(1)The Board shall also-(a)prepare detailed reports and estimates in respect of the dams and other projects proposed in the master Plan as approved by the Central Government and indicate in each case the cost attributable to different purposes or uses :(b)draw up standards and specifications for the construction, operation and maintenance of such dams and other projects ;(c)construct, with the approval of the Central Government, multi-purpose dams and works connected there with proposed in the Master Plan as approved by the Central Government and maintain and operate such dams and works ;(d)prepare, in consultation with the State Governments concerned, a phased programme for the construction by the State Governments of all dams and other projects proposed in the Master Plan as approved by the Central Government other than those referred to in clause (c) ;(e)perform such function which may be prescribed for the proper implementation of this Act ;(f)perform such other function as are supplemental, incidental or consequential to the functions specified in section 12 or in clauses (a) to (d) , or prescribed under clause (e), of this sub-section.(2)Notwithstanding anything contained in clause (d) of sub-section (1) , the Board may, with the prior approval of the Central Government, construct any dam or project referred to in that clause if it is satisfied, having regard to the cost of construction, and the expertise required for the construction, of any such dam or project, that it is expedient so to do.(3)The Board may maintain and operate any dam or project referred to in sub-section (2) for so long as it deems it necessary so to do.Explanation.- For the purposes of this section, "multi-purpose dam" means a dam which is constructed for purposes of flood control and for other purposes.
