Section 9 in Bihar Agricultural and Rural Area Development Agency Act, 1978
9. Functions of the Agency.
- The functions of the Agency shall be-(i)the formulation of a plan or programme and schemes for the integrated rural and agricultural development of the territory within its area of operation;(ii)the implementation of such plan or programme and schemes as may be necessary for the development of the area;(iii)the promotion and operation of schemes for irrigation, drainage, flood control and water-supply, rural electrification, land levelling and land development and development of agriculture, animal-husbandry, fisheries and forestry within its area of operation:Provided that in respect of major irrigation project, the State Government may entrust the maintenance and operation of the head works and main canal to the State Irrigation River Valley Project Department;(iv)undertaking such other activity from time to time as may be deemed necessary, conducive, incidental or ancillary for the attainment of the aims and objects of this.
