Chapter III

Powers and Functions of The Board

13. Matters in respect of which a Board may be authorised to tender advice.-

A Board may be empowered under sub-section (1) of section 14 to perform all or any of the following functions, namely:-

(a) advising the Governments interested on any matter concerning the regulation or development of any specified inter-State river or river valley within its area of operation and in particular, advising them in relation to the co-ordination of their activities with a view to resolve conflicts among them and to achieve maximum results in respect of the measures undertaken by them in the inter-State river or river valley for the purpose of-

(i) conservation, control and optimum utilisation of water resources of the inter-State river;

(ii) promotion and operation of schemes for irrigation, water supply or drainage;

(iii) promotion and operation of schemes for the development of hydro-electric power;

(iv) promotion and operation of schemes for flood control;

(v) promotion and control of navigation;

(vi) promotion of afforestation and control of soil erosion;

(vii) prevention of pollution of the waters of the inter-State river;

(viii) such other matters as may be prescribed;

(b) preparing schemes, including multi-purpose schemes, for the purpose of regulating or developing the inter-State river or river valley and advising the Governments interested to undertake measures for executing the scheme prepared by the Board;

(c) allocating among the Governments interested the costs of executing any scheme prepared by the Board and of works undertaken in the execution of the scheme;

(d) watching the progress of the measures undertaken by the Governments interested;

(e) any other matter which is supplemental, incidental or consequential to any of the above functions.

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