Section 21 in Arunachal Pradesh Water Resources Regulatory Authority Act, 2006
21. Special Responsibility of Authority.
(1)The Authority snail carry out a special responsibility in regard to the District and regions, affected by backlog, in irrigation sector as per Governor's directives.(2)For implementing the Governor's directives the Authority shall ensure that the manpower available with Water Resources Department of the Government is used for survey, planning and detailed design of the projects in backlog affected areas and new projects are made available for construction in time, for removal of backlog.
