Section 15(2) in The U.P. Water Supply and Sewerage Act, 1975
(2)Without prejudice to the generality of the foregoing provision, such power shall include the power -(i)to inspect all water supply and sewerage facilities in the State by whomsoever they are operated;(ii)to obtain such periodic or specific information from any local body and operating agency as it may deem necessary;(iii)to provide training for its own personnel as well as employees of the local bodies;(iv)to prepare and carry out schemes for water supply and sewerage;(v)to lay down the schedule of fees for all services rendered by the Nigam to the State Government, local bodies, institutions or individuals;(vi)to enter into contract or agreement with any person, firm or institution, as the Nigam may deem necessary, for performing its functions under this Act;(vii)to adopt its own budget annually;(viii)to approve tariffs for water supply and sewerage services applicable to respective local areas comprised within the jurisdiction of Jal Sansthans and such local bodies as have entered into an agreement with the Nigam under Section 46;(ix)to borrow money, issue debentures to obtain subventions and grants and manage its own funds;(x)to disburse loans to local bodies for their water supply and sewerage schemes;(xi)to incur expenditure and to grant loans and advances to such persons or authorities as the Nigam may deem necessary for performing the functions under this Act.
