315A. Administrative power of the Municipality with regard to the existing water supply and sewerage schemes.
(1)Notwithstanding anything contained in the Kerala Water Supply and Sewerage Act, 1986 (14 of 1986) or any other law, the water supply and sewerage schemes useful for the residents in the land area of more than one Local Self Government institutions which cannot be vested or transferred to the Municipality under Section 315, the power with regard to the maintenance and operation of such schemes shall be vested in the committee constituted for this purpose by the Government.(2)In the committee referred to in sub-section (1),-(a)Chairpersons of the Municipalities concerned;(b)Presidents of the Panchayats concerned;(c)Senior Engineer of the Water Authority of the concerned scheme, who shall be its Secretary and Convenor;shall be the members and the Chairperson or the President of the Local Self Government Institution to which the concerned scheme is more useful, shall be the chairman of the committee.(3)The water authority shall provide the fund and the service of staff required to perform the powers and functions of the committee.
