Section 17 in The Orissa Water Supply and Sewerage Board Act, 1991
17. Powers of the Board to give directions and call for returns and reports etc.
(1)Notwithstanding anything contained in any other law for the time being in force, the Board may give such directions to any local body, with regard to the implementation of any water supply or sewerage scheme financed by its, as it thinks fit.(2)In case any local body is aggrieved by any such directions or experiences any difficulty in complying with the same, it shall refer the matter to the State Government whose decision thereon shall be final.(3)The Board shall have power to call for any return, statement of accounts, report statistics or other information from any local body or other body or individual, which is required by the Board for the exercise of its powers and performance and discharge of its duties and functions under this Act, and such body or individual shall be bound to furnish such information.
