Section 4 in The Constitution of Delhi Water Board
4. Transfer Scheme.
(1)With effect from the date of the notification issued by the Central Government under Section 511-A of the Delhi Municipal Corporation Act, 1957 relating to water supply, drainage and sewage disposal, the Board shall be the "new authority" referred to in sub-section (1) of Section 511-B of the said Act and shall perform the "transferred functions", being those relating to water supply, drainage and sewage disposal referred to therein, and the provisions of Section 511-B of the said Act shall apply to the Board as such "new authority" in respect of water supply, drainage and sewage disposal.(2)The designations of the employees of the Corporation working under the Delhi Water Supply and Sewage Disposal Undertaking shall remain the same until modified by the Board.(3)All financial, administrative and disciplinary powers which were being exercised by the Corporation or by the Delhi Water Supply and Sewage Disposal Committee or by any other body set up by the Corporation for water supply, drainage and sewage disposal, shall, subject to and without prejudice to the powers of the Board under the Act, be exercised by the Board.(4)For the time being and subject to any rules which may be framed in this behalf, all financial, administrative and disciplinary powers which were being exercised by the Commissioner of the Corporation or by any of the officer of the Delhi Water Supply and Sewage Disposal Undertaking under the Corporation in respect of water supply, drainage and sewage disposal shall be exercised by the Chief Executive Officer of the Board.(5)All financial, administrative and disciplinary powers which were being exercised by any of the officers or employee of the Delhi Water Supply and Sewage Disposal Undertaking who continue in the service of the Board shall, subject to such regulations as may be framed by the Board, continue to be exercised by them.
