A Board may be empowered under sub-section (1) of section 14 to perform all or any of the following functions, namely:-- (a) advising the Governments interested on any matter concerning the regulation or development of any specified inter-State river or river valley within its area of operation and in particular, advising them in relation to the co-ordination of their activities with a view to resolve conflicts among them and to achieve maximum results in respect of the measures undertaken by them in the inter-State river or river valley for the purpose of-- (i) conservation, control and optimum utilisation of water resources of the inter-State river; (ii) promotion and operation of schemes for irrigation, water supply or drainage; (iii) promotion and operation of schemes for the development of hydro-electric power; (iv) promotion and operation of schemes for flood control; (v) promotion and control of navigation; (vi) promotion of afforestation and control of soil erosion; (vii) prevention of pollution of the waters of the inter-State river; (viii) such other matters as may be prescribed; (b) preparing schemes, including multi-purpose schemes, for the purpose of regulating or developing the inter-State river or river valley and advising the Governments interested to undertake measures for executing the scheme prepared by the Board; (c) allocating among the Governments interested the costs of executing any scheme prepared by the Board and of works undertaken in the execution of the scheme; (d) watching the progress of the measures undertaken by the Governments interested; (e) any other matter which is supplemental, incidental or consequential to any of the above functions.Open in Lexace · Ask the AI about this section
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