Section 110 in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989
110. Chief controlling authority.
(1)The Managing Director shall be the Chief Controlling Authority in respect of all matters relating to the administration of this Act and for that purpose may exercise all powers necessary in that behalf.(2)The Chief Engineer or any other officer or officers notified by an order of the Managing Director in this behalf may also exercise any power or perform any function entrusted to him by such notification.
