Section 20(3) in Karnataka Urban Water Supply and Drainage Board Act, 1973
(3)On receipt of the resolution and other particulars referred to in sub-section (2), the Board shall examine in general, the feasibility of implementation of the scheme in all its aspects and in particular the financial capacity of the local authority concerned. If on such examination the Board is satisfied about the feasibility of implementation of the scheme then the Board shall forward the draft scheme to the Government for their approval.
