Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BANGALORE WATER SUPPLY AND SEWERAGE RULES, 1964 CONTENTS PART 1 :- Preliminary 1. Title 2. Definitions PART 2 :- BOARD 3 . Term of office and conditions of appointment of the Chairman and other Members 4. Resignation 4A. Remuneration and allowances 5. Leave 6. Travelling Allowance PART 3 :- Bangalore Water Supply and Sewerage Consultative Committee 7. Term of office 8. Secretary of the Committee 9. Meetings of the Consultative Committee 10. Proceedings 11. Quorum 12. Officers not entitled to vote 13. Chairman of the meetings 14. Place of meetings 15. Presiding authority to decide conduct of business 16. Fees and Travelling Allowances for Members of the Committee 17. Meetings of Committee 18. Restriction on matters to be discussed at meetings PART 4 :- Miscellaneous 19. Annual report BANGALORE WATER SUPPLY AND SEWERAGE RULES, 1964 In exercise of the powers conferred by Section 87 of the Bangalore Water Supply and Sewerage Act, 1964 (Karnataka Act 36 of 1964), the Government of Karnataka, hereby makes the following rules, the draft of the said rules having been published as required by sub- section (1) of Section 87 of the said Act in Notification No. PLM 108 MNY 64, dated 11th September, 1964, as GSR 259 in an Extraordinary issue of Part IV, Section 2-C(i) of the Karnataka Gazette, dated 12th September, 1964. PART 1 Preliminary 1. Title :- These rules may be called the Bangalore Water Supply and Sewerage Rules, 1964. 2. Definitions :- In these rules, unless the context otherwise requires. (a) "Act" means the Bangalore Water Supply and Sewerage Act, 1964 (Karnataka Act 36 of 1964); (b) "Board" means the Bangalore Water Supply and Sewerage Board constituted under Section 3; (c) "Chairman" means the Chairman of the Board; (d) "Committee" means the Consultative Committee constituted under Section 14; (e) "State Government" means the Government of the State of Karnataka; 1 (f) x x x x x; (g) "Member" means a member of the Board; (h) "Section" means a section of the Act. 1. Added by GSR 211, dated 24-4-1967. PART 2 BOARD 3. Term of office and conditions of appointment of the Chairman and other Members :- The Chairman and other members shall hold office for a period of three years and shall, on the expiration of their term of office, be eligible for reappointment for not more than one further term. 4. Resignation :- The Chairman or any other member may resign his office by giving three months notice in writing to the State Government. The State Government may, however, waive this condition at its discretion. 4A. Remuneration and allowances :- 12(1) The Chairman of the Board shall be entitled where the person appointed as Chairman is a Government Servant, to a salary equivalent to his grade pay and besides a special pay of 3 Rupees two hundred per month. [(2) The Members of the Board other than the Chairman shall be paid a sitting fee of rupees forty per day on the days on which they attend the meetings of the Board.] (3) It shall be open to the Chairman or any other member not to draw any remuneration but to work in an honorary capacity.] 1. The words "Council or" omitted by GSR 211, dated 24-4-1967. 2. Added by GSR 211, dated 24-4-1967. 3. Inserted by GSR 42, dated 28-3-1990, w.e.f. 30-3-1990. 5. Leave :- The power to grant leave to the Chairman or any other member of the Board shall vest with the State Government. 6. Travelling Allowance :- (1) A member who on the date of entering on his duties as such was not in the services of the Union or a State shall, for journey performed for the purpose of the Board, be entitled to the travelling allowance at the rates and subject to the conditions specified in the Karnataka Civil Services Rules, applicable to Officers of Class I, from time to time. (2) A member who on the date of entering on his duties as such was in the service of or held a post under the Union or a State shall, until he retires from such service or post, continue to be governed by the travelling allowance rules applicable to him in such service or post. After retirement from such service or post he shall be governed as regards travelling allowance by sub-rule (1) of this rule. PART 3 Bangalore Water Supply and Sewerage Consultative Committee 7. Term of office :- The members of the Committee shall hold office for a period of [two years] and shall on the expiration of their term of office, be eligible for re-appointment. 8. Secretary of the Committee :- (1) An Officer of the Board, not being a member thereof, may be appointed by the Board as ex officio Secretary to the Committee. (2) It shall be the duty of the Secretary of the Committee, with the approval of the Chairman of the Committee, to call meetings of the Committee, and to give to the members thereof not less than seven days' notice in writing of the date, time and place of the proposed meeting. 9. Meetings of the Consultative Committee :- In addition to the meetings of the Committee, required to be held under the provisions of Section 14, the Chairman may call a special meeting of the Committee whenever the Board deems it necessary, but no two consecutive special meetings shall be held within an interval of three months. 10. Proceedings :- The proceedings of every meeting of the Committee shall be recorded in a minutes book kept for the purpose, and shall be signed by the Chairman of the meeting at that, or at the next succeeding meeting. 11. Quorum :- The quorum for a meeting of the Committee shall be onethird of the total number of the members of the Committee. All questions arising for decision shall be decided by a majority of votes and the names of persons voting for and against a motion shall be recorded in the minutes book. In the event of an equality of votes, the Chairman shall have, and exercise, a casting or second vote. 12. Officers not entitled to vote :- Officers of the Board, not being members thereof, may be invited by the Chairman of the Committee to attend any meeting of the Committee, and such Officers may take part in the deliberations of the Committee, but shall not be entitled to vote. 13. Chairman of the meetings :- 1 Every meeting of the committee shall be presided over by the Chairman and in the absence of the Chairman, by a member nominated by the Chairman and in the absence of both the Chairman and such member, by any person elected by the members of the Committee present at the meeting from amongst members.] 1. The words "Council or" omitted by GSR 211, dated 24-4-1967. 14. Place of meetings :- Unless the Board otherwise decides, all meetings of the Committee shall be held at the Head Office of the Board. 15. Presiding authority to decide conduct of business :- In cases not expressly provided for in these rules for the conduct of a meeting, the decision of the person presiding at the meeting on all matters relating to the conduct of business at the meeting shall be final. 16. Fees and Travelling Allowances for Members of the Committee :- (1) A member of the Committee shall not be entitled to any remuneration other than that provided in this rule. (2) A member of the Committee other than a Government servant shall be entitled to receive, for such day on which a meeting is held and he is present, a daily allowance and travelling allowance or such other allowance for the purpose of reimbursing the personal expenditure incurred by him at the rates mentioned in Annexure provided that a member of the Board shall not be entitled to draw t h e aforesaid allowance for attending any meetings of the Committee, if on the same day a meeting of the Board is held. It shall, however, be open to a member not to draw any allowance and to work in an honorary capacity. (3) A member of the Committee who is a Government servant shall be entitled to draw daily allowance and travelling allowance on the scale admissible to him under the Travelling Allowance Rules applicable to him as Government servant. 17. Meetings of Committee :- The Committee shall meet on such dates as may be notified by the Secretary. 18. Restriction on matters to be discussed at meetings :- Notwithstanding anything contained in these rules, the Board shall not be bound to furnish any information at a meeting of the Committee, if, in the opinion of the Chairman or member of the Board presiding at the meeting, it would not be in public interest to furnish such information. PART 4 Miscellaneous 19. Annual report :- 1 The Board shall, after the end of each financial year, prepare and submit to the State Government an annual report in respect of the year in the form appended to these rules before the thirtieth day of September of the ensuing financial year. 1. The words "Council or" omitted by GSR 211, dated 24-4-1967.