The River Boards Act, 1956

[Act No. 49 of 1956]

[12th September, 1956.]

Contents
Title	The River Boards Act, 1956
Sections	Chaptericulars
Chapter I	Preliminary
1.	Short title and commencement
2.	Declaration as to expediency of control by Central Government
3.	Definitions
Chapter II	Establishment of River Boards
4.	Establishment of Boards
5.	Composition of Board
6.	Terms and conditions of service of members
7.	Temporary absence of any member
8.	Meetings of Board
9.	Vacancy in Board, etc., not to invalidate acts or proceedings
10.	Appointment of advisory committee
11.	Temporary association of persons with Board for particular purposes
12.	Staff of Board
Chapter III	Powers and Functions of The Board
13.	Matters in respect of which a Board may be authorised to tender advice
14.	Functions of Board
15.	Preparation of schemes by Board and their execution
16.	General Powers of Board
17.	Payment to Board
18.	Fund of Board
19.	Budget
20.	Annual report
21.	Accounts and audit
Chapter IV	Miscellaneous
22.	Arbitration
23.	Returns and reports
24.	Delegation of powers
25.	Members and officers of Board to be public servants
26.	Protection of action taken in good faith
27.	Dissolution of Board and transfer of assets and liabilities
28.	Power to make rules
29.	Power to make regulations