Section 11(2) in The U.P. Bhagirathi River Valley Authority Act, 1999
(2)Without prejudice to the generality of the provisions of sub-section (1), such powers shall include the powers-(a)to call for information about any development scheme from the development agency executing the same;(b)to approve or disapprove any development scheme in the valley outlined in the Master Plan and prepared in a development agency;(c)to direct any development agency to conform to the policies accepted by the Authority in respect of any sector;(d)to take assistance of any organisation of the Central Government or State Government or of any other agency for implementation of its policies and programmes;(e)to form sub-committees of its members for the purpose of accomplishment of its objects, and(f)to delegate any of its functions to any member or officer of the Authority.
