Section 4 in Meghalaya Protection of Catchment Areas Act, 1990
4. Functions of the Advisory Board.
(1)The functions of the Advisory Board shall be to advise Government on-(a)The declaration of any area as catchment area;(b)The preservation and protection of catchment areas, streams, rivulets, water sources an on measures to be adopted thereof;(c)The appropriate method of management of catchment areas vis-a-vis the activities customarily practiced in such areas;(d)Whether payment of any amount in any form is called for, for the tress and other cultivation but not for the land;(e)The basis, terms and conditions of the agreement to be made with the land owners after negotiation with them for the purpose; and(f)On such other matter connected with the improvement and augmentation of yield of water from sources therein.(2)The Advisory Board shall meet as often as may be necessary but not less than twice in a calendar year.
