Section 17(3) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(3)The General Council shall shall have the power to approve(a)Matters submitted to it by the Board under clause (vi) of subsection (3) of section 16, and(b)taxes, fees and charges fixed by the Board;Provided that if the General Council does not approve any of the aforesaid matters, it shall within thirty days from the date of receipt thereof refer back the same with its recommendations to the Board for reconsideration and the Board shall after such reconsideration resubmit the matter with or without modifications to the General Council. In case the General Council fails to consider any of the aforesaid matters within thirty days from the date of its receipt for the first time or refer back as aforesaid or does not approve any matter within fifteen days from the date of its resubmission, the Board may refer that matter forthwith to the State Government whose decision there on shall be final.
