263. Provisions with respect to an inter-State Council
Co-ordination between StatesIf at any time it appears to the President that the public interests would be served by the establishment of a Council charged with the duty of--(a)inquiring into and advising upon disputes which may have arisen between States;(b)investigating and discussing subjects in which some or all of the Slates, or the Union and one or more of the States, have a common interest; or(c)making recommendations upon any such subject and, in particular, recommendations for the better co-ordination of policy and action with respect to that subject,it shall be lawful for the President by order to establish such a Council, and to define the nature of the duties to be performed by it and its organisation and procedure.
