Section 79(1) in The Punjab Reorganisation Act, 1966
(1)The Central Government shall constitute a Board to be called the Bhakra Management Board for the administration, maintenance and operation of the following works, namely :-(a)Bhakra Dam and Reservoir and works appurtenant thereto;(b)Nangal Dam and Nangal-Hydel Channel up to Kotla Power House;(c)the irrigation headworks at Rupar, Harike and Ferozepur;(d)Bhakra Power Houses :Provided that the administration, maintenance and operation by the said Board of the generating units of the Right Bank Power House as have not been commissioned shall commence as and when any such unit has been commissioned;(e)Ganguwal and Kotla Power Houses;(f)Sub-stations at Ganguwal, Ambala, Panipat, Delhi, Ludhiana, Sangrur and Hissar and the main 220 KV transmission lines connecting the said sub-stations with the power stations specified in clauses (d) and (e); and(g)such other works as the Central Government may, by notification in the Official Gazette, specify.
