Section 17 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
17. Committees.
(1)There shall be established the following committees, namely:-(a)"Public Relation Committee" consisting of the Chairman of the Board, the Managing Director, the directors referred to in clause (c), clause (d), clause (e) (i) and (ii) of section 4, and one of the two directors referred to in clause (e) (v) of that section;(b)a "Tariff Committee" consisting of the Chairman of the Board, the Managing Director, the Finance Director, the Directors referred to in clause (b), clause (e) (ii) and (iii) of section 4, one of the two directors referred to in clause (e) (v) of that section and the head of the planning branch of the Board;(c)a "Tenders Committee" consisting of the Managing Director, the Finance Director, the [Engineering Director, the Technical Director, the Executive Director and] [Substituted by Chennai Metropolitan Water Supply and Sewerage (Second Amendment) Act, 1997 (Tamil Nadu Act 58 of 1997).] the directors referred to in clause (b), clause (e) (iii) and (iv) of section 4;(d)an "Employment Committee" consisting of the Managing Director, the Finance Director, the Engineering Director and the heads of planning, personnel and materials branches of the Board.(2)The Board may constitute as many other committees consisting wholly of directors or wholly of other persons or partly of directors and partly of other persons, for such purposes as it may deem fit.
