Section 14 in Bangalore Water Supply and Sewerage Act, 1964
14. Consultative Committee.
(1)The State Government shall constitute a Consultative Committee consisting of members of the Board and such other persons being not less than three and not more than nine as the State Government may appoint after consultation with such representatives or bodies representative of the following interests as the State Government thinks fit, that is to say, the Municipal Corporation of the City of Bangalore, the Bangalore City Improvement Trust Board and consumers of water.(2)The Chairman of the Board shall be ex-officio Chairman of the Consultative Committee.(3)The Consultative Committee shall meet at least once in every three months.(4)The functions of the Consultative Committee shall be as follows: -(i)to advise the Board on major questions of policy and major schemes;(ii)to review the progress and the work of the Board from time to time;(iii)to consider such other matters as the Board may place before it; and(iv)to consider such matters as the State Government may by rules prescribe.(5)The Board shall place before the Consultative Committee the annual financial statement and supplementary statement, if any, before submitting such statement to the State Government under section 17 together with copies of the report and proceedings.
