The Brahmaputra Board Act, 1980
[Act No. 46 of 1980]
[1st September, 1980.]
Contents |
|
Sections |
Chaptericulars |
Title |
The Brahmaputra Board Act |
Chapter I |
Preliminary |
1. |
Short title and commencement |
2. |
Declaration as to expediency of control by the Union |
3. |
Definitions |
Chapter II |
Establishment of The Board |
4. |
Establishment and incorporation of the Brahmaputra Board |
5. |
Conditions of service of members |
6. |
Powers of Chairman and Vice-Chairman |
7. |
General Manager |
8. |
Financial Adviser |
9. |
Chief Engineers, Secretary and other officers |
10. |
Advisory Committees |
Chapter III |
Functions and Powers of The Board |
11. |
Limits of the Brahmaputra Valley |
12. |
Master Plan for the control of floods, etc., in the Brahmaputra Valley |
13. |
Other functions of the Board |
14. |
Conditions subject to which the Board may perform its functions |
15. |
General powers of the Board |
16. |
Forwarding of, and Consultation with respect to, plans, etc., prepared by the Board |
Chapter IV |
Control by Central Government |
17. |
Directions and instructions by Central Government |
Chapter V |
Finance, Accounts and Audit |
18. |
Grants and loans by Central Government |
19. |
Constitution of Brahmaputra Board Fund |
20. |
Budget |
21. |
Annual report |
22. |
Accounts and audit |
Chapter VI |
Miscellaneous |
23. |
Disputes between the Board and the State Governments |
24. |
Removal, etc., of members |
25. |
Power to enter |
26. |
Members, officers and employees of the Board to be public servants |
27. |
Protection of action taken in good faith |
28. |
Power to make rules |
29. |
Power to make regulations |
30. |
Rules and regulations to be laid before Parliament |