- (1.) The Madras Metropolitan Water Supply & Sewerage Board (hereinafter referred to as "the Board") was constituted by the Madras Metropolitan Water Supply & Sewerage Act, 1978 (hereinafter referred to as the "1978 Act") for exclusively attending to the growing needs of and for planned development and appropriate regulation of water supply and sewerage services in the Madras Metropolitan Area with particular reference to the protection of Public Health and for all matters connected therewith or incidental thereto.
(2.) Section 81 of the said Act empowered the Board to make Regulations, which were not inconsistent with the provisions of the Act for carrying out the objects for which it had been enacted. Sub-Section (2) of Section 81 sets out in detail the matters in respect of which such Regulations could be made. Clause (c) of Section 2 empowers the Board to make Regulations for the method of recruitment, the qualifications, the pay, the duties and other terms and conditions of service of officers and employees, and the constitution and management of Provident Fund and other Superannuation Funds.
(3.) In pursuance of the said powers the Board framed the Employees" Service Regulations 1978, and Leave Regulations, 1978, which were amended from time to time.;