(a)advising the Governments interested on any matter concerning the regulation or development of any specified inter-State river or river valley within its area of operation and in particular, advising them in relation to the co-ordination of their activities with a view to resolve conflicts among them and to achieve maximum results in respect of the measures undertaken by them in the inter-State river or river valley for the purpose of-(i)conservation, control and optimum utilisation of water resources of the inter-State river;(ii)promotion and operation of schemes for irrigation, water supply or drainage;(iii)promotion and operation of schemes for the development of hydro-electric power;(iv)promotion and operation of schemes for flood control;(v)promotion and control of navigation;(vi)promotion of afforestation and control of soil erosion;(vii)prevention of pollution of the waters of the inter-State river;(viii)such other matters as may be prescribed;
