Section 15 in The Orissa Water Supply and Sewerage Board Act, 1991
15. Duties and functions of the Board.
- The duties and functions of the Board shall be as follows, namely :(a)to render all necessary services in regard to water supply, sewerage and sanitation to the State Government and local bodies, and on request to private institutions or individuals;(b)to prepare draft State Plans for water supply, sewerage and drainage on the directions of the State Government;(c)to review and advice on the traffic, taxes, fees and charges of water supply and sewerage operating in the areas under the jurisdiction of the Board;(d)to assess the requirements of materials and arrange for their procurement and utilisation;(e)to establish State standards for water supply and sewerage services;(f)to review annually the technical, financial, economic and other aspects of water supply and sewerage;(g)to establish and maintain a facility to review and appraise the technical, financial, economical and other pertinent aspects of every water supply and sewerage scheme in the State;(h)to execute, operate, run and maintain any water works and sewerage system when directed by Government as per the provisions contained in this Act;(i)to assess the requirements for man power and training in relation to water supply and sewerage services in the State;(j)to carry out applied research in relation to water supply and sewerage services in the State;(k)to perform such of the duties and functions, which are being performed by the Public Health Engineering Organisation as may be specified from time to time by the State Government;(l)to perform and discharge such other duties and functions as are allotted to the Board under other provisions of this Act or as may be entrusted to it by the State Government.
