Section 7 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
7. General duties of the Board.
(1)It shall be the duty of the Board to provide for -(a)The supply of Potable water, including, planning, design, construction, maintenance, operation and management of water supply system; and(b)Sewerage, sewage disposal and sewage treatment works including planning, design, construction, maintenance, operation and management of all sewerage and sewage treatment works in the Hyderabad Metropolitan area.(2)For the efficient discharge of the duties entrusted to it, the Board shall exercise such powers and performs such functions as are conferred or imposed by or under this Act.(3)[ The Board shall involve Greater Hyderabad Municipal Corporation and all the municipalities falling with the area of the Board in the preparation and implementation of major water supply and sewerage projects ] [Added by Act 28 of 2007 dated 10.2.2010.];Provided that no scheme, the estimated cost of which exceeds rupees ten crores, shall be carried out by the board expect with the previous approval of the government
