(2)In addition to such matters as are in this Act specified, an agreement under this section may-(a)provide for the apportionment between the participating States of the expenditure in connection with the State Council or Joint State Council;(b)determine which of the participating State Governments shall exercise the several functions of the State Government under this Act, and the references in this Act to the State Government shall be construed accordingly;(c)provide for consultation between the participating State Governments either generally or with reference to particular matters arising under this Act;(d)make such incidental and ancillary provisions, not inconsistent with this Act, as may be deemed necessary or expedient for giving effect to the agreement.
