Section 4(4) in The Constitution of Delhi Water Board
(4)For the time being and subject to any rules which may be framed in this behalf, all financial, administrative and disciplinary powers which were being exercised by the Commissioner of the Corporation or by any of the officer of the Delhi Water Supply and Sewage Disposal Undertaking under the Corporation in respect of water supply, drainage and sewage disposal shall be exercised by the Chief Executive Officer of the Board.
