Section 26A(1) in Punjab Water Supply and Sewerage Board Act, 1976
(1)Notwithstanding anything contained in sub-section (1) of Section 26, where the Government is of opinion that it is in public interest to do so, it may, after giving an opportunity to the local authority and the Board, direct that the water supply and sewerage services of any local authority shall vest in the Board for the purposes of management including administration, maintenance and operation from such date (hereinafter referred to as the appointed day) and for such period, not exceeding three years (hereinafter referred to as the period of management) as may be specified in the direction and where any water supply and sewerage services are executed during the period of management such services shall vest in the Board for the aforesaid purposes for the remaining period of management.
