Section 14 in The Gujarat Water Supply and Sewerage Board Act, 1978
14. Duties and functions of the Board.
- The duties and functions of the Board shall be as follows namely:-(a)to prepare, execute, promote and finance the schemes for supply of water and for sewerage and sewage disposal;(b)to render all necessary services in regard to water supply and sewerage to the State Government and local bodies and on request to private institutions or individuals also;(c)to prepare draft State Plans for water supply, sewerage and drainage on the directions of the State Government;(d)to review and advise on the tariff, taxes, fees and charges of water supply and sewerage systems in the areas comprised within the spheres of operation of the water supply and sewerage services of the Board and in the areas of the local bodies which have entered into an agreement with the Board;(e)to assess the requirements of materials and arrange for their procurement and utilisation;(f)to establish State standards for water supply and sewerage services;(g)to review annually the technical, financial, economic and other aspects of water supply and sewerage system of every scheme of the Board or the local bodies which have entered into an agreement with the Board;(h)to establish and maintain a facility to review and apprise the technical, financial, economic and other pertinent aspects of every water supply and sewerage scheme in the State;(i)to operate, run and maintain any water works and sewerage system, if and when directed by the State Government on such terms and conditions and -for such period as may be specified by the State Government;(j)to assess the requirements for man-power and training in relation to water supply and sewerage services in the State;(k)to carry out applied research for efficient discharge of the duties and functions of the Board;(l)to perform such of the duties and functions which are being performed by the Gujarat Public Health Engineering Service, as may be specified, from time to time by the State Government;(m)to perform and discharge such other duties and functions as are allotted to the Board under other provisions of this Act or as may be entrusted to it by the State Government;
