Section 1977 in The Cauvery Water (Implementation of The Order Of 1991 And All Subsequent Related Orders Of The Tribunal) Scheme, 1998
1977.
S.O. 675(E), dated 11th August, 1998. - Whereas the Central Government in exercise of the powers conferred by Sec. 4 of the Inter-State Water Disputes Act, 1956 (33 of 1956) (hereinafter referred to as the said Act) had constituted, by the notification of the Government of India in the Ministry of Water Resources No. S.O.437(E) dated the 2nd June, 1990, the Cauvery Water Disputes Tribunal (hereinafter referred to as the Tribunal) to adjudicate upon the water dispute regarding the inter-State river Cauvery.And whereas the Tribunal has given an Order on the 25th June, 1991 in Civil Miscellaneous Petition Nos. 4, 5 and 9 of 1990 (hereinafter referred to as "the interim Order") and forwarded the same to the Central Government for necessary action.And whereas, the interim Order of the Tribunal was published in the Gazette of India by the Central Government as required by Sec. 6 of the said Act vide notification of the Government of India in the Ministry of Water Resources No S.O. 840(E), dated the 10th December, 1991, whereupon the said Order became binding on the parties to the dispute,And whereas the Central Government has decided to frame a Scheme for giving effect to the interim Order of the Tribunal dated 25th June, 1991 and all its related subsequent orders.Now, therefore, in exercise of powers conferred by sub-section (1) of Sec. 6A of the said Act, the Central Government hereby frames the following Scheme to give effect to the implementation of the said Orders of the Tribunal namely:
