The Brahmaputra Board Act, 1980

30 sections.

Section 1 — Short title and commencement.
Section 2 — Declaration as to expediency of control by the Union.
Section 3 — Definitions.
Section 4 — Establishment and incorporation of the Brahmaputra Board.
Section 5 — Conditions of service of members.
Section 6 — Powers of Chairman and Vice-Chairman.
Section 7 — General Manager.
Section 8 — Financial Adviser.
Section 9 — Chief Engineers, Secretary and other officers.
Section 10 — Advisory Committees.
Section 11 — Limits of the Brahmaputra Valley.
Section 12 — Master Plan for the control of floods, etc., in the Brahmaputra Valley.
Section 13 — Other functions of the Board.
Section 14 — Conditions subject to which the Board may perform its functions.
Section 15 — General powers of the Board.
Section 16 — Forwarding of, and Consultation with respect to, plans, etc., prepared by the Board.
Section 17 — Directions and instructions by Central Government.
Section 18 — Grants and loans by Central Government.
Section 19 — Constitution of Brahmaputra Board Fund.
Section 20 — Budget.
Section 21 — Annual report.
Section 22 — Accounts and audit.
Section 23 — Disputes between the Board and the State Governments.
Section 24 — Removal, etc., of members.
Section 25 — Power to enter.
Section 26 — Members, officers and employees of the Board to be public servants.
Section 27 — Protection of action taken in good faith.
Section 28 — Power to make rules.
Section 29 — Power to make regulations.
Section 30 — Rules and regulations to be laid before Parliament.

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