Section 13 in Bangalore Water Supply and Sewerage Act, 1964
13. Appointment of [consultants] [Substituted by Act 6 of 1966 w.e.f. 17.3.1966.].
- The Board may, subject to such conditions as may be prescribed by [regulations] [Substituted by Act 6 of 1966 w.e.f. 17.3.1966.], from time to time, appoint qualified persons to be [consultants] [Substituted by Act 6 of 1966 w.e.f. 17.3.1966.] to the Board and pay them such remuneration as it thinks proper.
