Section 93(2) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:-(a)the deposit, collection,- removal and disposal of garbage and regulation thereof under sub-section (2) of section 10;(b)the manner of giving notices under the proviso to section 11, the second proviso to section 12, section 56, sub-section (1) of section 70 and the proviso to section 73;(c)the number of Directors necessary to form quorum and the procedure for conduct of business by the Board under sub-section (2) of section 16;(d)the number of members necessary to form quorum and the procedure for conduct of business by the General Council under subsections (2) of section 17;(e)the functions and duties of the General Manager under sub-section (1) of section 18;(f)the method of recruitment, the qualifications, the pay, and other terms and conditions of service of officers and employees under section 19;(g)the rules for providing for sinking, depreciation, reserve and other funds under section 31;(h)the manner of notifying the rates of water-charge, surcharge and tax under sub-section 33;(i)the manner of determining consumption of water under sub-section (2) and (3) of section 37;(j)the amount of charge for meters under the proviso to sub-section (4) of section 37;(k)the time, place and manner of payment of taxes, fees, charges and surcharges under sub-section (1) of section 41;(l)the form and manner of maintaining accounts under sub-section (1) of of section 42;(m)the form for the preparation of the annual financial statement under sub-section (1) of section 43;(n)the date by which and the form in which the budget shall be prepared under section 44;(o)the rules for making, maintaining and regulating connections for the supply of waste and fees for connection and re-connection under section 46;(p)the charge for the supply of water to ships leaving the Port of Calcutta under section 51;(q)the conditions for sinking tube-wells under section 52;(r)the procedure for obtaining and the granting of written permission and the payment of connection fee referred to in clause (a) of section 61;(s)the terms and the amount payable for compulsory connection of house-drains under the proviso to section 63;(t)the rules for constructions, maintenance, etc., of drains, privies and urinals under section 68;(u)any other matter which may be or is required to be provided by regulations under this Act:Provided that in making regulations regarding any of the matters specified in causes (b), (c), (d), (f), (g), (l), (m), (n), (q), and (u), the previous approval of the State Government shall be obtained.
