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State of Maharashtra - Section

Section 67 in Maharashtra Jeevan Authority Act, 1976

67. Bye-laws.

(1)[the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] may, with the previous approval of the State Government, make bye-laws consistent with this Act and the rules for carrying out the purpose of this Act in respect of any matter affecting the general public.
(2)Without prejudice to the generality of the foregoing power, such bye-laws may provide for all or any of the following matters, namely:-
(a)the terms and conditions for supply of water for domestic or other purposes;
(b)the installation of meters or the transfer of their connection, and their use, maintenance, testing, disconnection and reconnection, the fees, rent and other charges in respect thereof, including the furnishing of security by the consumer and matters connected therewith;
(c)the fees, rent and other charges to be paid for connection with a sewer of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] and other terms and conditions for such connection;
(d)any other fees and charges to be paid to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] for service to the consumers;
(e)any other matter for which provision is to be or may be made by bye-laws.
NotificationsG. N., U. D. & P. H. D., No. WSB.3676/6409/UD-22, dated 16th December, 1976 (M. G., 1977, Part I-A-C.S., Pages 2) - In exercise of the powers conferred by sub-section (3) of section 1 of the Maharashtra Water Supply and Sewerage Board Act, 1976 (Maharashtra XLVIII of 1976), the Government of Maharashtra hereby appoints the day of 1st January 1977 to be the date on which the provisions of sections 1 and 2, 3 to 17, 24 to 31, 33 and 34 and 60 to 67 of the said Act shall come into force.G. N., U. D. & P. H. D., No. WSB.3676/6409/UD-22, dated 30th December, 1977 (M. G., 1978, Part I-C.S., Pages 165) - Whereas, sub-section (3) of section 1 of the Maharashtra Water Supply and Sewerage Board Act, 1976 (Maharashtra XLVIII of 1976), (hereinafter referred to as "the said Act"), provides that the said Act, shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint, and that different provisions of the said Act;And whereas under Government Notification, Urban Development and Public Health Department, No. WSB. 3676/6409/UD-22, dated the 16th December 1976, the provisions of sections 1 and 2, 3, to 17, 24, to 31, 33 and 34 and 60 to 67 of the said Act, have come into force on the 1st January 1977, and the remaining provisions of the said Act, are yet to be brought into force;Now therefore, in exercise of the powers conferred by sub-section (3) of section 1 of the said Act, the Government of Maharashtra, hereby appoints the 1st day of January 1978 to be the date on which the remaining provisions of the said Act, which were not brought into force, so far, shall come into force.G. N., U. D. & P. H. D., No. WSB.1076/(272-S)/UD-22, dated 30th December, 1976 (M. G., 1977, Part IA-C.S., Pages 4) - In exercise of the powers conferred by sub-section (1) of section 3 and sub-sections (1) and (2) of section 4 of the Maharashtra Water Supply and Sewerage Board Act, 1976 (Maharashtra XLVIII of 1976), the Government of Maharashtra hereby establishes with effect from the 1st day of January 1977, for the purposes of the said Act, a Board to be called "the Maharashtra Water Supply and Sewerage Board" consisting of the following Members, namely:-
1. The Secretary to the Government of Maharashtra, UrbanDevelopment and Public Health Department, Sachivalaya, Bombay 400032. Chairman.
2. The Chief Engineer (ENE) and Joint Secretary to the Governmentof Maharashtra, Urban Development and Public Health Department,Sachivalaya, Bombay 400 032 Member-Secretary
3. The Secretary to the Government of Maharashtra or hisrepresentative not below the rank of Deputy Secretary, PlanningDepartment, Sachivalaya, Bombay 400 032. Member.
4. The Secretary to the Government of Maharashtra or hisrepresentative not below the rank of Deputy Secretary, FinanceDepartment, Sachivalaya, Bombay 400 032. Member.
5. The Secretary to Government of Maharashtra or hisrepresentative not below the rank of Deputy Secretary, RuralDevelopment Department, Sachivalaya, Bombay 400 032. Member.
6. The Deputy Secretary to the Government of Maharashtra UrbanDevelopment and Public Health Department, Sachivalaya, Bombay 400032. Member.
7. Shri Navnitbhai Barshikar, President, Ahmednagar MunicipalCouncil, Ahmednagar. Member.
8. Shri M. S. Sonawane, President, Latur Municipal Council,Latur. Member.
9. Shri R. B. Gupta, President, Narkhed Municipal Council,Narkhed, District Nagpur. Member.
10. Shri V, C. Sane, Yogeshwari, 114-A, New Osmanpura, Aurangabad. Member.
11. The Adviser, Central Public Health and EnvironmentalEngineering Organisation, Ministry of Works and Housing, NewDelhi. Member.
G.O., U.D.D., No. WSB. 1082/CR-118/UD-16 dated 13th October, 1982 (M.G., Part IV-B, Pages 1037) - In exercise of the powers conferred by clause (c) and clause (d) of sub-section (1) of section 4 of the Maharashtra Water Supply and Sewerage Board Act, 1976 (Maharashtra XLVIII of 1976), the Government of Maharashtra hereby appoints, with effect from the 13th day of October 1982,-
(1)The Secretary to Government, Urban Development Department,
(2)The Secretary to Government, Rural Development Department,
(3)The Secretary to Government (II), Finance Department, and
(4)The Municipal Commissioner for the Municipal Corporation of the City of Nagpur. to be the Members of the Maharashtra Water Supply and Sewerage Board.G. O., U.D.D., No. WSB. 1085/CR-59/85/UD-16 dated 29th October, 1985 (M.G., 1986 Part IV-B, pages 10) - In exercise of the powers conferred by clause (c) and clause (d) of sub-section (1) of section 4 of the Maharashtra Water Supply and Sewerage Board Act, 1976 (Maharashtra XLVIII of 1976), the Government of Maharashtra hereby appoints, with effect from 14th day of October 1985,-
(1)Secretary to Government, Urban Development Department,
(2)Secretary to Government, Rural Development Department,
(3)Secretary to Government (II), Finance Department, and
(4)Municipal Commissioner for the Municipal Corporation of the City of Nagpur to the Members of the Maharashtra Water Supply and Sewerage Board.G. O., U.D.D., No. MIS. 1088/CR-229/88/UD-28, dated 18th January, 1989 (M.G., Part IV-B, pages 198) - In exercise of the powers conferred by clauses (c) and (d) of sub-section (1) of section 4 of the Maharashtra Water Supply and Sewerage Board Act, 1976 (Maharashtra XLVIII of 1976), the Government of Maharashtra hereby appoints, with effect from 14th day of October 1988,
(1)The Secretary to Government, Urban Development Department,
(2)The Secretary to Government, Rural Development Department,
(3)The Secretary to Government, Finance Department, and
(4)Municipal Commissioner for the Municipal Corporation of the City of Thane to be the Members of the Maharashtra Water Supply and Sewerage Board.G. N. W. S. & S. D. No. Grapapu-1000/CR-107 (08)/W. S. 7, dated 22nd November, 2000 (M.G., Part IV-B, pages 1653) - Whereas, the State Government has transferred the construction work of Drinking Water Supply Schemes up to a cost of Rs. 75 lakhs to Zilla Parishads;And whereas, the work of Maharashtra Jeevan Authority is reduced to that extent and thereby rendering officers and staff in Maharashtra Jeevan Authority surplus;And whereas, the Zilla Panshads are required additional staff to undertake the responsibility now entrusted to them for construction, operation and maintenance of Water Supply Schemes costing capital cost upto Rs. 75 lakhs;And whereas, it has been decided to transfer 14 divisions from Maharashtra Jeevan Authority to those 14 districts where such separate drinking water divisions do not exist;And whereas, the Government of Maharashtra by Government Notification, Water Supply and Sanitation Department No. GRAPAPU. 1000/CR-107 (7)/W5-07, dated the 22nd November 2000 issued in exercise of the powers conferred by clause (1) of section 22A of the Maharashtra Jeevan Authority Act, 1976 (Maharashtra XLVIII of 1976) and sub-clause (i) of clause (c) of section 239 of the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961 (Maharashtra V of 1962) has directed Maharashtra Jeevan Authority to post Offecers (Engineers) in Class I (Group-A) and Class II (Group-B) in Maharashtra Jeevan Authority to those 14 Zilla Parishads where such separate divisions of Drinking Water Supply do not exist;And whereas, now it is also necessary to provide assistance of remaining staff from Maharashtra Jeevan Authority in Class-III (Group-C) and Class IV (Group-D) category to each of the divisions so transferred to Zilla Parishads;And whereas, in view of the emerging drinking water scarcity in the State it is important, expedient and necessary that the construction, operation and maintenance of Drinking Water Supply Schemes should not suffer, it is therefore decided to immediately make necessary arrangements so that staff rendered surplus in Maharashtra Jeevan Authority in Class-III (Group-C) and Class-IV (Group-D) category due to transfer of Divisions shall be made available to Zilla Parishads for undertaking the activities of construction, operation and maintenance of Drinking Water Supply Schemes;And whereas, the Government has powers under section 22 of the Maharashtra Jeevan Authority Act, 1976 to coordinate the activities of Maharashtra Jeevan Authority and the Zilla Parishads in relation to Water Supply Services in public interest, and the State Government is empowered to issue necessary directions to the Authority and the Zilla Parishads concerned to fulfil the need;Now, therefore, in exercise of the powers conferred by section 22 of the Maharashtra Jeevan Authority Act, 1976 (Maharashtra XLVIII of 1976) and of all other power enabling it in that behalf, the Government of Maharashtra hereby directs the Maharashtra Jeevan Authority and to those 14 Zilla Parishads where the Divisions from Maharashtra Jeevan Authority are transferred, that,-
(1)The Class-III (Group-C) and Class-IV (Group-D) staff in the divisions transferred to 14 Zilla Parishads mentioned in Appendix-I appended to this order shall work under the supervision, control and guidance of Zilla Parishad through Class-I and Class-II staff posted from Maharashtra Jeevan Authority in the respective Zilla Parishads.
(2)The staff in Class-III (Group-C) and Class-IV (Group-D) category so deputed shall perform the functions and duties in respect of drinking water supply services and other incidental activities for which the Zilla Parishad has been authorised in accordance with the entries 58 to 61 in Schedule-I of Maharashtra Zilla Parishad and Panchayat Samitis Act, 1961.
(3)The pay and allowances of Class-III (Group-C) and Class-IV (Group-D) staff so utilised for undertaking the functions entrusted to the Zilla Parishads for drinking water supply services shall be borne by Maharashtra Jeevan Authority till further orders or till 31st March 2001, whichever is earlier.
(4)The Member-Secretary (Administration), Maharashtra Jeevan Authority shall be responsible for implementing the above directions of the Government.
(5)The respective Dila Parishads should make necessary seating and other logistic arrangements for the staff.Appendix-I
Sr. No. Name of Zilla Parishads
(1) (2)
1 Sindhudurg
2 Nashik
3 Dhule
4 Nandurbar
5 Sangli
6 Parbhani
7 Hingoli
8 Osmanabad
9 Wasim
10 Wardha
11 Bhandara
12 Chandrapur
13 Gondtya
14 Gadchiroli