Section 28 in The Gujarat Water Supply and Sewerage Board Act, 1978
28. [ Execution of the approved scheme by the Board. [Section 28 substituted by Gujarat 26 of 1980, dated 22nd October, 1980.]
- It shall be the duty of the Board to execute the approved scheme subject to the priorities approved by the State Government under sub-section (4) of section 25:Provided that the Board shall not undertake execution of an approved scheme unless a contract is made in that behalf between the Board and the State Government, local body, institution or, as the case may be, individual, specifying among other things the approved scheme and the terms and conditions for its execution by the Board.]
