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10. Functions of the Board.- Subject to the other provisions of this Act and the rules, the Board may, if satisfied that the Governments of Madhya Pradesh and Uttar Pradesh have complied with or arranged to comply with the conditions specified in section 11,- (a) carry out surveys and investigations in the Betwa Inter-State river valley and prepare a comprehensive project report for the construction of Rajghat Dam and appurtenant works 2[and for the generation of power at Rajghat Dam, including the construction of a power house (hereinafter referred to as the Rajghat Power House) near the dam and appurtenant works] and finalise the same after consulting the Governments of Madhya Pradesh and Uttar Pradesh and taking into account the suggestions if any made by those Governments; (b) prepare detailed reports and estimates in respect of the Project and allocate the cost among the Governments of Madhya Pradesh and Uttar Pradesh; (c) draw up standards and specifications for implementation of the project and for the maintenance thereof; (d) construct the Rajghat Dam 2[and the Rajghat Power House] and the common carrier from the dam to irrigate areas in Madhya Pradesh and Uttar Pradesh; (e) lay down rules of operation and management of Rajghat Dam; (f) perform any other function which is supplemental, incidental, or consequential to all or any of the functions specified in clauses (a) to (e). 5    |
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