Section 20 in Karnataka Urban Water Supply and Drainage Board Act, 1973
20. Preparation of draft schemes by the Board.
(1)As soon as the investigation undertaken by the Board is completed, the Board shall prepare in regard to the expenditure that is likely to be incurred an estimate of the schemes and also a sketch showing the salient features relating to the scheme and forward the same along with the report of the investigation to the local authority or authorities concerned.(2)On receipt of the documents referred to in sub-section (1), the local authority concerned shall, within such time, as may be prescribed examine the report of the investigation of the scheme proposed to be implemented in its area with reference to the cost to be incurred for the scheme and with reference to its financial capacity to meet the cost of the scheme. If the local authority decides to get the scheme implemented, it shall pass a resolution within such time as may be prescribed authorizing the Board to execute the scheme. The resolution so passed by the local authority shall specify clearly that the local authority shall meet the cost of execution of the scheme and its maintenance and also indicate the manner in which and the ways and means by which the cost of the scheme is proposed to be borne by such local authority.(3)On receipt of the resolution and other particulars referred to in sub-section (2), the Board shall examine in general, the feasibility of implementation of the scheme in all its aspects and in particular the financial capacity of the local authority concerned. If on such examination the Board is satisfied about the feasibility of implementation of the scheme then the Board shall forward the draft scheme to the Government for their approval.(4)Notwithstanding anything contained in any law for the time being in force, any resolution passed by any local authority under this section shall be final and any such resolution shall not be cancelled or rescinded or altered by such local authority except with the previous approval of the Government.
