Section 17 in Karnataka Urban Water Supply and Drainage Board Act, 1973
17. Other functions of the Board.
- [(1)] [Re-numbered by Act 45 of 1981 w.e.f. 1.10.1981.] The Board shall perform all or any of the following functions, namely:-(a)at the instance of the Government or a local authority or suo motu,-(i)investigating the nature and type of schemes that can be implemented in the area of any local authority for the provision of drinking water and drainage facilities;(ii)planning and preparing of schemes including schemes covering areas falling within the jurisdiction of more than one local authority for the purpose of providing the supply of drinking water or drainage facilities;(iii)executing such schemes under a phased programme for the provision of drinking water and drainage facilities within the areas of local authorities to which such schemes relate ;(iv)[ operation and maintenance of drinking water supply and drainage undertakings either wholly or in part and subject to such terms and conditions as the Government may specify; [Inserted by Act 45 of 1981 w.e.f. 1.10.1981.](v)levy and collection of water rates, fees, rentals and other charges in respect of such undertakings as the State Government may specify.](b)providing technical assistance or giving advice to local authorities in the execution and maintenance of urban water supply and drainage works;(c)establishing and maintaining schemes incidental to urban water supply and drainage such as testing of water, designing of plant for purification of water, conducting research relating to urban water supply and maintaining farm schemes;(d)any other matter which is supplemental, incidental or consequential to any of the above functions; and(e)such other functions as may be prescribed.(2)[ No scheme estimated to cost more than ten lakhs of rupees shall be carried out by the Board except with the previous approval of the State Government.] [Inserted by Act 45 of 1981 w.e.f. 1.10.1981.]
