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The Dam Safety Act, 2021 The First Schedule [See Section 6(1)] Functions of National Committee on Dam Safety 1. For the purposes of maintaining standards of dam safety and prevention of dam failure related disasters, evolve dam safety policies and recommend necessary regulations as may be required; 2. act as a forum for exchange of views on techniques to be adopted for remedial measures to relieve distress conditions in specified dams and appurtenant structures; 3. analyse the causes of major dam incidents and dam failures and suggest changes in the planning, specifications, construction, operation and maintenance practices in order to avoid recurrence of such incidents and failures; 4. evolve comprehensive dam safety management approach as an integration of dam safety evaluation, risk assessment and risk management for the desired level of safety assurance; and also explore compensations, by means of insurance coverage for the people affected by dam failures; 5. render advice on any specific matter relating to dam safety which may be referred to it by the Central Government or the State Government, as the case may be; 6. make recommendations on a request by the Central Government on safety measures in respect of dams located outside the territory of India; 7. make recommendations on the rehabilitation requirements of ageing dams; 8. provide strategic supervision for such dam rehabilitation programmes that are executed in States through central or externally aided funding; 9. identify areas of research and development for dam safety and recommend for provision of funds; 10. make recommendations on the coordinated reservoir operations of cascading dams; and 11. any other specific matter relating to dam safety which may be referred to it by the Central Government.    |
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