Section 71 in The Gujarat Water Supply and Sewerage Board Act, 1978
71. Board to entrust its powers and duties to a committee, etc.
- If in the opinion of the Board, local conditions so require and it is considered by it necessary or expedient in the interests of the efficiency and improvement of water supply or sewerage services in any area, the Board may, by general or special order, entrust, unconditionally or subject to such conditions as may be specified by it in the order or upon such terms and conditions as may be mutually agreed upon, to a committee or other body appointed by it or to any officer or authority exercising any powers or performing any functions in relation to such area under any law for the time being in force in that area, such of its powers and duties under this Act, as it may deem fit, in relation to any water supply scheme or sewerage system in such area.
