Section 5(2) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(2)In the discharge of its functions, the Board shall-(a)have due regard to public health, safety and convenience of the public;(b)consult and collaborate with the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Development Authority in regard to planning and undertaking development activities connected with the water supply and sewerage systems for the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Area and extend full assistance to and co-operate with the local authority in relation to matters connected with water supply systems or water works or sewerage works or road works or similar works;(c)be guided by such instructions on questions of policy involving public interest as may be given to it by the Government and in case of any difference of opinion as to whether a question is or is not a question of policy involving public interest, the decision of the Government thereon shall be final.
