Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 13 in River Boards Rules, 1958

13. Central Government's assistance to Governments interested.-

The Central Government may, on a request received in this behalf from any Government interested or otherwise, assist any Government interested in taking such steps as may be necessary for executing any scheme prepared by the Board, including the following steps, namely:
(a)the grant of such financial assistance as the Central Government thinks fit ;
(b)the provision of experienced personnel;
(c)the grant of facilities for carrying the research and investigations in regard to the various aspects of the conservation, regulation or utilization of water resources, such as water power generation, irrigation, navigation, flood control, soil conservation, land use and connected structural and design features;
(d)endeavours to brings the parties together for joint consultation where there is a difference of opinion between the Government interested regarding the manner of execution of any scheme or schemes prepared by the Board.