Section 4(1) in The North-Eastern Council (Amendment) Act, 2002
(1)The Council shall function as a regional planning body for the north- eastern area.(2) While formulating the regional plans for the north- eastern area, the Council shall give priority to schemes and projects which will benefit two or more States: Provided that in case of Sikkim, the Council shall formulate specific projects and schemes for that State including the review of implementation of such projects and schemes.(b)in sub- section (3), clause (c) shall be omitted;(c)after sub- section (4), the following sub- section shall be inserted, namely:-" (5) The Council shall have such power as may be delegated to it by the Central Government.".
