Section 7 in Hyderabad Metropolitan Water Supply and 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 perform such functions as are conferred or imposed by or under this Act:Provided that no scheme, the estimated cost of which exceeds rupees ten crores shall be carried out by the Board except with the previous approval of the Government.(3)[ The Board shall involve Greater Hyderabad Municipal Corporation and all the Municipalities falling within the area of the Board in the preparation and implementation of major water supply and sewerage projects.] [Sub-section (3) of section 7 inserted by Act No.28 of 2007.]Chapter - Ill Board's Finance, Accounts and Audit
