Section 9A(2) in The Inter-State Water Disputes (Amendment) Act, 2002
(2)The Central Government shall have powers to verify the data supplied by the State Government, and appoint any person or persons for the purpose and take such measures as it may consider necessary. The person or persons so appointed shall have the pow rs to summon such records and information from the concerned State Government as are considered necessary to discharge their functions under this section.
