Section 3 in Assam Urban Water Supply and Sewerage Board Act, 1985
3. Creation and incorporation of the Board.
- (i) The State Government shall, by notification in the official Gazette, and with effect from a date to be specified herein constitute a Board to be called "The Assam Urban Water Supply and Sewerage Board". The duty of carrying out the provisions of this Act, shall subject to the restriction, conditions, and limitations therein contained be vested in the said Board.(ii)The Board shall be a body corporate by the said name having perpetual succession and a common seal and shall have power to acquire, hold or dispose of property.(iii)The Board shall for the purpose of this Act be deemed to be a local authority.(iv)The Board shall have its heard office at Guwahati and may have offices at such other places, as it may consider necessary.(v)The conduct of business of the Board shall be regulated by such rules as may be framed by the Government from time to time.
