Section 85(8) in The Andhra Pradesh Reorganisation Act, 2014
(8)The functions of each Board shall include -(a)the regulation of supply of water from the projects to the successor States having regard to -(i)awards granted by the Tribunals constituted under the Inter-State River Water Disputes Act, 1956 (33 of 1956);(ii)any agreement entered into or arrangement made covering the Government of existing State of Andhra Pradesh and any other State or Union territory;(b)the regulation of supply of power generated to the authority in-charge of the distribution of power having regard to any agreement entered into or arrangement made covering the Government of the existing State of Andhra Pradesh and any other State or Union territory;(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 through the successor States as the Central Government may specify by notification in the Official Gazette;(d)making an appraisal of any proposal for construction of new projects on Godavari or Krishna rivers and giving technical clearance, after satisfying that such projects do not negatively impact the availability of water as per the awards of the Tribunals constituted under the Inter-State River Water Disputes Act, 1956 (33 of 1956) for the projects already completed or taken up before the appointed day; and(e)such other functions as the Central Government may entrust to it on the basis of the principles specified in the Eleventh Schedule.
