from the 7th day of November, 1991 and ending with the cate of the publication of this Act in the Tamil Nadu Government Gazette, shall, for all purposes, be deemed to be and to have always been validly executed in accordance with law as if the principal Act as amended by this Act, had been in force at all material times.