Section 80(1) in THE UTTAR PRADESH REORGANISATION ACT, 2000
(1)The Central Government shall constitute a Board to be called the Ganga Management Board (hereinafter referred to as the Board) for administration, construction, maintenance and operation of projects referred to in sub-section (1) of section 79 for any or for a combination of the 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.
