Section 40(3) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(3)[ Notwithstanding anything contained in sub-sections (1) and (2), the Board may, without the previous sanction of the Government,-(a)adopt or execute each of the component in any World Bank assisted projects, or other externally aided projects, for which the Government have accorded previous sanction for the total project costs;(b)adopt or execute any maintenance work in any scheme or plan in respect of water works or sewerage works irrespective of the cost of such maintenance works;(c)adopt or execute any scheme or plan with the assistance of any financial institution such as, Housing and Urban Development Corporation, where the fund is not routed through the Government;(d)sanction not exceeding two and half times of the Budget Estimate after deducting the value of the spill over in respect of Government assisted plan programmes under the [Chennai] Transmission and Distribution System.]
