The Inland Waterways Authority of India Act, 1985

[Act No. 82 of 1985]

[30th December, 1985.]

Contents:
Title	The Inland Waterways Authority of India Act, 1985
Sections:	Particulars:
Chapter I	Preliminary Sections
1.	Short title and commencement
2.	Definitions
Chapter II	Inland Waterways Authority of India
3.	Constitution and incorporation of the Inland Waterways Authority of India
4.	Conditions of service of members
4A.	Disqualifications for appointment as member
5.	Powers of Chairman and Vice-Chairman
5A.	Meetings
6.	Removal, etc., of members
7.	Vacancy, etc., not to invalidate proceedings of the Authority
8.	Secretary and other officers
9.	Advisory Committees
10.	Authority to act on business principles
Chapter III	Property and Contracts
11.	Transfer of assets and liabilities of the Central Government to the Authority
12.	Contracts by the Authority
13.	Mode of executing contracts on behalf of the Authority
Chapter IV	Functions and Powers of The Authority
14.	Functions of the Authority
15.	Amendment of schemes
16.	[Omitted.]
Chapter V	Finance, Accounts and Audit
17.	Levy and collection of fees and charges
18.	Grants and loans by the Central Government
18A.	Borrowing powers of the Authority
19.	Constitution of the Fund
20.	Budget
21.	Investment of funds
22.	Annual report
23.	Accounts and audit
24.	Annual report and auditors' report to be laid before Parliament
Chapter VI	Miscellaneous
25.	Power of Central Government to issue directions
26.	Compulsory acquisition of land for the Authority
27.	Application, etc., of certain laws
28.	Power to enter
29.	Delegation
30.	Authentication of orders and other instruments of the Authority
31.	Members, officers and employees of the Authority to be public servants
32.	Protection of action taken in good faith
33.	Power of Central Government to supersede the Authority
34.	Power to make rules
35.	Power to make regulations
36.	Rules and regulations to be laid before Parliament
37.	Power to remove difficulties
38.	Amendment of Act 49 of 1982

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