Section 79(3) in The Punjab Reorganisation Act, 1966
(3)The functions of the Bhakra Management Board shall include -(a)the regulation of the supply of water from the Bhakra-Nangal Project to the States of Haryana, Punjab and Rajasthan having regard to -(i)any agreement entered into or arrangement made between the Governments of the existing State of Punjab and the State of Rajasthan, and(ii)the agreement or the order referred to in sub-section (1) of section 78;(b)the regulation of the supply of power generated at the power houses referred to in sub-section (1) to any Electricity Board or other authority in charge of the distribution of power having regard to -(i)any agreement entered into or arrangement made between the Governments of the existing State of Punjab and the State of Rajasthan,(ii)the agreement or the order referred to in sub-section (1) of s. 78, and(iii)any agreement entered into or arrangement made by the existing State of Punjab or the Punjab Electricity Board or the State of Rajasthan or the Rajasthan Electricity Board with any other Electricity Board or authority in charge of distribution of power before the appointed day in relation to the supply of power generated at the power houses specified in sub-section (1);(c)the construction of such of the remaining works connected with the Right Bank Power House as the Central Government may specify;(d)such other functions as the Central Government may, after consultation with the Governments of the States of Haryana,Punjab & Rajasthan, entrust to it.
