Section 80(3) in THE UTTAR PRADESH REORGANISATION ACT, 2000
(3)The functions of the Board shall include-(a)the regulation of supply of water from the projects referred to in clause (i) of sub-section (1) of section 79 to the successor States having regard to-(i)any agreement entered into or arrangement made covering the Government of existing State of Uttar Pradesh and any other State or Union territory, and(ii)the agreement or the order referred to in sub-section (2) of section 79;(b)the regulation of supply of power generated at the projects referred to in clause (i) of sub-section (1) of section 79, to any Electricity Board or other authority in-charge of the distribution of power having regard to-(i)any agreement entered into, or arrangement made covering the Government of the existing State of Uttar Pradesh and any other State or Union territory, and(ii)the agreement or the order referred to in sub-section (2) of section 79;(c)the construction of such of the remaining on-going or new works connected with the development of the water resources projects relating to the rivers or their tributaries as the Central Government may specify by notification in the Official Gazette;(d)such other functions as the Central Government may, after consultation with the successor States entrust to it.
