Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

State of Punjab - Act

The Punjab Water Supply and Sewerage (Board Appointment of Committees) Regulations, 1979

PUNJAB
India

The Punjab Water Supply and Sewerage (Board Appointment of Committees) Regulations, 1979

Rule THE-PUNJAB-WATER-SUPPLY-AND-SEWERAGE-BOARD-APPOINTMENT-OF-COMMITTEES-REGULATIONS-1979 of 1979

  • Published on 13 September 1979
  • Commenced on 13 September 1979
  • [This is the version of this document from 13 September 1979.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Punjab Water Supply and Sewerage (Board Appointment of Committees) Regulations, 1979Published vide Punjab Government Notification No. 1(3)-4CII 79/11982, dated 13th September, 1979In pursuance of powers conferred by sub-section 2(a) of Section 72 read with Section 17 of the Punjab Water Supply and Sewerage Board Act, 1976, PWSSB, with the previous sanction of the Government make the following Regulation namely :-

1. Short title.

(1)These regulations shall be called the Punjab Water Supply and Sewerage Board (Appointment of Committees) Regulations, 1979.

2. Commencement.

- These regulations shall come into force at once.

3. Definitions.

- In these regulations, unless there is anything repugnant in the subject or context, -(a)"Act" means the Punjab Water Supply and Sewerage Board Act, 1976.(b)"Managing Director" means the Managing Director of the Board.(c)"Committee" means a committee constituted by the Board under Section 17 of the Act.(d)"Meeting" means a meeting held by a Committee of the Board.
(2)Other terms used in these regulations but not expressly defined shall have the meaning assigned to them under the Act.

4. Appointment of adhoc and Standing Committees.

(1)With a view to giving effect to the provisions of the Act and securing efficient discharge of its functions and in particular for the purpose of securing that the said functions are discharged with regard to the requirement of particular local area, the Board may, from time to time, appoint one or more Committees from among the Directors of the Board.
(2)The Committee to be so formed under sub-section regulations (1) shall be of two types, -
(a)Adhoc Committees to complete their respective assignments such as Rules Committee, Assets and Liabilities Committee; and
(b)Standing Committees having Assignments of continuing nature and functions ceaselessly to assist the Board in its specialised aspect of duties, such as :
(i)Administrative Approval Committee, and
(ii)Purchase Committee.
(3)Each Committee formed under sub-section (1) shall have specified assignment in case an adhoc committee for its completion, as specified by the Board while resolving its formation.

5. Composition of Committees.

- [(1) A Committee other than the Purchase Committee formed under regulation 4 shall not comprise of more than 3 members including the Managing Director. In the case of Purchase Committee it shall comprise of four members, namely :-

1. Chairman

2. Managing Director

3. Secretary to Government, Punjab Local Government Department

4. Director, Local Government, Punjab.

Provided that a Committee, if it consider necessary may seek the technical and/or other advice of one or more such other persons, as it may deem fit, by inviting them to its meetings, but the persons so associated shall not have the right to vote though they can take part in the deliberations of the Committee.
(2)An officer of the Board directly concerned with the assignment of the Committee shall act as its convenor.] [Amended vide Punjab Government Gazette Notification dated 28th May, 1982.]

6. Members of Committees to disclose their interest to the Committee.

- Any member of a Committee who is directly or indirectly interested in any contract, loan or agreement which comes before the Committees shall disclose the nature of his interest to the Board and to such Committee and shall not be present at any meeting of the Committee where such contract, loan or agreement is discussed, unless his presence is required by the other members of the Committee for the purpose of eliciting information. When any member is so required to be present, he shall not have the right to vote on any such contract, loan or agreement.

7. Ad hoc Committees to cease functioning on completion of assignment.

- A Committee appointed under category (a) mentioned in sub-regulation (2) of regulation 4 shall on completion of deliberations submit its final recommendations and cause them to be included in the agenda for the next meeting of the Board. Thereafter the Committee shall cease and become functus officio.

8. Function of Administrative Approval Committee.

- The Administrative Approvals Committee shall function to assist the Board consistent with the various provisions of the Act in according administrative approvals to the estimates of Water Supply and Sewerage Schemes of various local authorities in the State which are required to be implemented by the Board.

9. Function of the Purchase Committee.

- The purchase Committee shall consider and approve through open tenders purchases of material, machinery, etc. required for execution of works by the Board.

10. [ Quorum. [Amended vide Punjab Government Gazette Notification dated 28th May, 1982.]

- The Quorum necessary for the transaction of business of the Purchase Committee shall not be of less than three members.]

11. Application of the Punjab Water Supply and Sewerage Board Act, 1976.

- Subject to regulations 4 to 10, meeting of the Committee shall be governed by rules applicable to the meetings of the Punjab Water Supply and Sewerage Board as embodied in the Punjab Water Supply and Sewerage Board (Conduct of Business) Rules, 1979.