The Dam Safety Act, 2021

The Third Schedule

[See Section 12(1)]

Functions of State Committee on Dam Safety

1. For the purpose of maintaining standards of dam safety and prevention of dam failure related disasters, discharge such functions as may be necessary as per the guidelines, standards and other directions issued by the Authority;

2. review the work done by the State Dam Safety Organisation;

3. establish priorities for investigations in case of specified dams under distress condition;

4. in cases where investigations with respect to safety of any specified dam in the State had already been undertaken, to order further investigations in relation to safety of such specified dam and assign responsibilities for execution including the use of non-departmental resources, and association of independent experts where necessary;

5. recommend the appropriate measures to be taken in relation to the safety of the specified dam which is under distress condition;

6. establish priorities among projects requiring remedial safety works;

7. review the progress on measures recommended in relation to dam safety;

8. assess potential implication of reservoir filling of a specified dam in the State on any upstream State, and coordinate mitigation measures with such upstream States;

9. assess potential implication of failure of a specified dam in the State on any downstream State, and coordinate mitigation measures with such downstream States;

10. assess probability of cascading dam failure, and coordinate mitigation measures with all concerned, including bordering States;

11. recommend provision of funds for the purpose of planned and appropriately phased rehabilitation of ageing dams in the State;

12. provide strategic supervision for such dam improvement and rehabilitation programmes that are executed through State funding; and

13. any other specific matter relating to dam safety which may be referred to it by the State Government.

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