Section 14 in Maharashtra Jeevan Authority Act, 1976
14. Duties and functions of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.].
- The duties and functions of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall be as follows, namely:-(a)to prepare, execute, promote and finance the schemes for supply of water and for sewerage and sewerage disposal;(b)to render all necessary services in regard to water supply and sewerage to the State Government and local bodies and on request to private institutions or individuals also;(c)to prepare draft State Plans for water supply, sewerage and drainage on the directions of the State Government;(d)to review and advise on the tariff, taxes, fees, and charges of water supply and sewerage systems, in the areas of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] and the local bodies which have entered into an agreement with [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.];(e)to assess the requirements of materials and arrange for their procurement and utilisation;(f)to establish State standards for water supply and sewerage services;(g)to review annually the technical, financial, economic and other aspects of water supply and sewerage system of every scheme of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] or the local bodies which have entered into an agreement with [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.];(h)to establish and maintain a facility to review and apprise the technical, financial, economic and other pertinent aspects of every water supply and sewerage scheme in the State;(i)to operate, run and maintain any water works and sewerage system, if and when directed by the State Government on such terms and conditions and for such period as may be specified by the State Government;(j)to assess the requirements for man-power and training in relation to water supply and sewerage services in the State;(k)to carry out applied research for efficient discharge of the duties and functions of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.];(l)to perform such of the duties and functions, which are being performed by the Maharashtra Environmental Engineering Service, as may be specified from time to time by the State Government;(m)to perform and discharge such other duties and functions as are allotted to [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] under other provisions of this Act or as may be entrusted to it by the State Government.
