Section 12 in Bangalore Water Supply and Sewerage Act, 1964
12. Appointment of staff.
- The Board may appoint a Secretary, a Chief Engineer, a Sanitary Engineer, a Water Supply Engineer and such other officers and servants as may be required to enable the Board to carry out its functions under this Act:Provided that the appointment of the Secretary, the Chief Engineer, the Sanitary Engineer and the Water Supply Engineer shall be [made after consultation with] [Substituted by Act 6 of 1966 w.e.f. 17.3.1966.] the State Government.
