Section 119 in Bangalore Water Supply and Sewerage Act, 1964
119. Chief Controlling Authority.
(1)The Board shall be the Chief Controlling authority in respect of all matters relating to the administration of this Act and for that purpose may exercise all powers necessary in that behalf.(2)The Chief Engineer or any other officer or officers notified by the Board in this behalf may also exercise any power or perform any function which the Water Supply Engineer or the Sanitary Engineer may exercise or perform under this Act or any rule or regulation made thereunder.
