Section 15(2) in The Gujarat Water Supply and Sewerage Board Act, 1978
(2)Without prejudice to the generality of the foregoing provisions such powers shall include the power-(a)to inspect all water supply and sewerage facilities in the State by whomsoever they are operated;(b)to obtain such periodic or specific information from any local body and operating agency as the Board may deem necessary;(c)to provide training for its own personnel as well as for employees of the local bodies;(d)to prepare and carry out schemes for water supply and sewerage;(e)to lay down the schedule of fees and other charges for all kinds of services rendered by the Board to the State Government, local bodies, institutions or individuals;(f)to enter into contract or agreement with any person or persons as the Board may deem necessary for performing its duties and discharging its functions under this Act;(g)to adopt its own budget annually;(h)to approve tariffs for water supply and sewerage services applicable to the areas comprised within the sphere of operation of such services of the Board; and within the jurisdiction of such local bodies as have entered into an agreement with the Board;(i)to manage all its affairs so as to provide the people of the area within its jurisdiction with wholesome water and where feasible, efficient sewerage service;(j)to take such other measures as may be necessary to ensure water supply in times of any emergency;(k)to acquire, possess and hold lands and other property and to carry any water or sewerage works through, across, over or under any highway, road, street or place and after reasonable notice in writing to the owner or occupier into, through, over or under any building or land;(l)to abstract water from any natural source and dispose of waste water;(m)to raise, borrow or secure money on such terms and conditions as may be expedient and in particular by way of loans and advances, deposits and issue of debentures and obtain subventions or mortgages from public institutions like the Life Insurance Corporation of India, Banks and any international organisations or from the State and Central Government for drinking water supply and sewerage schemes or any other scheme for improvement of sanitation;(n)to receive grants from the State Government, the Central Government and the local bodies for water supply and sewerage or any other sanitation improvement schemes;(o)to repay instalments of loans and pay interest on the principal thereof to the lenders as per mutually agreed terms and conditions;(p)to advance loans to the local bodies or Government for their water supply and sewerage schemes on such terms and conditions as may be specified by the Board;(q)to recover from the local bodies or Government principal and interest thereon in respect of loans advanced to them by the Board;(r)to incur such expenditure as the Board may deem necessary for performing its duties and functions under this Act;(s)to exercise such other powers as are conferred on the Board under other provisions of this Act.
