Section 13(6) in Punjab Water Resources (Management and Regulation) Act, 2020
(6)The Council shall discharge the following functions, namely:-(i)approve, review or modify the Punjab State Water Policy or policies that impact the development, utilisation, conservation and reuse of water in the State;(ii)approve, review or modify the Integrated State Water Plan to be prepared by the Government;(iii)recommend, if necessary, financial assistance by way of compensation to a class of consumers in consultation with the Authority for decision of the Government; and(iv)refer any matter of immediate or long-term importance related to water or its management to the Authority.
