Section 22 in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
22. Delegation of powers.
- The Board may by general or special order, delegate to any Committee or to any director or to any officer or other employee of the Board, subject to such conditions and limitations, if any, as may be specified, such of its powers and functions under this Act:Provided that the Board shall not delegate any of its powers and functions referred to in section 12, sub-section (2) of section 17, sub-section (2) of section 19 and section 21 and the power to make regulations under this Act.
