Section 25 in The Gujarat Water Supply and Sewerage Board Act, 1978
25. Investigation and preparation.
(1)The Board may, [on the direction of the State Government or, as the case may be, at the request of a local body, institution or individual] [Substituted for 'at the request of a local body' by Gujarat 26 of 1980, dated 22nd October, 1980.], investigate the nature and type of a scheme that such local body may like to be undertaken by the Board for providing water-supply and sewerage facilities in any area, having regard to the economical and other local conditions of such area in all their aspects, undertake survey of such area and decide upon the feasibility of preparing or implementing such scheme.(2)As soon as the investigation undertaken by the Board is completed with respect to any area and the Board considers it feasible to prepare or implement the scheme, it shall give intimation of its decision to undertake such scheme [to the State Government, local body or institution or, as the case may be, individual] [Substituted for 'to the local body' by Gujarat 26 of 1980, dated 22nd October, 1980.] under whose jurisdiction such area falls and prepare a preliminary scheme stating therein as estimate of the expenditure that is likely to be incurred in regard to the scheme and also the other salient features thereof.(2A)[ The Board shall forward the preliminary scheme to the State Government, local body, institution or, as the case may be, individual for approval.] [Sub-section (2A) inserted by Gujarat 26 of 1980, dated 22nd October, 1980.](3)[Where the preliminary scheme is approved by the State Government, local body, institution or, as the case may be, individual, the Board shall prepare] [Substituted for 'The Board shall also prepare' by Gujarat 26 of 1980, dated 22nd October, 1980.] a detailed phased programme in the manner prescribed for the execution of the scheme and work out priorities with the approval of the Government.(4)After the priorities have been worked out and approved by the State Government, the Board shall prepare a draft scheme consistent therewith.(5)The Board shall, in a meeting convened for the purpose, examine the draft scheme in all its aspects. A representative of the [the State Government, local body or institution concerned or, as the case may be, the individual concerned] [Substituted for 'local body concerned' by Gujarat 26 of 1980, dated 22nd October, 1980.] in the scheme, shall be invited to attend such meeting. Each such person may participate in the discussion and express his opinion about any aspect of the scheme.(6)[ If the Board on a detailed examination is satisfied about the feasibility of the draft scheme it may, by a resolution passed by it approve the draft scheme, having regard to such restrictions as to the expenditure to be incurred for providing water supply and sewerage facilities as may be imposed by the State Government by a general or special order made in that behalf.] [Sub-section (6) substituted by Gujarat 26 of 1980, dated 22nd October, 1980.][***] [Section 26 deleted by Gujarat 26 of 1980, dated 22nd October, 1980.]
