Section 84(3) in The Andhra Pradesh Reorganisation Act, 2014
(3)The functions of the Apex Council shall include -(i)supervision of the functioning of the Godavari River Management Board and Krishna River Management Board;(ii)planning and approval of proposals for construction of new projects, if any, based on Godavari or Krishna river water, after getting the proposal appraised and recommended by the River Management Boards and by the Central Water Commission, wherever required;(iii)resolution of any dispute amicably arising out of the sharing of river waters through negotiations and mutual agreement between the successor States;(iv)reference of any disputes not covered under Krishna Water Disputes Tribunal, to a Tribunal to be constituted under the Inter-State River Water Disputes Act, 1956 (33 of 1956).
