Section 25 in Karnataka Urban Water Supply and Drainage Board Act, 1973
25. Power of Government to direct the Board to prepare and execute any scheme.
- Notwithstanding anything contained in this Act or in any other law for the time being in force, if in the opinion of the Government, it is expedient in the public interest to investigate, prepare and execute any scheme in any area of a local authority, or where any local authority willfully refuses or fails to pass any resolution for the execution of any scheme by the Board under sub-section (2) of section 20 and such refusal or failure in the opinion of the Government is without sufficient reasons, then, it may, by general or special order direct the Board to investigate, prepare and execute any scheme in any area of a local authority. The provisions of sections 19 to 22 (both inclusive) shall, so far as may be, apply to the preparation and execution of the scheme by the Board under this section. The cost relating to the investigation, preparation and execution of the scheme by the Board under this section shall be paid by the Government to the Board and the same shall be recovered by the Government from the local authority concerned in such manner and in such number of installments and at such time or times as may be prescribed.
