Section 67 in The Orissa Water Supply and Sewerage Board Act, 1991
67. Regulations.
(1)The Board may, with the previous approval of the State Government, make Regulation, consistent with the Act and the Rules for the administration of its affairs.(2)In particular and without prejudice to the generality of the foregoing power, such Regulations may be made for all or any of the following matters namely :(a)the summoning and holding of meetings of the Board and of the Committees appointed by it, the time and place where such meetings are to be held, the conduct of business at such meetings and the number of persons necessary to form a quorum thereto;(b)the recruitment and the salaries and allowances and other conditions of service of employees of the Board;(c)the powers and duties of the employees of Board;(d)the management of the property of the Board;(e)the execution of contracts and assurances of property on behalf of the Board and authentication of orders and instruments of the Board;(f)the limits upto which the Member-Secretary shall be competent to incur recurring or non-recurring expenditure in any financial year;(g)the maintenance of accounts and the preparation of balance sheet by the Board;(h)the procedure for carrying out the duties and functions of the Board under this Act;(i)any other matter for which provision is to be or may be made by Regulations.(3)Until regulations are made by the Board under Sub-section (1) the State Government may make Regulations and any Regulations so made may with the previous approval of the State Government, be altered or rescinded by the Board in exercise of its power under Sub-section (1).
