(1)The Central Government shall constitute a Board to be called the Ganga and Sone Management Board (hereinafter referred to as the Board) for administration, construction, maintenance and operation of projects referred to in sub-section (1) of section 78 for any or for a combination of following purposes, namely :(i)Irrigation;(ii)Rural and Urban Water Supply:(iii)Hydro Power Generation;(iv)Navigation;(v)Industries; and(vi)for any other purpose which the Central Government may, by notification in the Official Gazette, specify.
