Section 18 in Punjab Water Supply and Sewerage Board Act, 1976
18. Functions of Board.
- The Board shall perform all or any of the following functions, namely :-(i)investigating and surveying the requirements of water supply and sewerage;(ii)planning and preparing schemes including schemes covering areas falling within the jurisdiction of more than one local authority for the purpose of providing the supply of drinking water or sewerage facilities;(iii)executing schemes under a phased programme for the provision of drinking water and sewerage facilities within the areas of local authorities to which such schemes relate;(iv)executing such drinking water supply or sewerage facilities schemes as may be transferred by the Government from the Department of Public Health to the Board;(v)working out priorities with the approval of the Government and drawing up a detailed programme of executing the schemes;(vi)laying down the norm of staff to be employed by a local authority for the maintenance of water supply or sewerage works which the local authority concerned shall, notwithstanding anything contained in any other law, take into consideration while employing the additional staff necessitated by such works;(vii)any matter which is supplemental, incidental or consequential to any of the above functions;(viii)such other functions as may be prescribed.
