Section 5(1) in The Chennai Metropolitan Water Supply and Sewerage Act, 1978
(1)The Board shall perform all or any of the following functions, namely:-(a)promoting or securing the planned development, efficient operation, maintenance and regulation of water supply and sewerage system in the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Area;(b)preparing long term plans to meet the future requirements of water supply and sewerage in the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Area, based on estimates of demand, surveys on availabilities and usage of water and other relevant matters and periodically reviewing, revising and bringing up-to-date such plans;(c)undertaking developmental activities with a view to meet the future requirements of water supply and sewerage in the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Area;(d)operating and maintaining the water supply and sewerage services in the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Area to the best advantage of the inhabitants of that area;(e)such functions relating to water supply or sewerage as the Government may, by notification, entrust to the Board provided that such entrustment shall be with the Board's concurrence, if it does not relate to anything to be done in respect of the Chennai Metropolitan Area;(f)any other matter which is supplemental, incidental or consequential to any of the above functions; and(g)such other functions as may be entrusted to the Board by or under any other law for the time being in force.
