Section 4(3) in The North-Eastern Council Act, 1971
(3)The Council shall--(a)review, from time to time, the implementation of the projects and schemes included in the regional plan and recommend measures for effecting co-ordination among the Governments of the States concerned in the matter of implementation of such projects and schemes;(b)where a project or scheme is intended to benefit two or more States, recommend the manner in which,--(i)such project or scheme may be executed or implemented and managed or maintained; or(ii)the benefits therefrom may be shared; or(iii)the expenditure thereon may be incurred;(c)[---] [Omitted by The North-Eastern Council (Amendment) Act, 2002(68 of 2002) ](d)recommend to the Government of the State concerned or to the Central Government the undertaking of necessary surveys and investigation of projects in any State represented in the Council to facilitate consideration of the feasibility of including new projects in the regional plan.
