Section 69(2) in Karnataka Urban Water Supply and Drainage Board Act, 1973
(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for,-(a)all matters expressly required or allowed by this Act to be prescribed by regulations;(b)the terms and the conditions of appointment and service and the scales of pay of officers and servants of the Board including the payment of travelling and daily allowances in respect of journeys undertaken by such officers and servants of the Board;(c)the supervision and control over the acts and proceedings of the officers and servants of the Board and the maintenance of discipline and conduct among the officers and servants of the Board ;(d)the procedure in regard to the transaction of business at the meetings of the Board including the quorum;(e)the purposes for which and the manner in which temporary association of persons may be made;(f)the duties, the functions, the terms and conditions of service of the members of the Committees;(g)the duties, the functions and the powers of the Chairman, the Managing Director, the Secretary and the Chief Engineer of the Board ;(h)the manner and the form in which a sinking fund, a depreciation reserve fund and the development fund has to be constituted;(hh)[] [Relettered by Act 45 of 1981 w.e.f. 1.10.1981.] the manner and the form relating to the maintenance of the Accounts of the Board;(i)[ the connection of water supply pipes for conveying to any premises supply of water from Board Water Works; [Clause (i) to (z) Inserted by Act 45 of 1981 w.e.f. 1.10.1981.](j)the making and renewing connection with Board Water Works;(k)the power of the Board,-(i)to stop the supply of water, whether for domestic purpose or not, or for gratuitous use;(ii)to prohibit the sale and use of water for the purpose of business;(iii)to alter the position of connections;(iv)to take charge of private connections;(v)to provide water by hydrants;(l)the prohibition of,-(i)fraudulent and unauthorized use of water ;(ii)tampering with meters ; and(iii)throwing or emptying into Board sewers certain matters;(m)the licensing of plumbers and fitters; and for the compulsory employment of licensed plumbers and fitters;(n)the size, material, quality, description and position of the pipes and fittings to be used for the purpose of any connection with or any communication from any Board Water Works and the stamping of pipes and fittings and the fees for such stamping;(o)the size, material, quality and description of pipes, cisterns, and fittings which are found on an examination under the provisions of the Act to be so defective that they cannot be effectively repaired ;(p)the provision and maintenance of meters when water is suppled by measurement and the maintenance of pipes; cisterns and other water works;(q)the regulation or prohibition of,-
