Section 3 in The Inter-State Water Disputes (Amendment) Act, 2002
3. Amendment of section 4.-
In section 4 of the principal Act,-(a)for sub- section (1), the following sub- section shall be substituted, namely:-(1)When any request under section 3 is received from any State Government in respect of any water dispute and the Central Government is of opinion that the water dispute cannot be settled by exceeding one year from the date of receipt of such request, by notification in the Official Gazette, constitute a Water Disputes Tribunal for the adjudication of the water dispute: negotiations, the Central Government shall, within a period ot Provided that any dispute settled by a Tribunal before the commencement of the Inter- State Water Disputes (Amendment) Act, 2002 shall not be re- opened.(b)for sub- section (3), the following sub- section shall be substituted, namely:-(3)The Central Government may, in consultation with the Tribunal, appoint two or more persons as assessors to advise the Tribunal in the proceedings before it.
