Section 267 in Gauhati Municipal Corporation Act, 1971
267. Control by the Corporation and Standing Committee.
- In dealing with municipal drainage, sewage, and water-works schemes, the Commissioner shall follow the general principles laid down by the Corporation, with the approval of the Government, for any scheme of sewage or drainage or water-works and may refer to the Corporation any question connected with the carrying out of such a scheme in which the intention of the Corporation does not appear to have been clearly expressed, or in which the provisions of the scheme appear to him to require modification by the Corporation;Provided that any question involving the expenditure of a sum exceeding one lakh of rupees shall be referred to the Corporation for orders.
