67. Power to take over management of water-works, sewerage-works and roads, etc.
(1)Whenever the State Government is satisfied that the committee has neglected to perform its duties in respect of maintenance or construction of water-works, sewerage-works or roads and that it is in public interest to take over the management of such water-works, sewerage-works or roads for a period not exceeding ten years, it may, after giving the committee a reasonable opportunity of showing cause against the proposed action, make an order to take over the management of water-works, sewerage-works or roads, as the case may be.(2)The management of water-works, sewerage-works or roads, as the case may be, shall revert to the committee after the expiry of the period for which it was taken over by the State Government or earlier than that if deemed expedient by the State Government.(3)It shall be the liability of the committee to pay the expenses, if any, which may be incurred by the State Government as also the liability in respect of the salary and allowances of the persons employed by the committee before taking over the management, for and in connection with the maintenance, construction, management and control of the water-works, sewerage-works or roads.(4)Whenever the management of any water-works, sewerage-works, or roads of any committee is taken over by the State Government, the powers, duties and functions of the committee under this Act in respect of such water-works, sewerage-works or roads shall be exercised and performed by the State Government.
