Section 108(2) in The States Reorganisation Act, 1956
(2)Where a project concerning one or more of the existing States affected by the provisions of Part II has been taken in hand, but not completed, or has been accepted by the Government of India for inclusion in the Second Five-Year Plan before the appointed day, neither the scope of the project nor the provisions relating to its administration. maintenance or operation or to the distribution of benefits to he derived from it shall be varied.(a)in the case where a single successor State is concerned with the project after the appointed day. except with the previous approval of the Central Government, and(b)in the case where two or more successor States are concerned with the project after that day. except by agreement between those successor States, or if no agreement is reached, except in such manner as the Central Government may by order direct, and the Central Government may from time to time give such directions as may appear to it to he necessary for the due completion of the project and for its administration, maintenance and operation thereafter.
