Section 14(4) in Bangalore Water Supply and Sewerage Act, 1964
(4)The functions of the Consultative Committee shall be as follows: -(i)to advise the Board on major questions of policy and major schemes;(ii)to review the progress and the work of the Board from time to time;(iii)to consider such other matters as the Board may place before it; and(iv)to consider such matters as the State Government may by rules prescribe.
