LexThe Odisha Water Supply and Sewerage Board Act, 1991
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The Orissa Water-Supply and Sewerage Board Act, 1991
Act 12 of 1991
Keyword(s):
Cess-Pool, Communication Pipe, Connection Pipe, Consumer, Domestic
Sewage, Drain, Ferrul, Orissa Public Health Engineering Organisation, Service
Pipe, Sewage, Sewer, Sewerage, Stop-Cock, Trade Effluent, Water Connection,
Water Supply, Water Works
, . OWSSA ACT 12 OF 1991 .. -
THE oRISsA WATER SUP~%Y AND SEWERAGE fi0~~ij ACT, iggi
TABU3 OF CONlmTs
PREAMaLe
SKQONS
CHAPTER-I
I. Short title, extent and commencement
2. Definitions
CHAPTER-If
EPCABLISHMBNT CONDUCT OF BUaNeS6, DWa
AND POWBR9 THE BOARD
3. Establishment of the Board .. .. . ., .., . .
4. Convtitution of the Boird
. .
- I.
5. Disqualificatioa f&r-'&idg hdii-bffibai Mekbeii . .
6. Term of office of Members , ,
, , . .
7. Temporaq absence af Members
8. Other provisions regarding Members ..,
9. Offiars and servants of the Board and rheii iecruitrnenl and mnditjons of servjrr . .-
10. Authentimtion of orders of the Board . .. . . >.
11. Assistance of 6overnment Officers, etc. , ,
' .1 , ,
12. Delegalion of. powers. . .-
, - - 8 . ..
13. Disqualification for participation -in prowed!ngs of .the Board br cbmiittec '&
accaunt of interest. . , . .
14. Actions not to be invalidated . , ., , .
15. Duties and functions of the Board
16. Powers of the Board -: -,i. , , .
17. Powers: of the Board to give dirwtions and mU for ~eturns and reports, etc.
1 Em Supervision ana centage charges
VBS~NG OF PROPERW, AS~BFQ, HA~ILITIBS AND
OBLIOATIONS AND TRANSFER OF PROPBRTY
19. Vesting and transfer of ploperty to tlGe Board
20. Decision of the State Government on the vesting of property to be final
21. Vesting of existing water supply and sewerage servlces in the Board
22. Board to assume obligations in icspect of,niatters ta w~ch this Act Bpplies for,
water works taken aver fr~m Lohl Bodies.
23. Co-ordination r f activities of the Boaid and other Local Bodies
24. Powers of State Oovernment to depute certain Government Employees to the Board
CHAPTB R-N
25. ExmLion of contracts, etc.
26. Board Fund
27. Other Funds of Board
28. General Principales for the Board's Pinanoe
29. Cjrants and subventions to theBoard
30. hoans to the Board . . - ,.
- !>.
31. Initid contribution of ~overn&ent to ,the Board mad
. , 32. Power to. borrow and. relend -.
33. Depreciation reseve
34. Goverment as Guarantor
35. Aaounts and Audit
F~s AND cEIARCfE3
36. Cost of water
37. Cost of dispossl of waste water
38. Meter rent and fees for services
39; Deposits
40. Reaovery of sums due to the Board
, . .,
, , . , , CHApTER.VI - J
WATER SUPPLY
Definition of supply of water for domestic purposes
I
Water-supply for domestic pu~poses not to be used for aqq-domestic purposes
Licensed plumbers ..
Prohibition of wastage of water , .
Power to cut off water-mpply ,7 I -.
Prohibition of certain other acts -,
CHAPTER-VIT '
- , c:
, ,.
S~RAQB ,
,,. ,
Right of owner ar occupier to obtain sewer connkkion
Power to require owner to have sewer coanection'~;. -, >;[I1, ,.. , .
Prohibition of conection with sewer without pelmission
Prohibition of construction of private street or buiIding without pedision
Powzr to &x shfl etc. for ventifotion of sewer. or ess-pool , . : ,
Power to examine and test sewer et~. believed to bedefective I I
Prohibition of certain other acls
Powers of entery, survey, etc.
' .i
Powars to diinfect tanks, pools and wells . . ., .
PENAL& AND PROC~DURB
56. General penalty , ,
57. Cognizance of offence
58. Offences by companies
59. Power to arrest person mmmitting an offence and refudng to give name and
address. ., , ,
60. Cornpoudnlng of ofPences . ,
, , m..,
1.
m- '
61. Directions to the Board on questions of policy
62. Annual report statistics, returens and other informadcn by the Board
63. Duty of Local Bodies to assist
64. Gene~l power to pay compensation
65. Protection for Acts done in good faith
CH APTER-XI
66. Rules
67. Regulations
68. Bye-laws
ORISSA ACT I2 OF 1991 L:._ - - . . . -. I
THE ORTSSA WATER SUPPLY AND SEWERAOE BOARD
ACT, 1991 1
(Secs. 1-2) ...-, , .
.
IReceived!he assatofrhe Governorol the 296 May 1991, fir~~ptcb~bhe~ ih an
extruordit~ary rssue ofrhe Orissa GazztteJ dated the 4th Jirtre 19911 :::,: . :
,, .. ,. .I.
AN ACT' TO PROVIDB FOR TRB BSTAEILEWNT P A WATBR SUPPLY Snm
BOARD FOR RAPID~DBvBLOP~~BNT AND PROPER W~AT~ON OF WATR
SUPRLYAND SEWBRAG8 BRVICB IN Tm STAT8 OF Om :' :( '- ,
AND FOR MATTERS INCIDENTAL THEMTO OR : ? '
CONNBLTED TRERBWrtI3 ....
'A:.:'. . !
Be it enacted by the IagisIaturc of the State of Orissa In, t@ 70-nd
.Year of the .Republic of Tndia as follows :- . .. - , d,
. ,
., :.r . :l)
., . \; -. - ,
CH APT~R-I ... .-
Shod title .. Li,:r;,:l [!!,. ,,
aimt and
- 1. (I) This Act may be called the Orj sss Water Supply and Sewerage Board kt,
1991 .. mml. , ..
:. : 1
- - I".: , -
. < . ,I.,,
'(2) It shan extend to the yhole of the S&+ .of orism. ,. - . . .
- - 4. :r,\
'(3)"It shall 'come into force on such date as the ~tate~owmmmtmay
by notification, in the Offlcial Gazette. appoint and different data. may apmlnted
, for merent 'provisions of this Act and any reference in , any proPfafon to the
commenement of this Act shall be construed as reference la fie',dd~ into
force of that provision. .+. ' !)
Dafinltiom ,.
2. In this Act, unless the &text othemise reqires :- , ; i!.
\ -J
(a) "Board" means the Orissa Water Supply and Sewerago EoGd establish68
under section 3; ' .'.I
(b) "bye-lams" mean8 byelaws made under t hat Act; , ,
(c) "cess-pool" includes a settlement tank ~r other tanh to =lye or -90
pf foul matters from any premises . : , : it ?,
. I-
(dl "Chairman" means the Chairman of the Board ; - >
(e) 4Lwmmuni~ation pipe" any pipe or system of pipeg, alongwith
all Ptings thereto, by means of which rvater is supplied to ' any premses
from the main and includes a connection pipe, service pipe, rnetter or
other fittings ; , 1 - I
Ifl "connection pipe" means any water pipe from a ferrule fo stopcock
eonn~ting the main of the 10-1 body or the Board, as the case may
be, mth the service pipe ;
(g) "consumer" means any person getting the benefit of any 'water suppIy
or sewerage service from the local body or Board, as the case may be;
(ti) "domestic sewage" means waste water from residential premises, boarding
and lodging houses, hostels, public plam, ol3oes and all such establish-
ments as are not a part of any trade or industry, and ariiing, out of
personal and normal human activjties such as drinking bathing, ablution,
1.
. .
washing and cooking ; - (IJ
1. or statement of objects and reasom see Ori13'1 ~f92lle' Extraordl~ary. dated the 26th Mercb,
1991 Wo. 331). ~.
THE ORISSA WATER SUPPLY AND SEWERAGE BOARD ACT, 1991
[-ORI&A ACT .I2 OF 1991- 1 (1:. .'.:.: :
(Sek. 240hid.)
ft)drdnww means a sewer, tuitnel, eipe, ditch, gutter or channel or any .
? -, - ' Mstern; flush-tank, septic ,tank or other device for carrying off or treating
sewage, offensive -matter, ' polluted water, suhge, waste water or sub-
sol1 wnter and includes any culvert, ventilation sbaft or pipe or other
I . aBbnces. or fittings amected with such drain a~d any ejectors, compressed
&mains, sealed sewage mains and special machinery or apparatus for
rdslng;.cullecting, explling or removing sewage or ofTensive matter from an
plaoe ;
(j) ''ferd'' means B fer~uIe cbnhecting the connection pipe with the main
. . , .*. - -.
+ . ' (k$'i&& area" means the aiea falling within' thb jutisdiction of a locai body.
(I) #'local body" means a M uaicipalily or Notified Area constituted under the
OrIssa Municipal Act, 1950 ;
(m) "dn" means a pipe laid by the local body or the Board, as the mse . --
2%'
: , . .r, mgy-be, for the puipose .of giving a general supply of water as distinct
, ',
,, from a supply to individual con5umers and includes any ' Gpparatus used ', .,-
Pn connection with such a pipe ;
(a) ''Member" mans a Member cf the Board and includes the Cbalman and the,Vi#-Chairniaii of the Boaid ; .
. .. . .;:: .:;i.!., (0) ,?qember- . ... Secretary" means the Member Secretary of the Board- ; . . - t:. ,:,. 'u] ufjoiir6.ffidal ~embr" meads a &fk~& not being an ex-ofi~fo . dehbdr;
*- , - , . . -.
.. .., 1:i.
,b . .'I*.
, , . - fqJ.,?ofooaiplef, rn relatioe to any premises m&ns the following, namely:-: . , ..
(I) any person lor the time being paying or lia6lb to paj; ient oi -any
portion thereof to the owner in respect of those premises ; or
(ti) an owner who is in occupatioh bf those premises; or . .
- (ilil a enant of Lhose premises who is exempt from paydent of rent; or
(hr) a licensee who is in occupation of those premises ; or
(v) any who is liable to bay damages to the owner in resped
". . of use ,and occupation of those premises ; * .,-.
-. ., , -. .-
(r) "Orissa Public Health Engineering Oi&anisation" means ttie Organibation
functioning under the Housing & Urban Development Department of
Orissa;
(s) !'owner''. in relation to any premises, means the person who receives the
rent of the said premises or who .wouId be entitled to receive the rent
thereof if the premises wele let atid includes-
(41 an agent or trustee who receives such rent on account of the owner; or
(il) an agent or trustee who receives the rent of, or is , enthsted with
the management or any premises devoted to religious or charitable
purposes ; or
(fii) a receiver or manager appointed by any Court of competeotJurisdiction
to have the ;charge of or to exercise the rights of an,-owner of the said
premises; dr
(IP) a mortgagee-in-possession;
(t ) *mises" means any land or building or any part of bui~din~;
(p) "prescribed" means prescribed by rules made under this Act ;
(v) "Private street" , "public streei" and "street" in relatioji to ahy 1ij;cal area,
- shall have tb? meanings ,assigned to them in the law relating to the local body having jurisdiction over that local area ;
mEORISSA WATBR SUPPLY AND SEWERAGE BOARDAm,.1991
;Qp 1 ,I- -,; <-si 0); 3- j,.r-1 \flqz 9: -: ict![T? -11-h..7! /,,; ?)A(! 51.!?
~oRISSA ACT 12 01! 1991f '
f,q:[ TC; :: -1- .;. f.?;,!yv;
(Sections 2-3) - +, -.- ;.t*p'
( w ) "regulations" means regul&i&s made under this Act ;
, .. . :X'>ilLI~~l~i!0'>
,-.-,'.' -. - ,(I , r, ,,.;; ' ' . ,, ,,I-;,.'8 . h, , ,-I , :I . .-,. . .,. ' .. :a ,:;I {I-! .L ,.,~,~~.r ,,;ii ,-r
x "rules" means rulks made under 'this Act , . : <.t .,:iT !;,; , . :: :.,'! ,jj,jf
( 8 j:, , . i ;:service, pips': : m.ean>; any, ,pipe! other, ?ban> the,. cqpnectjop. pj~,:beyond tho
stok-cack by means of which water is suppIied to any premises ;
(23 :. !at.; . 2 , ,' ' .r ',':,. ,., ,g : '- ;, 1, I, :yi; , -,:,'-I ,.,''j. ,!',?
sewage" means hrght-soil and other mntents of water doikis. latrines,
--I privie~,! urinytls cess-pool? jar .+aim, ,and pdluted.water from si,&.:bath rooms .>'J:, :;I: 1 ,
stables and other like places zrnd includes trade. gffl~enfrs,j<j~~:, -::,
'
( 2-11 "sewers'. aeaussi a:icldsed ,conduit- -for, :&ryib&; sewage; -ofPefisi\ie[ ' ;matter,
polltted water, waste watqr. ,or, sub-soil water ;
, ,i:j . i!: ,.v: ! . ,: . . , :,, <<~;ig, 11 ::! ,. I , ::I . ' ,,..' :'I'
:..(.+2) f!"smrage' means,m'system--of collktidn. of- waste water: :from a ,community
from its houses, instilutions, industry and publicp, plaoes, the pumping
: ,:I i;:l:i ; . t~ktment' and disposaI of such wstste waterj::&Huentp sludge,, .&is and other
end products ;
, . ., , , ! * 1;'; :,>, , , ' ,:: -';? C: .. 8 , . .,., , ,fi ,,. , , ,, , - .* Y, 1
i*, (,zr3):,?t.'std-ik":means'a stop-csck;.fiited-.at the -end: ofiithe -connection pipe
away: frornb>'dhe-! maiolfor;:thkf purpbs'e of :s&itching70ff and :regulating the
I I - mtey :,pr?!!!y,, to any . ,premises., ;; , < . . : , : ,, !, : . f,imv, .;:,.,I:,: , 1. t. .J : ,. ,, ,,,! , .
.1 . -1 : I I-: - - , , :, , , 13 -. :;: - m : ! .,-I .ti,
2-4) ' "tiade efluent" means any liqaid either with or without particles of matter
; , , I i&,~uspe.n~io~, therein i wbch is : ,~I~olIy, or;. in;,m.qt ;;(prod,u.~d: oridr$@arged
;[, :; ,,_,,,,,.it~.~ae wur~e >~f.,.any ,,trade,,;qr . ~ndustry~,,i.nccIudi,ag agriculture. and, 1 hoiti-, . .
;-,ilivl cuItyfle, but; , it ,.do~ei,pot ,jnclude domestrs-,,se~age~r;:,;. !:I 1, ! , ' , ., 1 i~
... a '. . ,?:,fA,!*cfl-,' i;, -- ;, (I> ; ,,,;:- .:I;: ';-, i.'? , .'#!') ,(I;j (:,.,!,,-!> :;i
2-51 water ann&tibn~' ,,in~1udesj- I * :, :u:,. . . ., ,, .. .. , , , : : -:r,i~a
i ,~(i) &tank, ,,cistirn, ;-hyd&iqt, i'~tadd&~i~e,:: ,@ete;'-~r,,ta~.~situated'-,&n any
private property )and don&fed -with a, main :br oatherlpip be]o&ing'i'b'
the 2ocaI body ;or the( board, as the Ie~pay. bei;,,apd, -,: $.
' , - '18 0) LJ,. m , ,[J!.<# ,
4 -
I , .A. if i,11p?:t.1 ?: .,., r , 1 8.. jfl . 10-y :[<:iic:, . . (ii) the water pipe connecting such a tank;- cistern, liydranf, ' stahdlpipe, ,,,!> <,
meter -05, tap, .with I :such :.main or,, pipe ; , . :-,i~!, :,2 1. . - . i,.!>'?o
;, :,'!.+;.'
(24) 'Bat!' supply" mns a system of prdvid&jg!watei &i 'asi 'co0mm'u$ty for
. :I mstlng ?tsv 5egul.fement for ,. drjnking. -.an$ .p~$e~,,dom~t~c, uses,, bdustrial
use recr&hoidand. various public use's , ; .
;q.,,,?; ,.,:jt, .. ,' ,:!*;?, , . , .;.. ' ,.-,,:::,.r; <, .r,..,,J , Ji, , <\2
( 2-7) "water worh" includes water channel (including st&; lake, -spring, river
anal, we1 I, other undergrou I$ water,. source, pump, gal!oriej, , re:ervolr,
.; : . I dim i':ci~teii#tahk), !IIuct whetlier ; cor*red :br. &ed..tr+tment u nlts :;Iuim; supply
.:.. !I i ,:ll,l ii ,culvert, ebgiiVeiiwater. t&!ck,'h'~kIfahts; stand -$ipp;,co dduit and;ichinery,
-,, I ,J .#;:q and', -, ,buildingor'dtherthihgi forkiipplyrng orused for' suppIying' water or for
. . prptecfillg sourecr. oi water su~~ly~~~: .fgr tre$m!p:pf : ,y@%yit , , : i. ,
.,'~:!:'?l . . ,-:il1:~'1 .h , :;I .. : .
,;,, ,;,, , .:i I/ ,;,, : ,::1 ;. ,l,, ;> CHA- ~ ,,..5~[ii - , .A. *-I: - ,
:: , , I .'I
, ESTABLISHMENT, CONDUCT OF BUSINESS,''~DUTIES AND POWERS
.: . '!.:' ,., -,, .:.:, ". ,. OF '.THE ,;BOARD '. '. " ., .': : ,I J . ,!; . .- ]..,.-:,:I . : - ..I,, ;r !8 1 .:;.;:r:, ;: . "fJ , , m ,, ,,', . ' > .,.', -:L' ';o
fitabllsh-
mcnt OP the 3. (I) As -s&n. as ',may be, 'hfter the C&iriihn~~&t dF. this.'~b, the- stat;
~oa~d. .Goverqaeot ,shall, by notifiqtion in th5 Offi,cial;, Gazette, with eff%e.,,from, a date
to be speci6ekl' ' theiein, ' establish' for tEe puyosei'-of :. this ,Act. . . . a .I>- Board to be
called "the Orissa Water Supply and Sewerage' Board". . . \. I.
.. . !,!I>.. , .- . ,
(2) The Board shill '&' ;'bod? &6$6;a'i.te having per~etual~iu~~~ib6 and
a common seal, and may sue or be rued in its corporate namc and shall
-subj~& .%, the provisions i of this ,Act, be competent :,toTl eoquire, hold ' :an&"dispose
of property, both movabIe and immovabIe, and to ' contraci and9 do' all things
necessary for the purposes of chis Act. , .;, . , ., 'I
:. , :. ,Ja.:, , . ,, I.)'. ."/. . , '1 I' -.., ' [mi\\ ,.'
- ,.,,
,,: . (3) .The:Bdard. shall be' detkeil -lo be it Ucal 'Authority. ' '
' , - ' "
.' .
. .
, . ,., . - (Secs. 4-5)
-. , , ,. . '..I
~tltution
of thew& 4. (1) The Board shall consist of the Chairman, . the , Vice-Cheirman and the
following members, namely :-
, ,
(bl The Vice-chairman bf the Bm-d to be .. appointed , by Government;
, . . .. - . . -I -. . . ,-
. -
'vim. ,.:(c) ~dditiond'-.Secietary, ,: :~inanmcum-~irectoi, + .. . lnstitutiotial' Finance.
ex oflcio member ; ., . . -
. . -. , ., . .
, i
@ Three Chairmen of the ~unicipalities bf thk' Revenue Divisions in
, ., the, State to be nominated by the State Government as 'ex.+flicio 'meinbers ;
, .,,
;(:,:[I, ; .J I
, (j) TWO ~0~~5cialihoQlbm to be nominated by the State Government; . ,
(g) TWO technicdl members to ix nominated by the State ~ov&-nt, who
.;,;; ,- . :- in the opinion .~f the State -Governnient have special .. .knowledge' or
, - -. . , ., , practical. experience in the held of water, supply ,or sewerage ;and . .
(h) A person in the rank of chiif Eigineer 'of ~ubIit.'~ealt~i', ~ngiaeering
to .be appointed by the State' Government-Member, Secretary. ,
, , - ,.
I , . ,. . ; - !.-:: .
-' .
. . . (2j Notwithstanding +;atiything contained in this Act, all ', the duties
and fu actions -: of : the Bbd d "shall ' at ' aby time be' ! exexci,sible; : performed and
discharges by the members, '[who-,are Tcr the"time being holding dfiS5 specified
in clauses (a), (b) and (h) of sub-section (I), even tho^ gh all or any other members . , may or may not have kn appointed for.-the time being.
, . (3) The::names of persons. apfiinted as ViwChairman shd hembers sball,
fromi'time to . !@e, - be published- ih:.the Official Gazette. :; . . .
DlsqwlM- 5. A person ; shll be-- disqudfied : for being ndbiiated br mrilinuing as a
. pon-official members, if he- caAion for , .. , - 'I ,.:
, , . . .. . . .,
, . . . . ,,- . befa non. *- -'- ' '-
oelal (a, has been convicted of an offeode in~liing bonl turpitude;
Mab. , . .(b).is.anundischged,,insolvent; . . , ., . .
, ,, , , ( - .. . .
!I . 1. .. . ,,
' (C) is of IIDEOU~~ miad and staqdr so declared by p' ?mpetedt c&I~;
I I.
(4 holds, exmpt as provided under sections 6 and 8, any clffice of profit . . -. .. -
, under' the Board ; :. , . , . , -1
(q has, directly & indirdy by himself or by sny p&hei, '&ploytl or
- - ' ' - employe, any share or interest,. whether pecuniary or,.. of any cther
, . pature in any , contract , or employment prilh by or on &half of the Board; or
(n is a ~iribr, Secretary, Madager -6; other" &m cf any &miany, which
has any share or intemt in any cqntract or employment uith by or on
-. behalf of the Boaard : , .
\.
provided that, a person shall : not', be ;disqualihd under' clause (e)
or clause Cfl by reason only of his or the company of which he is a Director, .- .
Secretary, Manager or other O0icer, having share or interest in- . .
' < ,, - -- . .
(i) any she, piichase,, lease o; exchangc of immovable property or any agreement for the same; . . .
[ii) any agreement for loan or money or any s&urity for payment of mom
only;
. .
(iig any ne~spaper. in which any adve~tisemeot relating to the flairs of
, the 'Board is published:
(I?) the amsional sale to the Board, up to a value not exceeding ten thousand
rupees in any year of any artige jn which he or the wmpany regularly
trades.
THE ORISSA WATER SUPLPLY:..PsND;.SEWEMGE BOARD -ACT. 1991
[Orissa;Act 12 of 1991)
..; (Secs..6-91,. , 51 , . , .: ,-. dl
'!. ., , . :,,<: ' < . . \',
am of , :; 6 (1)'~ psmh apppiiicd yes vi&~bairman under clause (b) or . ioniinated . ,
1 ... - ... 0- as,, me,mber .under clause in or, (g) of,subsection .(I) of. . section 4::shal14. hold' -office .,
Mcmkrs. -fFrthr* ;ycsrs ,fromthe. dale of his appoint~âŽn~~:unlers-~hi~i~t~m- . . of ofi& is
determined earlier by the, State -Goverdment. -,'
. . . .. .., -. ,, c . ,. :-
(2) -A person , appointed .as Member..;under clause (e) -of ' sub:ktioa (1) of
secrion 4 'shall- hold office fbr three years fram the date :of. his appointment : -- , I
-, ,- . ,.,.
.' : . .> -, , . ' . ,.. - L. ' ILL_ . , - ,, ,> >
~ovi'ded that he hall r;ease to be'.-Mernbei~ii sbon '=s 'li= .&ases' to be
an elected Member ,of the, lo*! authority pn~rned, or , if ,,his term .,of> office is . , . ..
determined- earlier by. the State Government, by ' notinkti& "in the !Officiil =ette. -. ,,
- . . ,,, ,. . . . ,. * - - . . . . . ;';.'I, * . .
, .. .,,, .., -J,
- : : ....(3), he: Memkr-Secretary .shall hold ofice for ' tbc State
~Gdirernmenc may . by'..' order specify., . .. . .. . . I-
, > ,, . . . !I. ,., 1 * , .
,. -
, , (-9. Any Member .may at any timeL. resign:: his Cfior. :by:rwiiting' ' unbtr his .,, .
'
band addressed to the State Govtrnment and on such resignation being amted, ,.' :
be shall be deemed to have vacated., his offiee.
, . .I .. - .I . . . . .
I.', . 8 I .I J.. , , , ,: : , , , -*A,' ,: . 'I : " '
. - . , ., -, .
; ,;; ;: ,,, .:,,- - r:. : i. ,; ,,.. .'L
Trm~orary 7. (1 n the absence the CLirman, the Vj-Cbaj-n ahall be comptcnt ;.:,:--I, ;,
absence of to cay out,tIie!duties and.hnctions.of the Chaima:' !"-':,' : .'.iL. .;,. 4'
'?-.'-Si ' ,
-h- :. ,.-. , - ,',,
, , . . -1 r:.,~ ,,,I!; fli , -.I ,::.; -, , .., .' . ,
, . .I . .'I . .
; , ,(2)Aayvacancy inithe of the,:~iee-~baihiii;fb'?oF~:a :'=ember due
to .death,. resignation, r&oral or otherwise--shall - be ~~Sd~'ip;:bylthe' Govern-
menl; by appointment c f a. ,person thereto. who shall: hbld : : ~ofice'!f&"(& unexpired
period .. . .., of the , . telm of the ,. Member. , ,, in whose place, . .. lc- be is >cl.;appoi>nt$gfi ,,, ,; *I: r l_:
.I ' 1 ,. . . - -. . . ,, - . ,
;,,, .,:, : ,!. . .,I; y: ,;. ; ,, '-1 ;2-,;, ,
;: ,: - .(3) ir the vioc-chiir~i~ : or OU~;~, , ~rbbei; @ th? ~d,d , -is by
:feisonoE il11ie.a~. or' ot&diiem ~ydered. fernpdidil~. iiiai!$iG,:!c;:bf-, Earrj;ing out Fa
dutiik or- is gtante'd'-live of- absence by the- State 'Government, or is-. othqu~se
unable to attend to his duties, in ci~cumstances no1 iavoIving, the cessation of
-his :membershig,: the. State Government niay appoint, i :aaoiher person :to ict for
hiin as the. Vi~-Ch@rqan,; or ,other ,Member, : as; the::&se ';may be, to &my out
hi; dutia. and func$ions:, by. or under 'this ,Act : ,I .-: : .
, ,,. . , .,
Provided that such person shall mait$ office on . the, date,,,when , the. . - : Vice- . :I ,.
.Cbairrnan . or othe~ Member, ks tfie-~se 'may .. ,be,' .. resumes 'his'duties., ' . , ,. , , , _. .:
. , . - . . . -:- J!. I - , ... I.. 'I.
Other
movis!ons
radw mcmk.
mQss and
wmt% of
. the Bmrd
and t hair
8. (I) The. Member-Secretary, : if n.ot in Government employmeht , ' sbll be
paid frob the Board Fund ~uch salary and allowinces' as may - be - fixed by the
State Government. .. .
.; . 7 , I < -' . .
(2, The other Mcmbora of the Board shall be paid s~ch'alldwrncea as may
be med by the State Goveinment, , .
. . -,
9. [I) The Board may appoint such oficers and employws as it co~dcrs
necessary for the efficient performance of itb duties and discharge of its finctions
a~nst posts . , sanctioned by the State Government.
mulrmant .
and ma- (21 The ;ahy, raruilmed in4 the, eonditlons of service of the clcerr
dltr~ns of and servants of the Board ahall be such as may be determined by regulations by hca.
, the Board. , .
(3) The Board , may with the p~evious appro& of the State Gcvetmeat,
ippoint. a servant of the C~ntral Government -or the State ,Government as an
,employee, cf the Board .+n such terms and cdnditions as it thinks fit.
, -
' (4) 5ubj&t to the superintendone of the bar-d, the Membtr-Secretary
Jul & the Chtf Executive Officer of the Board and, shall supervise and
ccntrol all it6 &c;eri, and:' employees --including any officers of Government
appointed ondeputation to the Board.
3 84
Y3E
TH@ ORISSA WATER SUPPLY AND SEWERAGE BOARD ACT, 1991
! <14>! ,-j- j~, ,,*[ :; fi,(]fi 2+> ~.[~~i~5&?~~~~z,&f,1~~)~ 2 >!ii-! .'.''I: :,,?/! .'::; if! 1-1'
'1 Ci?(S&: 10&5)"i-r'j
~ulhenrica- <<I.. . '
tion of 10. AU proceedings of the Board.,rhall.~~~lauthenti,mtcd by the signature of .
orders or the Chairman. ds j of-: the Vice-Chaitma~ br~! bfetany ':.Minber authoriskdl by the
: 4 !:>'
, ,., +. :: , -. the Board. Chairman :and-; aU- 0th~-ordbrs i i plnd,: insMinent$'.bf -the ,Ed%rd shall be 'aithtitl. . ,, : ,
eated :;by .the, :signamre -.of mthe:.Member:Sec;retary or 'of: any other officer, of the Boala as may be author~sed in this behaIf by-&&ulati&s. : . , ,,- ,; .,* 1.~
Assistonce .. , $1. The, ,.Board-: may. :invitel.any. 'bfficer bf &ver&ent, br-,l@~l", bodY$i other of Goumr-
meat Officers perbon to attedd ,:its meeting ;for the ,PU~,~GS~- 'of .assisting:lior adviiiug' it cin any
etC. matter and the person so invited may take part in the prooxdings uf the Board,
bpt ,$aq,.;bave .no rjg$t,.to zpte,, in sph meeting.. ;. ::A, ,. . . . r!
I '. - , .. , ' -c ,:,,; ,..',>,.,' '., .,J' : tL ,;:, ?ir, ,.,Jl ,, , 1: 'i4i .;,.I ,
mlcaation . IS. 'A bj&, tp. ipe, provisIbn9 of this 'AC!, ,@eBagrd . mai:by general. or qaiJ
of powers. orde'i;" ifelegat& el ther 'hncdiklitidial or -subject to such conditions, ' including the condi-
tion of,. review by-_itself, as.,maynbe ,:sp.ecified in .the,~rder,~,to~ anxyr.c@mnittee
appointed by it 'or t'o the Chairman or the, Mpber-Secfeta~,, or any ~ther:.oB&r
of the Board such of its powers, duties and functions under'this' Act as it deems
fit, not being its powers,,,cutiq, . ,,, ,and fbnctions:under sections. 35, and. 68:
I.
Disqu8li6- -, 13. (11- Any. Mern beri:pt the Bogd. .ord of. a Committee appointearby; the:Board, . , . , ] -: , . ,.; . . , 2 , : . I
cat'- for -wh&. " - ,
i , , -, y ', 1 : -, . -8 , ,, parrieipatin~. . !- --.,
in proceed- iil . ' ' ' I I -:
.:. .!. . .: '8
inp of the (01 bar any sh~ or interest of the oiti&, dkrcribid inkiajsi ($or iiausi (I)&
Bwd m section 5 #a. respect of any matter, or .,
Commit- 'i: ,. .,<[, . z ,!!,:r]71,::l; - ,,: ! ,,. . , .,,, ,,,.,; .) , ,I. .:;:; 6:. I. .:i : , : .- ,- j;..,b:!I*lA-
on Ac~ount (b) b~ acted prof~s~~n.&y,. in relatioh to. -tter, on.behalf 'of; ;any. rperson '(J ;;[i,d?:::-
of inlcresl. having therein any suth share or interest as aforesaid, notwithstanding -"":'"'""
I
, :!:, . , . , : ,,$nflFailn& cftpM@id. ,,in.. the. proviso toifkection 5i shall >!not rvote .!or ,take
. : . ...J, :I) .,s,wt2!,'n . PY~P~OW~~W ,(including ;any. diiqssion on 1 any: moliitlon~or
,. .i*,y,:, 5weqF,nf9fi.dhe,:,~oardi or -Committee : th~rCof:it,atiog.ltoi~~uch matter. 8: ,
i
I
I these su b-sections.
I , rn ,<,,J-,, >,,,;j -; i% *,I;~!;V Iil;.:~ rh:,<,iq ::*J,:< i,:,', 17
! ~cti0~5not- ~~'~o'ac~o~.,p~p,~~i~,,~f~~.~:~.~~~$o~a.C~~m\ttceia~inted:'t;Ythr.Boaid
to be invali- shall be invalidated merely on the gr*ulld of -
dared.
-1 .::~$)a,~~~:,~~~qc~,of::a;lmember oi an~rdife~l.~.i&':thL:&~~tihtibh'~d~~&~~~~- :,;::{ I
.. ..: : .,.-:tut~~n ~i~r!he-;Boad :or' a Co-i#ke. thereof ;!. '~i .; ,8 : '1 ri . . . 4
at v,..n,.:q
. ..,,..- - . , ..,?.7 ,:f:~,,ll,~::
.-I r,::l,+;il
(b] any defect or i~regularity in the appointment of a person as a Member'bf
' '
the Board .or,af :%a ,,Commit(ce, ,th;;eof- . . - 3, < >!; .,:?, ':f :ill;, ' '-., ., ,.,.,, L.,
, 0. I 7 i i . I .. 1
-,
(c) any defect or .irre&larity in such actoi'"p&&idi&rj &eCljnb tGe substance.
, , , ; , ,,:,[,I , ! ,, Jf,!.lCi'.. . ; .r,* *:I:,, i! , !' , :! 1,111: <-L . . .I
Duties and . -.!5. .Thel d~fl~s~~~nd~.functions. .of,. them Board: shall klau fall&s,: ,:- ,- I~~ ;; :I I:,,<
functions of ': - J A" " '
, ,.,, ., !'.,,:.: ..,:I ,) : J..,2 --:I ' , I,. , 4, .1 1- .> .. .,
the Board. (a) to rcoder all necessary in 'regard'to -wat~r.s"&i$, s&2w aid ;,I,:;'.,
,, L ,
sanitation to the State: Go~erment and Lq~~:Eodies,: and on- request to -, , , .;,
' . primte ,, i,6stitutions -6f'iG4ivisuili.,;jj': ", , , ,, ,., ,, <: ,2 , . .. . , ,
,I J. 1 '. ' 0 , ,. I. . ,I(: .,-l.J;:':,
, ..,, . .
.u, , :
(b)'to prepare dnrt State plans for water-supply, sowerage and
the djrectir>ns of the State Government ; .. . . .
. , -.
I I
I' -'- '- ,- . ':I . ", ;I ,, :i.\
, , (f) ,:b,.,revieF a.n& ad yj& on -t'he,,\ari~, Wes, -fees ad charges d water-iupply
andl' sewf:,+ke, :opcnting, ip,,thc, arcas u nd.er< the jurisdiEtion. df>the,Bdard ;
(4 to assess thc rcquiremenls of materials and arrange for their pcurement
. . ,,,.. , :;,.l-and.~tjIisation~-:; ,r :,,;; I: ..:f:~~.Tr~,.m .ir., . . , ,; i., 2. . .
,. 'I . .i ,..... I - 1.1 :j
a.to- reyiew annually th'e techbiul,' financial,- ekomi=. and' ither aspects
of water-supply and sewerage ;.
(g) to ,establish and maintain a- fa,cil~ly, to rev!ew,!ztnd ,appraisg,,the -,technical,
finanoial, tmpomical ,an@ other, pzrt~nent aspects of everyc water-sudply and
smerage s~hemc id the State ;
11 1,: ,-',, ,.VA '; , I it/
ihl .t& e?toutd,: olieiatd,- run aid-' mii&in A ED;;:, wak wprks and sewerage
system whed directed' by Goieinmenf as ' per the proiisi&s contained
inlt4is ,Act. ; :, ,
(i) to assess the requirements ' fd? rnab'p6Geihadd '~&~ih~ ii'ki]it jr>d lo water
supply, ahd sewerage services in the. .Stat2 ;
Ci) to carry out applied research inrelatioh* to' wattr supplyl-and sewelage
serviceb in the State ;
: ,
(k) to perform such of them duties an^ functions, -which are bkng-~~srfArrned
by the Public Health Enginecring Organisation as may be specified from
time: :to time , by:, the State Government ; . , ,,
(i).td. pLrfdrm aid diich-ai& ~dch-'~th& 'dufigs ah$-. $Pctid%s4. as ark aUated
td the. Bdafd 'uiidei -other 'provisions' of'this-~cr: or 'as" rnAj1'be 'eAff"st8d '
to it by the State Government.
.. 16: (I) 'Thc 'lbdidv:rb*' rubject.'to tlie pkviiiins. ?f itliis/~~$, ;ha'<e pb$p; lo,
db anytliidg whii:hh may be ' neczssalp 'of', exp:ndien't' for 'pbrform~dg its duties- aadd
discharging its functions under"ttiis Act.
(21 Withqu t. prejudice : td the.'.geieiali ty .of 'ti6 foregiirig provisib'is; sdch p&er
sball include- the power -
(a):io inspect, all ;water-supply and seweriige facilities in ,tho :State by who,&
soever they are operated ; - I
--= (6) ,to ,, oblain'such,. p~riodic or spev.6~ jnformatioq fromc. any Local Bbody and
operating agency. as the Board may deem necessary ;
(c) to provide 'tiaibihg 'f6r its omri. persbineldas!well .its"fdr 'enipfoyks of ,the'
~ocal Bodies ;
Id) to prepare schemes For watei-supply :'and sewerage ;
(el' to, lay, :down theL schedule,-of fees and: otter. cha:ges::for- aLll,bqds,, of. ser-
vices rendered by the+ Board to ,the State Government, Low1 Bodres, lnstl-
tu tions or individuals ;
to entoi-- into cadtract or agreement with' any perso*' or perldni as the;
Board 'may -deeni necessary; for ' performing itd' d uties'and dischdigihg its
functions- under this Act ;
(g)'to prep& ,its own budgetm annualy ;
(h) to , approve .tariffs for water-supfily and sewerage' services appliable to
respective lokl areas wmprised with the ,jurisdiction of, the 3oard and
such other Local Bodies as have entered into -an agreement with the
Board for such purpose ;
(i) to ,~ake such other measures as may be necessary, to, ensure water-supply
at the -time 'of emergency ;
(j) to abstract watcr from any natural sourcc and dispose OF waste water ;
(k) to raise, borrow or secure mohcy on' ;huch' terms apkl .cohditions as may,
be authorjsed by the State. Government From pubFc 'institutions like the
hire In.arancx: Corporation of India, HUDCO, Nat~onal and Intel national
Fina~cial Agencid, Ba nkr and ,'from the' - State and ' Centrall Gover.qnenf:
for ,drinking water-supply and sewerage scbemes or any other schemes'for
improveme~t of sanitation ';
THE ORISSA WATER SUPPLY AND SEWERAGE BOARD ACT, 1991
[Ori~sa Act 12 of 19911
Secs. 16-19
(I) to receive grants from the State Government, the Central Government
and the Lml Bodies for water-supply and sewerage or any other sanita-
tion improvement schemes ; , ,
(m) to repay instalments of loans and pay interest on the principa! thereof
to the public inslihltions as per mutually agreed terms and ~ondlt~ons ;
(n) to advance loans to the Local Bodies for their water-suppIy and sewerage
schemes on such terms and conditions as may be specified by the Board ;
(0) to incur such expenditure as the Board may deem necessary for performing
its duties and functions under this Act ;
@I to exe~cise such other powcrs as are cdnferred an the Board under othfl
provisions of this Act ;
(41 to recover from the Local Bodies principal and interest thereon in respect
of loans advanced to thtm 'by the Board.
Powers of 17. (1) Notwithstanding anything contained inany other law for the he bei~
tho Bomd to in fore, the Board may give such directions to any Local Body, with regard to the
- implementatron of any water-suppIy or sewerage scheme financed by it, as it thinks tion9 and fit.
call for
&turns and
reporls etc. (2) In case any Lam1 Body is aggrieved by any such directions or experiences
any dficdty in compIqing with the same, it shall refer the meitter to the State
Government whose decision thereon shall be final. \
(3) The Board shall have powcr to call for any return, statement of aoxunts,
report statjstiw or other information from any lorn1 body or other body or individual,
which is required by the board for thc exercise of its powers ' and perio~mane a and
discharge of its duties and functions under this Act, ana such body or ind~vldual
shall be bound to furnish such information.
I ~upe~s~on 18. The Board may indude in the cost of any rcbeme or work the execution, or
and centam Wher execution where is undertaken, supervision and centage changes as such rate,
charges. not exceeding 6uch limit as may be prescribed. as it may de termine.
VESTING OF PROPERTY, ASSETS, LIABILITIES AND OBLIGATIONS
AND TRANSFER OF PROPERTY
-
Vesting and 19. (1) From such date as may be specified from time to rime, by the State
mansf- of Government (hereinafter in this section referred to as "the appointed dateH)--
property '0
tho Board. (a) Thc properlies and assets (includ1dg waler works, buildings, laboratories
stores, vehicIes, furnitures and other furnishing), which immediately
bcforc the appointed date, were vested In the State Govermenl for
the purpose of the Orissa Pubtic Health Engineering Service shall
vest in and stand transferred to the Board ; and
(bj the rightr, liabilities and obligations of thc State Government, whether
arising out of any contract or otherwise pertaining to the said
Service shall be the rights, liabilities and obligations of the Bowd f~om
the appointed date.
(2) Such properties, assets, rights l~abilities and obligations shaI1 be valued
in such manner as the State Govcrnmcnt may determine.
(3) All suits and other legal proceedings with respect to the mailers referred
to above institurd or t~ be inditued or defended by or againa thestate Govern-
ment before the appointed date may lx wntinued, or instituted or defended by or
against the Board.
387. -'.
THE ORISSA WATER SUPPLY AND SEWERAGE BOARD ACT, 1991
lXision Of 20. Where any doubt or dispute arises as to whether any property or asset the Slale Oovarament has vested in the Board under section 19 or any rights. liabilities or obligation
on the vcs- have become the rights liabilities and obl~gat~ons of the Board under this section
thg of Pro- such doubt or dispute shall be referred to the State Government, whose decisicln
my lo be shall be final. hal.
Vestlog OF 21. (1) Nolwithstanding anything contained in any law for the time being in
sting force, the Board, may at any time with the previous approval of the Slate
WaW-suPPly Government take oyer any rvakr-supply ad sewerage services for maintenance
Bndsew~e or augmentation or rmprovement from any local body and in such mses :- services in . .
theBoard. .
(u) all the existing water supply and sewelage services, sewerage'works and
sewage farm. including, all plants, mechineries, water works, pumping
stations, ater beds water mains and public ~ewerd in along over or u ndcr
anv public street and all bulildings lands and other work mate~jals, store,
and things appertaining thereto, belonging to or vested in that local
body ;
(b) so much of the sub-soil appertiaining to the sdd water mains and
sewels as may be necessary for the purpose of enlarging, deepening
or othemise repairing or matain,ing, any such nater mains and
nvers or any pipes and othe~ apphances and- fittings connected with
such water-supply and sewerage services and sewage works and sewage
farms; and
(c) all rights, liabilities and obligations of such locaI body elating to the
Lhings mentioned in clauses (a) ana (b) including the .r~ghl to
recowl arrears of water tax and sewerage tax, by whatever
name ded, and of any cost or fees or charges relating to water
supply and sewerage servimand also including liabilities arising from
any loans advanced by Goveramcnt or any olbe~ persons ro the said
loal body fr;r the things aforesaid, other than loans diverted to or
utilised for purposes other than those referred to in clauses (a) and (b)
shall, on such date as may be specified by the Boa~d stand trasnfer~ed to and
vested in the Board and be subject to its ~antrol.
(21 Such properties, assets, rights, liabilities and obligations shall be
valued in such manner as lhe Stare Government may determine.
(31 Wbre any doubt or dispute arises as to whether any property or assets has
vested in the Board under sub-section (1) or any righrs, liabiliries or obligations have
bemme the rights, liabilities or obrigatrons of the Board under this sect~on, such doubt
and dispute shal! be referred to the State Government, wbase decibion shaIl be final and
binding on the Board and the 1,eal body concerned.
(4) For taking over any properties or assets ~f the Iod body, the Board shall
pay to that body such amount as may bc mutually agreed upon and in lhe absence of
any such agreement, the Slate Government shalI determine the amount to be paid to
the local body on the basis of the val~alion made under sub-xection (2) and after taking
into consideration the statutory duty of the local body lo provide water-supply and
sewerage servkcs, the grants received by the local body from timc to time, thc outstand-
ing loan l~abilities qf the IocaI body and such other reIevaot [actors. Thc decision of
the Stale Government shall be 6nanl and binding on both parties.
Board to 22. In respect of water works taken over from a IocaI body by the Boat d, all debts
wumt and obligations incurred, dl contracts entered into, all matters and things engagcd to
obligaiiom be done by/with or for any local body priol to taking over the water works by tlie
~~~~~ooP ~omd shall bc deemed to have been incurred, entered inla or engaged to be donc by/
~hreh this with or For the Board ; and all suits or o thtr Iegal pr~ceedings iostilu ted or which might,
Act applies but for transfer and vesting under su bseclion (1) of section 21, have been instituted
for or defended by or against the local body, may be continued or instituted or defcnded
by or against the Board.
ma1 bodies.
, .
THB &ISS~ W~~ER S~U~P~+ AND , . SEWERAGE , . BOARD ACT,. 199i-
[ORISSA' ACT 12 OF 1951.1
(Secs. 2532)
, '..
Coordination 23; (11-,1f the State Goyer~nt IS : of ,opi,ni,on ;thF)f ,it is in the pubIic interest
of actlvitics that .the ,Board ana other: 1-1 jbodj.es; haying jurisdictigni,o;lrer contiguoui agds should
of Board idinate in ate tbeir .activities (in. relation to, water. sqpply,,services. or,,a sewerage, servl~2 and olher lmal bodes. or both it may issue such directions to the Board and local bodies concerned.'ag
it .may. think lit. '! .. , , .-.
. (2) It shah, be ,the duty. of. the,. Boar,# and other l*cd bodi&, ,tqc?&ly with,
~uch~direction.
Powers of 24. (11 Where on account - ofr conferment of - any powers,-duties and- functions .
State of the Board by or under this Ad, in the opinion of the State Government, the services
Governm=nt to depule of :any ,officejs;:aad sewants of: the , Goverament. are -requried;. by the' Board for
m~ient~excercise of7,it~ .powers,;perbrmantx ,of ~ts dutiw pr, discharges ,'ofits functions,
QovernmeoL the:.Sbte Gover.nment, the: Head of, the. Depxhent., 01 the., State,. Government
cmplOP~m may,. from time.;to time having regard.. to the necessity therefor, by , order depute
to the Board. such. oBcers iand, - s~mnls .Lo the, Boerd, and, the, Board .shall take them over and
employ them on deputation, subject Lo the provisions of this sectlon.
CHAPTER IV
- CONTRACT, , FINANGE,' , ACCOUNT AND %AUDIT
Becution of u~,E~~~ ''~~tra&!or a@rahCO,,of prppeqty. onj:;behalf of, the Bciard of shall
contracts etc. be, in ,, wriljpg, and, exe.~~tM, -by such au,tiorily :,or.. officer and in. such manner
as .nqay be:i provided by..re@atio~s,, ,
1 *osld FU.~. 26. The Board shall have its own fund to be calledUthe .,Board Fund", which
I shaU be deemed to be a local fund and to which shall be credited all money
received :by dr on behalf, .of the Board,, otherwise. than , ,by, .way of loans;,
Other ~unds 27. :'(I) The Board shalIlalso have another-,fund, to be- called J "tbehan Fund",
of the Board. which 'shall .also be deimed . to be, a local fund ,and ta..which shall - b: credited
! a1 i&~efj: rekived .by. or on behaLf of the-,Board by way of loans fromltbc financial
institutions like HUDCO; L; I. C., National- .and -1nternatioanal funding ageneim
including Wodd Bank.
(2) Without,, prejudice ta ,the provisions of -section ,26. - or sub-section (1) of this seition fhe Board may, with the previous approval of the State Government,
consti~te , such ;, other,, fqnds >as may be necessary , for the efficien~ p:rformanm
! of dut~es and to drscharge its functions,.under. this. Act.
. General 28..The Board shall not, as far as practiwble and after taking credil tor any
Principlm grant or subvention from ,the State Government wrry on its operationunder,this Act for the
Board's
Finance.
Grants and 29. The Slate Government may, under, appropriation duly made .in this. behalf,
subventions from tiqe !o time, make grants. and subventions to the Board I for the of
to the Bad- $is Act, on such terms and . canditions as the Statc. Government may determine.
];om to Ihc 30. The State Government may, from time to time, advance loans to the
Board. Board on such terms and conditiqns, not inconsistent. with thc . provisions . ,of this
Act, as the State Government and, thc Board may mutually agree.
Initial contri- 31. Undeq appyopriation ,duly made. in this,. behalf, the State Government may
buti on of make, an initial cohtributjon to the Board Fund. . Government
to the Bosrd
Fund.
Power to 32. (1) The Board may, from time to time, with the previous sancbon of the
borrow and State Government and subject to the ,provisions of this Act and ,to such maditions reland- 8s the State Government may, by general or , special,,ordcr,. impose, borrow any money required for the purposes- of this Act by making .srange@ents with the Banks
or other Bodies . or Institutions of the, State , Govenrment made. for this purpose, .
(2) The Board may advance any part of such borrowings to any local, body
for the performaam of lik . duties and discharge .of . its,. functions rehtiog to
water-supply and sewerage services on such terms and conditions as the.> .Board
may dctermine.
THE OWSA :.WATER. SUPPLY. AND SEW &RAGE- BOARD A,CT,_ 199L
[ORISSA ACT 12. OF ,19911.
(Secs.. 33-38)
DepmiatIon , 33. The Board shall. create a depreciation reserve and make annual provision meme. tkei=f$i. in acco@ihq.:wilb such prihciplcs as may be presclibed. .
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GoYemmenr. 34 - he State Government may guarantee the repaymeet of apy loanz and Guaranter payment of interest on all or any of the loans given or transferred to -the Board
for the purposes of this Act.
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~ocounts 35: (1) The Bdard :shall; before the commencement ;of, and : may at any time
ad Audit. during: a ,finahcia1 yaer;: prepate a , statement, or a suppIemesrw y. .statement, , as the
'case, ,may: be, of the: programme ,of. its activities during that .year asf well as a
hancial estimate in respect thereof and the. same, shaIl be submiltcd to the . State
Government in such form and by such dates as the State Governmcnr may, by
general or spwiel .order direct, for the previous approval of the, State Government : ,
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. Provided that in the event df ,' such :previous appr~vaI'~not being rkceiExcerpt shown. Open the full act in Lexace.