Section 9 in Uttarakhand River Valley (Development and Management) Act, 2005
9. Power of the Authority.
(1)Subject to the provisions of this Act and the rules or regulations made thereunder, the Authority shall exercise such powers as are necessary or incidental to, the performance of its functions and discharge of its duties under this Act.(2)Without prejudice to the generality of the provisions of sub-section (1) such powers shall include the powers-(a)to call for information about any development scheme from the development agency executing the same;(b)to approve or disapprove any developmental scheme in the command area of the Valley outlined in the master plan of the Authority and till its finalization to regulate the development in the Fiver Valley undertaken by the other development agency as per sub section (3) to (5) of section-11;(c)to direct any other development agency to conform to the policies of this Authority in respect of any sector;(d)to take assistance of any organization of the Central Government or State Government or any other agency for implementation of its policies and programmes;(e)to form sub-committees of its members for the purpose of accomplishment of its objects, and(f)to delegate any of its functions to any member or officer of the Authority.(3)No work, whether preliminary or otherwise, or, any development scheme outlined in the master plan, shall be initiated in the Valley without prior approval of the Authority.(4)Any changes in the master plan shall be made by the permission of the Authority.(5)All concerned departments including boards/through their Heads in the State shall co-ordinate with the Authority in implementation of its works and policies. And it shall be lawful for the Authority or Executive committee to requisition the services of any departments of the Government on such terms and conditions and on such payment as it may desire.(6)The Authority may delegate such powers to the Executive committee or the chief Executive officer as it may deem fit for effecting proper and timely implementation of the work, orders or directions.Chapter-III Master Plan and Sectoral Plan for Development
