Section 21 in Punjab Water Supply and Sewerage Board Act, 1976
21. Approval of Scheme by Government.
- As soon as may be, after the submission of the draft scheme under sub-section (6) of Section 20 the Government shall within such time as may be prescribed, either approve the draft scheme or approve it with such modifications as it may consider necessary or return the same to the Board with directions to modify it or to prepare a fresh draft scheme in accordance with such directions and the Board shall accordingly modify or prepare a fresh draft scheme, as the case may be, and resubmit it to the Government for approval.
